Section 24 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
24. Powers and duties of Court.
- Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely :-(i)to act as an advisory body in all matters relating to the Vishwavidyalaya;(ii)to review from time to time the broad policies and programmes of Vishwavidyalaya;(iii)to consider and pass resolutions on the annual report, the annual accounts and audit report thereon, if any;(iv)to consider and pass resolutions on the annual financial estimates of the Vishwavidyalaya;(v)to confer on the recommendation of the Executive Council honorary degrees and other academic distinctions;(vi)to review the acts of the other authorities of the Vishwavidyalaya save when such authorities have acted in accordance with the powers conferred upon them by this Act, the Statutes and the Ordinances;(vii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act and the Statutes.
