Section 23 in Uttar Pradesh State Universities Act, 1973
23. Powers and duties of the Court
. - The Court shall be an advisory body subject to the provisions of this Act, it 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 thereon;(c)to advise the Chancellor in respect of any matter which may be referred to it for advice; and(d)to perform such other duties and exercise such other functions as may be assigned to it by this Act or the Statutes or by the Chancellor.
