Section 13(1) in Damodaram Sanjivayya National Law University Act, 2008
(1)The General Council shall have the following powers namely,-(i)to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University:(ii)to direct the Executive Council to take such steps as are necessary for achieving the objects of the University:(iii)to consider and pass resolution on the annual report, financial estimates and audit reports of the accounts of the University;(iv)to exercise such other powers as it may deem necessary for the performance of functions and administration of the University.
