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State of Tamilnadu - Section

Section 20 in Shiv Nadar University Act, 2018

20. The Governing Council.

(1)The constitution of the Governing Council and the term of office of its members shall be as may be prescribed.
(2)Subject to the provisions of this Act, the Governing Council shall have the following powers and functions, namely:-
(a)to review from time to time, the broad policies and programmes of the University and suggest measures for the working, improvement and development of the University;
(b)to consider and pass resolutions on the Annual Report and Annual Accounts of the University and Audit Report of such accounts;
(c)to advise the Chancellor in respect of any matter which may be referred to it for advice; and
(d)to perform such other functions as may be prescribed.