Section 11 in National Law University of Uttarakhand Act, 2011
11. Powers of the Governing Council.
- The Governing Council shall have the following powers; namely-(i)to recommend the name of the Vice Chancellor to the Chancellor of the University under the provisions of this Act;(ii)to exercise the powers and functions of the University referred to in section 5 except where such powers are given to some other authority or officer of the University under the provisions of this Act;(iii)to review from time to time the broad policies and programmes of the University and to take measures for the welfare of the University;(iv)to consider and pass resolutions as considered fit on the annual report, financial estimates, annual accounts and the audit reports on such accounts;(v)to delegate all or any of its powers to the Vice Chancellor or any committee or any sub-committee or to any one or more of its members; and(vi)to perform such other functions as it may deem necessary for the effective functioning and administration of the University.
