- Subject to the provisions of this Act, the Court shall have the following powers and duties, namely :(a)to review, from time to time, the broad policies and programmes of the University, and to suggest measures for the improvement and development of such policies, programme, works and other affairs ;(b)to consider the annual report, the annual account, the audit report and the statement of the financial estimates, for the ensuring year, to approve the financial estimates, with such comments, if any, to express its views on the annual report, the annual account and the audit report and to suggest such measures as it may deem proper in the matters covered by them ;(c)to approve, with or without modifications, the Statutes submitted by the Executive Council:Provided that before making any modification to the Statutes submitted by the Executive Council, the Executive Council shall be given an opportunity to consider the modification proposed by the Court and the Court shall consider the opinion expressed by the Executive Council on such modifications.
