[(1)] [Renumbered by The Central Universities Laws (Amendment) Act, 2008 (25 of 2008)]The annual report of the University shall be prepared under the direction of the Executive Council, and shall be submitted to the Court on or before such date as may be prescribed by the Statutes, and shall be considered by the Court at its annual meeting.The Court may pass resolutions thereon and communicate the same to the Executive Council.(2)A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament [Inserted by The Central Universities Laws (Amendment) Act, 2008 (25 of 2008) ]
