Section 24C in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
24C. Powers and duties of the Court.
- Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely :-(i)to act as an advisory body in all matters relating to the Vishwa Vidyalaya;(ii)to review, from time to time, the broad policies and programs of the Vishwa Vidyalaya and to suggest measures for the improvement and development of the Vishwa Vidyalaya;(iii)to consider and pass resolution on the annual report, the annual accounts and audit report thereon, if any;(iv)to consider and pass resolutions on the annual financial estimates of the Vishwa Vidyalaya;(v)to confer degrees, diplomas and other academic distinctions on the recommendation of the Board;(vi)to confer on the recommendation of the Board honorary degrees and other academic distinctions;(vii)to review the acts of the other authorities of the Vishwa Vidyalaya save where such authorities have acted in accordance with the powers conferred upon them by this Act, the Statutes and the Ordinance;(viii)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act and the statutes.]
