Section 18 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
18. Powers of the General Council
The General Council shall have the powers:-(i)to make the recommendation for the appointment of Vice-Chancellor and to appoint Registrar and Finance Officer of the University under the provisions of this Act;(H)to excercise the powers and fictions of the University referred to in Section 5 and except where such powers are given to some other authority orofficer of the University under the provisions of this Act;to review from time to time the broad policies and programmes of the University and to take measures for the improvement and development ofthe University;to consider and pass resolutions as deemed fit on the annual report, financial estimates, annual accounts and the audit reports on such accounts;to delegate all or any of its powers, except the powers referred to in clause (i) to the Vice-Chancellor or any committee or any sub-committee or toany one or more of its members; and to perform such other functions as it may deem necessary for the efficient functioning and administration of the University
