Section 14(5) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
(5)Subject to the provisions of this Act, the Court shall have the following powers and perform the following functions, namely:—(a)to review, from time to time, the broad policies and programmes of the University, and to suggest measures for the improvement and development of the University;(b)to consider and pass resolutions on the annual report and the annual accounts of the University and the audit report on such accounts; and(c)to perform such other functions as may be laid down in the Statutes.
