Section 17(2) in Chaudhary Ranbir Singh University, Jind Act, 2014
(2)Subject to the provisions of this Act, the Court shall have the following powers and functions, 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 the University;(b)to consider and pass resolution on ,the annual report annual budget, annual account of the University and on the audit report of such accounts;(c)to advise the Chancellor in respect of any matter which may b6 referred to it for advice; and(d)to perform such other functions, as may be prescribed by the Statutes.
