Section 21(1) in The Delhi Technological University Act, 2009
(1)Subject to the provisions of this Act, the Court shall review, from time to time, the broad policies and programmes of the University and suggest measures for the improvement and development of the University, the Court shall also have the following other powers and functions, namely:-(a)to consider and pass resolution on the annual report and the annual accounts of the University and the report of its auditors on such accounts;(b)to advise the Chancellor in respect of any matter which may be referred to it for advice;(c)to perform such other functions as may be prescribed.
