Section 25(2) in Tamil Nadu Private Universities Act, 2019
(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 Private University and suggest measures for the working, improvement and development of the Private University;(b)to consider and pass resolutions on the annual report and annual accounts of the Private 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.
