18. [ Powers and duties of Court. [Section 18 was substituted for the original by Gujarat 6 of 1973, section 12.]
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely.-(1)to consider and to decide matters of general policy relating to the progress and development of the University;(2)to suggest steps to be taken by the authorities of the University in pursuance of the policy decided upon by the Court;(3)to suggest the establishment of new areas of teaching and research;(4)to institute, confer or grant on the recommendations of the Executive Council and the Academic Council, degrees, diplomas and certificates;(5)to confer, on the recommendations of the Executive Council and the Academic Council, honorary degrees, or other academic distinctions;(6)to make, amend or repeal Statutes;(7)to consider, record, cancel or refer back, but not to amend, Ordinances;(8)to consider and pass resolutions on the annual reports, annual accounts and financial estimates;(9)to consider the annual audited accounts and to make suggestions thereon, if any;(10)to raise, on the recommendation of the Executive Council public loans on the security of the assets of the University, with the previous approval of the State Government;(11)to elect office-bearers and authorities as provided in this Act and the Statutes;(12)to elect members to the various authorities of the University as prescribed by the Statutes;(13)to make provision relating to the use of Gujarati or Hindi (in Devnagari script) or both as media of instruction and examination;(14)to institute on the recommendations of the Executive Council and the Academic Council, any Departments and Faculties in the University;(15)to submit to the State Government, on the recommendation of the Executive Council, proposals for conferment of autonomy on any affiliated college or a recognized institution or a University Department or University college, entitling it to privileges in the matters of admission of students prescribing the courses of study, imparting instruction, teaching and training in the courses of study, the holding and conduct of examinations and the powers to make necessary rules for the purpose;(16)to recommend to the State Government withdrawal of autonomy conferred on any affiliated college, recognized institution or a University college or Department;(17)to sanction the transfer of any immovable property on the recommendation of the Executive Council;(18)to exercise such other powers and perform such other duties as are or may be conferred or imposed upon it by or under this Act.]
