(1)The annual report of the University shall be prepared under the directions of the Executive Council and shall be submitted to the [Court] [Substituted by the Amendment Act 15 of 1988.] on or before such date as may be prescribed by the Statutes and shall be considered by the [Court] [Substituted by the Amendment Act 15 of 1988.] at its annual meeting.(2)The [Court] [Substituted by the Amendment Act 15 of 1988.] may pass resolution thereon and communicate the same to the Executive Council which shall consider and take such action thereon as it thinks fit; and the Executive Council shall then inform the [Court] [Substituted by the Amendment Act 15 of 1988.] at its next meeting of the action taken by it or of its reasons for taking no action on such resolutions, if any.(3)The [Court] [Substituted by the Amendment Act 15 of 1988.] shall submit the annual report to the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] along with its comments, if any.(4)A copy of annual report as submitted to the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] shall also be submitted to the Government, which shall, as soon as may be, cause the same to be laid before the Legislative Assembly.
