18. [ The court.- [Substituted by Act 5 of 1952, s.13, for the former s. 18.]
The Court shall be the supreme authority of the University and shall have the power to review the acts of the Executive Council and the Academic Council (save when these authorities have acted in accordance with the powers conferred upon them under this Act the Statutes or the Ordinances) and shall exercise all the powers of the University not Otherwise provided for by this Act or the Statutes.]
