Section 22(2) in The English And Foreign Languages University Act, 2006
(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 resolutions on the annual report and the annual accounts of the University and the audit report on such accounts;(c)to advise the Visitor in respect of any matter which may be referred to it for advice; and(d)to perform such other functions as may be prescribed by the Statutes.
