Section 11 in The Maharishi Dayanand University Act, 1975
11. [ Court. - (1) The constitution of the Court, and the term of office of its members shall be prescribed by the statutes.
(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.(2)The constitution of the Executive Council, the term of office of its members and its powers and duties shall be prescribed by the statutes] [Substituted by Haryana Act No. 8 of 1983.].[-] [Proviso omitted by Haryana Act No. 7 of 2003.][13. Academic Council. - (1) The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the statutes and ordinances, co-ordinate and exercise general supervision over all academic policies of the University.(2)The constitution of the Academic Council, the term of office of its members and its powers and duties shall be prescribed by the statutes.[-]
