Section 11(2) in The Maharishi Dayanand University Act, 1975
(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 and the annual accounts of the University and on the audit report of such accounts;(c)to advice the Chancellor 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.][12. Executive Council. - (1) The Executive Council shall be the principal executive body of the University.
