9. [ The court.- [Substituted by Act 34 of 1969, section 5]
(1)The Court shall be the an advisory body and its functions shall be -(a)to advise the Visitor in respect of any matter which may be referred to it for advice;(b)to advise any authority of the University in respect of any matter which may be referred to the Court by such authority; and(c)to perform such other duties and exercise such other powers as may be assigned to it by the Visitor or under this Act.]
