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19. The 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 advise the Visitor in respect of any matter which may be referred to it for advice; and (c) to perform such other functions as may be prescribed by the Statutes.    |
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