Section 21 in The Delhi Technological University Act, 2009
21. Powers, functions and meetings of the Court.
(1)Subject to the provisions of this Act, the Court shall review, from time to time, the broad policies and programmes of the University and suggest measures for the improvement and development of the University, the Court shall also have the following other powers and functions, namely:-(a)to consider and pass resolution on the annual report and the annual accounts of the University and the report of its auditors on such accounts;(b)to advise the Chancellor in respect of any matter which may be referred to it for advice;(c)to perform such other functions as may be prescribed.(2)(i)The Court shall meet at least once in a year. An annual meeting of the Court shall be held on the date to be fixed by the Board of Management, unless some other date has been fixed by the Court in respect of any year and meeting of the Court shall be presided over by the Chancellor when he is present;(ii)The Annual Report of the University during the previous year, together with annual accounts, the balance sheet as audited, shall be presented by the Vice-Chancellor to the Court at its annual meeting.(3)(i)Meeting of the Court shall be called by the Chancellor or by the Vice-Chancellor either on his own or at the request of not less than half the members of the Court;(ii)For every meeting of the Court, normally fifteen days notice shall be given;(iii)One-third of the members existing on the rolls of the Court shall form the quorum;(iv)Each member shall have one vote and if there be equality of votes on any question to be determined by the Court, the person presiding over the meeting shall, in addition, have a casting vote;(v)In case of difference of opinion among the members, the opinion of the majority shall prevail; and(vi)If urgent action by the Court becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Court. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Court. The action so taken shall be forthwith intimated to all the members of the Court. In case the authority concerned fails to take a decision the matter shall be referred to the Chancellor, whose decision shall be final.
