Section 15 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
15. The General Council.
(1)The Government shall constitute by a notification to be published in the Official Gazette, the General Council for the University to be headed by the Chancellor and such other members, not exceeding nine, and who shall be individual experts or officers of the Government. The terms and conditions of appointment of members of the General Council shall be as notified by the Government by publication in the Official Gazette.(2)Subject to the provisions of this Act, the General Council shall have the following powers and functions, namely :(a)to proactively identify trends and directions; and develop a strategic plan for the University; plan and monitor the execution of to the plan; keep the vision and mission of the University relevant to emerging trends and directions;(b)to formulate policies to execute the strategic plan.(c)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; ,(d)to consider and pass resolution on the annual report and the annual accounts of the University and the report of its auditors on such accounts;(e)to advice the Chancellor in respect of any matter which may be referred to it for advice; and(f)to perform such other functions as may be prescribed.
