Section 22 in The M.P. Vishwavidyalaya Adhiniyam, 1973
22. Powers and duties of Court.
- Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely :-(i)to act as an advisory body in all matters relating to the University;(ii)to review from time to time the board policies and programmes of the University and to suggest measures for the improvement and development of the University;(iii)to consider and pass resolutions on the annual report, the annual accounts and audit reports thereon, if any;(iv)to consider and pass resolutions on the annual financial estimates of the University;(v)[ xxx] [Omitted by M.P. Act No. 19 of 1994.](vi)to confer on the recommendation of the Executive Council, honorary degrees and other academic distinctions;(vii)to review the acts of the other authorities of the University save where such authorities have acted in accordance with the powers conferred upon them by this Act, the Statutes and the Ordinances;(viii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act and the Statutes.
