17. The [Court] [Substituted by the Amendment Act 15 of 1988.].
(1)The constitution of the [Court] [Substituted by the Amendment Act 15 of 1988.] and the term of office of its members shall be prescribed by the Statutes.(2)Subject to the provisions of this Act, the [Court] [Substituted by the Amendment Act 15 of 1988.] shall have the following powers and 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;(c)to advise the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] in respect of any matter which may be referred to it for advice; and(d)to perform such other functions as may be prescribed by the Statutes.
