Section 11(1) in The Chanakya National Law University Act, 2006
(1)The General Council shall be the plenary authority of the University and shall formulate and review from time to time the broad policies, and programmes of the University and devise measures for the improvement and development of the University and shall also have the following powers and functions; namely:-(i)To consider and pass the annual report, financial statement and the Budget estimates prepared by the Executive Council and to adopt them with or without modification:(ii)To make Statutes concerning the administration of the affairs of the university including prescribing the procedures to be followed by the authorities and the officers of the University in the discharge of their functions.
