Section 20 in Himachal Pradesh University Act, 1970
20. Powers and functions of the Court.
- Subject to the provisions of this Act, the Court shall have the following powers and functions, namely:-(1)to review from time to time the broad policies and programmes of the University not to suggest measures for the improvement and development of such policies and programmes;(2)to consider and pass resolutions on the annual report and the annual accounts together with the audited report of the University ; and(3)to exercise all the powers of the University not otherwise provided for by this Act or the Statutes.
