Section 17 in Chaudhary Ranbir Singh University, Jind Act, 2014
17. 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, annual account of the University and on the audit report of such accounts;(c)to advise the Chancellor in respect of any matter which may b6 referred to it for advice; and(d)to perform such other functions, as may be prescribed by the Statutes.
