LexThe University of Fisheries and Ocean Studies Act, 2010
Kerala · state statute
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GOVLRNMI:N r OI· KlRALA
Law (Legislation l) Department
No 1954011 cg I ,/20 I 0/Law
NOTJflCAI ION
28th Janumy, 2011 Dated Thtru1'{1nanthapwam -------- -' ' 8th Magha, 1932
ln pur~udncc of clause (3) of Arttcle 34S of the Constttutton of Indta, the
Govcmor lS plea:.cd to authonsc the publicatiOn m the Ga7cttc of the followmg ,
tramlatton 111 r:ngh~h language of the Kcrala U_mvcr~tty of ft~hcncs and Ocean
Studte~ Act. 2010 (5 of 2011)
By order of the Govcmor,
K Mt.DlllJSlJDi\'li\:--1 Nt.IK,
Specwl ,)'eu etw y (Lmv)
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11 rdn'>latiOll 10 Lngh<.h of "20 I 0-6)f'l a:a:MO§ nnln<lm1crulmJo cruOlJL(]n IOm6m1u3
d>GlJO'lillJ crucBo~dhf'IJUOJf'l ~d)~\')" puhli'>hed under the authonty of the Governor I
ACT 5 OF 2011
'111[ Kl RAJ A UNIVLRSJ1Y or riSliERIJ·S MD OCI:AN SIUD!I S ACI, 2010
An Au to c~tahl11h and tnUJI po1 ole n Untvel 111y of F11hc1tc\ and O<.can
,)'tudtel 111 the State of Ke;·afa nnd to p1 01 ufe f()l nwtte1 1 COI111CUcd
the1 ewuh 01 mudental thcu!to
Preamh/e --W11un 1\S, 11 IS cxpcd1cnt to c~tahlt:,h and Incorporate a
Umvcrs1ty for the development of fi~hcnes and ocean '>lUdiC~ and for en<,unng
propcJ and ~ystcmdtK IO~trucllon, teachmg, tra10mg and rc~edrch and cxten-.1on
cxclmlvcly 10 fi'>henc~ and OCCdn <,lUdiC~ 10 the ~late of Kerala and to prOVIde
for matters connected thcrcwtlh or IIIC1dental thereto
B1 It enacted 111 the Slxty-fir<;t Yc.u of the Republic of Ind1d dS follows -
C!I!\I'IIR I
PRJ:I JMINARY
Shmt til/e. C.\ lent and commenu:mcnt - (I) I h1o., Act may he called the
Kcrala Um\'e1~1ty of I 1shenc~ And Ocean Stud1es Act 2010
(2) II extends to the whole of the Sidle of Kerala
(3) It ~hall deemed to have come 1nto force on 20th day of
November, 20 I 0
2 Dejimtwns --In th1s Act, unlc<;!> the context othcrw1<.e reqUire~.--
(a) "Academic-Council" mean~ an Acadenuc Council of the Umvers1ty
constituted under o.,cct10n 17,
(h) "Authonty'' mean~ any authonty of the Umver~lty <;pecd1cd 111
sectiOn 9,
(c) "Chancellor" mean<; the Chanccll01 of the Umvers1ty,
(d) "[xtemiOn educatiOn" meam the educational act1v1t1c~ concerned
with I tshenes and Ocean Studte<; dnd trammg of !ishermen, fish farmers and
other groups servmg fi~hmg rn modern fi<;h farmmg practtce'i and the vanou'>
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pha"c" of <>ctcnttftc technology related to ftshenes and ft'>h productiOn·,
proCC'-"ll1g and marketmg and mcludes demonstration to carry out the new
tcchnology and lllnOVdtton through colleges, ~chools and regiOnal centre!'>
L.OnL.cmcd wtth the '-UbJect matter of demonstratiOn,
(c) "Dcpartmcnt" mean' a Depalirnent '-pectfied m sect,ton 23,
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(0 "DeJn'' means hcdd of the faculty of the Umverl.lly,
(g) "Department Govemmg Council" me<tns the Department Govermng
Council "pect fied m ~ectton 24,
(h) "DireL.tor of [xtcn'-tOn ' means the Director of Extcn~ton appomted
under SeCtiOn 42,
(I) "Director of Research'' medn'- the Dtrector of Rc::.earch appomted
under '>CCtiOI~ 41,
(J) "Director of School" mcdns the DtrcL.tor of the "chools appomted
under ~cctton 43,
(k) 'Ttn,mcc Offtccr" mean<; the llllance Officer of the Uutvcr~tty
appomtcd under sel.tton 37,
(I) "fishenes" mean<> fi~hmg, fi-;h fdirntng related to the con:,ervdtiou,
development, propdgation protectiOn, explmtation, proce~<>mg. value addmg like
dCIIVttte<; of fi~hmg and fi<>h product' connected with cducatton and re~carch and
II mclude<> all <;ector<; ccmpri'-lllg HIOlogy, rnvtronmental Sctencc. rechnology,
Econorntcs c;;octal Sctence,
(m) 'TI<;henes education" mean~ all educatiOn 111 produL.tton,
con.,crvatton. procc::.smg. tradmg and &u~tamable management of all fi\hery
re<,ources
(n) 'Tt.,hcnnen Commumty" mean~ people mamly engaged 111 fishmg
acttvttles for livelihood
(o) 'Tt"h fam;et" medns the pcr<;on domg fam1mg of d1fferent vdncl!es
of dquattc antmals and plant'- lor hts livelihood or to endble hun to earn
economic gam at any ~tage of thetr life cycle
(p) "I t'-h proce~~mg mdustry" means .md mclude'> proce~~mg Jnd
vJiue addtt•on of fi'>h product~ and mdustne<; wnnected wtth It,
(q) 'Ttsh Re~ource:," mean dll aquattc IIvmg resource\,
(r) "Head of the Department" mean<> a Head of the Department
appomted under '-CCtton 23(2)
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(s) "Hostel" means a pldce of restdence for students of the Untverstty,
ma111tamed or recogm7ed by the Umverstty e1ther as a part of, or separate from
a c;chool,
(t) "LegJ<;]dtJve A~~embly" mean~ the Leg•slat•vc A~sembly of the
Stdte,
(u) "Ocean Stud1es" mean all education and rec;earch 111 Ocean Stud1es
mclud111g ocean resource development hvmg dnd non-hv111g re<;ourccs dnd thc1r
exploration, conservation, fostenng, con<>umpt!On, management and trade,
(v) "Offtcer" means an officer of the Umvcrstty spec1fied 111 th1s Act or
a person 1n the employment of the Umvers1ty designated as an offtcer by the
Statutes,
(w) "Ord111anccs'' mean the Ordmanccs of the Umvcrs1ty made under
·tl11S Act,
(x) "Prescnbed" means prescnbed by the Statutes made under th1s
Act,
(y) "Pro Chancellor" means the Pro-Chancellor of the University,
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(7) "Reg10nal Centre-;" mean Reg10nal Centres recogn11ed under th1-;
Act,
(ad) "College" mean~ an mst1tut•on 1mpart111g caucat1on tn fishene~ or
ocean ~tud1es and mamtamcd by the Umverslly s1tuat111g m the State.
(a b) "Re&tstra•" means the Registrar of the Umvers1ty,
(ac) "RegulatiOn~" mean the regulatiOn~ of the Umverslty made under
tiHS Act,
(ad) "Research CouncJI" mcdns Research CouncJI under thtc; Act
(ae) "Scheduled Castes" mean the Scheduled Ca~tes spec1fted 111
rclatton to the State under Arttclc 341 of the ConslltutJOn of Jndta,
(af) "Scheduled Tnbes" mean Scheduled Tnbes specified 111 relatiOn to
the State under Art1cle 342 of the .ConstitutiOn of Ind1a,
(ag) "School" means any of the schools -;pecdied 111 sectiOn 20,
(ah) "School Govern111g Council" mean<; the School Govern111g Council
spcctfied m scct10n 2 J,
(at) "State" means the State of Kcrdla,
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(aj) "Statutes" mean the Statutes of the Umvers1ty made under th1s Act,
(ak) "Student of the Umver~1ty" means a person enrolled m the
Umvers1ty for takmg a course of study for a degree, dtploma or other academ1c
d1stmct10n duly m~t1tuted,
(al)' "Teacher" means a per~on appomtcd by the Govemmg Counctl of
the Umvers1ty for the purpose of 1mpartmg mstructwns or conductmg and
gu1dmg rc~earch or extensiOn education projects, and mcludcs any other person
who may be spec1fied by the Statutes to be a teacher,
(am) "Umvers1ty" means the Umverstty of F1shenes and Ocean Stud1es
established and mcorporated under th1s Act,
(dn) "Umvers1ty Govemmg Counctl" means the Umvers1ty Goven11ng
Counctl spec1fied m sect1on 12,
(ao) "Vtce Cham,ellor" means the V1ce Chancellor of the Umverslly
CHAPTI R II
lHE UNIVERSDY
3 F:stabhshment and /ncorporatton of the Untverstty -(I) There shall be
estabh~hed dnd mcorporated a Umvers1ty by the name "The Kerala Umvers1ty of
f1shenes and Ocean Stud1es"
(2)' The Umvers1ty shall cons1st~ of Chancellor, the Pro Chancellor, the
Y1ce Chancellor, Pro- V1ce Chancellor, Dean, the Reg1strar, t~e Umvers1ty
Govermng Council, the Academic Council, the Research Counctl, School
Govemmg Council, Departmental Govemmg Counc1ls and other authontle'> and
officers a~ set forth m th1~ Act or a~ prov1ded m the Statutes made thereunder
(3) The Un1vers1ty shall be a body corporate havmg perpetual
~ucce~s1on and a common seal w1th power, subject to the prov1s1ons of th1s Act
to acqu1re and hold property • both movable and 1mmovable, to
lease, sell or othcrw1se transfer any movable or Immovable property which may
have become vested m or have been acqu1red by 1t for the purpose of the
Un1ver<;1ty, to borrow moneys from the Central Govem~nt or any other State
• Government or from any body corporate approved by the Government of Kerala,
to contract and to do dll other thmgs nece!>sary for the purposes of th1s Act
and shall by the <>aid name sue and be sued
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( 4) In all su1ts dnd other legal proeeedmgs by or agamst the Un1vers•ty,
the pleadmgs shall be s1~ned and venlled by the Reg1strar or any other person
duthon~ed by h1m m th1s behalf and all the processes 1n such su1ts and
procecdmgs shall be 1ssued to and served on the Reg1stra1
(5) I he Headquarters of the Umverslty shall be at Koch1 m [makulam
D1stnct
4 J~\tablr~hment and recogmtwn of lnstltutwns by the Umverslty -(i)
rhc tcmtonal JUf!Sdlctlon of the Umver~lty ~hall extend to the whole of the State - . of Kerald
(2) I he Umver<>Jty may d~sumc respon<>•bll•ty for the establishment,
development and opcrat1on of any m~tltUtJOn conccmmg to conduct mstrut.t10ns
m the study of f1shenes, ocean ~tud1es and techntcal '>UbJeCt~ as may be
reqUired
(3) All schools and rcg10nal centres of research and other mst1tut10ns
commg under colleges the JunsdlctJOn and authonty of the Umvcrs1ty shall form
constituent umts of the Umvers1ty under the full management and control of the
Officers and Authont1es of the Un1vers1ty and no school, research or
expenmcntal station or other mst•tut10m ~hall be recogn•~:cd as an affiliated umt
( 4) ·1 he Umverslty may conduct d1stant educatiOn cour<>es all over the
country or abroad or to adm1t non-rcs1dcnt student<> or to appomt teachers
(5) I he Umvcrslty may· recognve or undertake mst•tut10ns of research m
fi<>hencs and ocean <;ludic~ a~ recognucd m<;tJtutiOnS for unde11akmg research
5 Objectzve\ of the Unzvenlly- I he followmg shall be obJectives of the
Umve~Sity, namely-
(1) makmg prov•s•on., for 1mpartmg education m fi'>hcnes, ocean stud1es
and other allied branches of lcarmng and re~earch scholar'>hlp,
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(u) furthenng the advancement of learnmg and conduct of research m )
fishenes, oce~n <>tud1cs and allied subjects
(111) undertakmg extensiOn educatiOn pwgrammcs ,
(1v) to formulate new cour.,e~ and curnculum 111 I 1shenes and Ocean
Studies sector m accordance with the tcchmcal advances m the respective field<> ,
(v) to act .as nodal agency to estdbll<>h relatiOnship w1th Instllutlons and
Umversitles funct10nmg m nat10al and mtemauonal level,
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(vi) to act as a centre of excellence havmg leadmg role for Human
Resources Development m Fishcncs and Ocean Studic~ sectors ,
(v11) to foster and encourage entrcprcncurslup 111 fish(!nes dnd ocean
~tudics sector,
(vui) to develop breed.; and hybrids of ornamental fishc<;, prawn!> and
oy-.tcrs havtng features like production capacity, resic;tmg power and good
qualtty suitable to the environment of Kerala,
(Ix) to develop farmmg practices, fi<;h feeds, fish disease control,
resistant and vigtlant !>tcp<; ~uitable to the sustamable farmmg of ornamental
fi~hes, '
(x) to pre!>crve the fi<;h bio-dJversity of Kerala, to estabhsh the1r
mtellectual property right to develop and uttiize the possibtiitles of new
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technology ltke bio-technology,
(xi) to conduct study and to· record and preserve the !>tudy results
relatmg to traditiOnal ftsh technology, traditional knowledge, ~ustamable fish
protection and to fo<;ter devttlopment ,
(x11) to strengthen research on fishtng and related habitat and the
relevant environmental factor!>, and
(xu1) <;uch other purposes as the Uni\ersity may deem necessary from
time to lime
6 Admz~.110n to the Umvenlty -(I) ·1 he Umverslty shall, !>Ubjeet to the
prov1s1on~ of this Ac~ and the Statutes made thereunder be open to any persons
Prov1dcd that nothmg m this section shall be deemed to requ1re the
Umver<>Ity to admit to any course of study any person who does not meet the
rcquned academIC standards· for adm 1ss1on or to ret am on the rolls of the
Umver!>tty any person who!>c academic records arc below the mmmmm standards
rcqutred for the award of a degree or dtploma or certificate~ or v.hose personal
conduct ts such as to mmucal to the appropnate nghts and pnvtleges of other
students and staff, or to admit to any course of s"tudy a large number of
students that can be accommodated with the ava1lable facilitieS of the Umver<;tty
and a<; determmed by the Academic Counctl
(2) Subject to the provmons of !>Ub-sectwn (I) the Government may
dtrect that the University shall reserve such number of seats as may be not1fied
by the Government from t1me to time for Scheduled Castes, Scheduled Tnbes,
Ftshermen Commumty, Other Backward Classes and for !>tudents from other
States and Umon Terntones m India
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Prov1ded that no such person shall be entitled t~ be admitted to the
Untvcrs1ty unless he or she meets the standard~ la1d down by the Umvers1ty m
respect of ~uch cand1dates
(3) Nothtng tn sub-secttom (1) and (2) prevents the Un1vers1ty 1n
adm1tttng the students from other countnes subject to the cond1t1ons ~t1pulatcd
by Government of Ind1a from t1me to t1mc
7 Power!> and fundtOIH o( the U111~>el!>tly -The powers and functions of
the, UmveJSity ~hall be· the followmg, namely --
(a) to prov1de 1nstructton dnd trammg m f1shcncs, ocean stud1es and
other alhcd branches of leammg as the Umvcrs1ty may, deem fit,
tb) to make prov1s1ons for research m fishenes, ocean stud1es and all1cd
branches of leammg,
(c) subject to the prov1s1ons of ~ectwn 4 7, to make prOVISions for
dlsscmmatlon of the findmgs of research and tcchntcal mformatJOn through an
extensiOn cducat1on programme,
(d) to mstllute and award degree~, d1ploma~, cert1f1cates and other
acadcm1c d1stmcllons,
. (c) to h?ld cxamtnatiOn~ and to confer degrees and other academ1c
d1stmct!Ons for persons who shall have pursued approved course~ of study m
the Umvers1ty, College or School unlcs<, exempted therefrom m the manner
prescnbed and ~hall have passed the prescnbed exammatton of the Umvcrslly or
shall have earned on research sat1sfactonly under cond1t1ons as may be
prescnbed and wh1ch ha~ been duly evaluated,
(f) to confer such honorary degree!> and other d1~tmct10ns as may be
prescnbed for d1stmgu1shed' persons .
(g) to prov1de lecture~ mstruct1ons and tratntng to f1eld workers,
vtlldgers and other pcr!>ons not enrolled as regular students of the Umvers1ty
and to grant them ~uch cert1ftcatc~ as may be pn:scnbed,
(h) to co-operate with other Un1vers111es and authonttes 1n such
manner and for such purpo~es a-; the Umvcrslty may determme, subJect to the
. prOVISIOnS of SeCtiOn 4,
(1) to e.stablt~h and mamlam schools rclatmg to fi~henc~, ocean -.tudte~
and other alhcd branches of leammg w1th the pn()f approval of the Govenuncnt,
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(J) to cstabhsh and mamtam laboratoncs, hbranes, research centres, fish
fanns, m~tttut10ns and museums for tcachmg, research and extenston educatiOn,
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(k) to recetve fund from abroad subject to rules and rcqnctwns of
Central Government and State Government relatmg to thts m the htghcr
education and research sectors ,
(I) to recctve money a'> loan ~or grant from Central Government
Umverstty Grants Commtssron or other agcnctcs recogmsed by Government on
sccunty or otherwtsc for the programmes subject to tite provtstons of the,Act,
(m) to create posts on temporary/contract basts for a penod not
cxccedmg three years for the spectal prOJects to be tmplemented wtth the
as<>tStdnce of fundmg agenctes,
(n) to take step for recetvmg m the manner prescnbed for remuneratiOn,
servtce value from mdustnal-commerctal sector, non-govcmmentd! orgamsauons
for provtdmg ~crvtcc to parttes from [ndta and abroad for the purpose of
1mprovmg the resources of the Umver<>ity through re!>earch and development . consultancy and trammg programmes,
(o) to take actton for cancelhng the rccogn.lllOn of mstttut10ns
contravcnmg the statutes of the Umverstty,
(p) power to establtsh mstttu,tlOns under the CQmpames Act for
manufactunng modern and Improved products evolved through reserach
conducted tn relatiOn wtth l"t~hene-; and Ocean Studte<> and for provtdmg
SCI VICCS,
(q) to functiOn as dn authontatlve agency for adv1smg the Government
and agencte~ for the fonnulatwn of pobcy m the Ft~hene~ and Ocean Studtes
Sector and tts pcrfonnance, •
(r) to create posts for teachmg~ research and extensiOn educatiOn and
to appomt persons to such posts,
(s) to create admmtstrattvc and other posts and to appomt persons to
such posts,
(t) to mstltute and award fellowshtps, scholarships and pnzes m
accordance wtth the Statutes,
(u) to fix, demand and recetve l'uch fees and other charges as may be
dctern1mcd from ttmc to time, •
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(v) to tnstttute and mamtam restdenttal accommodatiOn~ for students
and ~talf of the Umver~tty,
(w) to supervtse and control the <>tudent<; of the Umverslly to enforce
dt<;ctplme among them and to make neces<;ary arrangements for promotmg thetr
health and welfare,
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(x) to establtsh, mamtam and manage, whenever necessary,-
(1) a Pnntmg and Publtcatton Department,
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(u) Umvcrstty l~xten<;ton Boards,
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(111) Informdtton Bureau~.
(tv) [mployment GUidance Bureau~ and ~uch other acttvllte~ a<> may
be necessary and posstble to fulfill the objecttve~ of the Untverstty,
(y) to tn~tttute and to provtde funds wherever necos~ary for the
mamtenance -of,-.
.. (1) welfare commtttee of the employee~ and student<;,
(u) a Students Advtsory Bureau,
(Ill) an ~~mployment Bureau,
(tv) a Umverstly Students Umon,
(v) Umvcr<;tty Athlcttc Clubs,
('vt). the NatiOnal Cadet Corps,
(vu) the NatiOnal Servtce Scheme,
(vm) Umverstty l:xtens10n Boards,
(tx) Students' Cultural and Debatmg Soctettes,
(x) a Publtcat10n Bureau, and •
(xt) to establish educatton cxten<>ton centres relatmg to ft~henes and
Ocean Studtes, and
(xu) Co-operattve Soctettes and other stmtlar mstttuitons for
promotmg the welfare of <;tudcnt'> and employee~ of the Umverstly,
(;:) to do all such other acts or make such other provtstons a<; may be
deemed nece~sary or destrable to further the obJecttves of the Umverstty .-4
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8 Vi~ztatwn and m~pectwn -(1) The Government shall have the nght to
cause an tn~pect10n to be made by such person or persons as the Government
may direct of the Umvcrs1ty, II!> bu!ldmg~. laboratones, hbrancs, mu<>cum~,
work<>hop~ and cqu1pments of any of msl!tutwn, college, school or ho!>tcl
mamtamcd or admm1stcrcd by the Umvers1ty of the teaching and other work
conducted or done by the Umvers1ty or under 1ts ausp1ces and· of the conduct
of any other functwns of the Umver~1ty dnd to cause an mqmry to be made m
rcc,pect of any matter connected w1th the admm1strat10n and finances of the
Umvers1ty The Umvcrs1ty shall cau~ed to transfer any document connected with
such enqmry to the mspectwn comn11ttee
(2) 'I he Government shall, before causmg dn mspect10n or mqmry to be
made under sub-sectwn (1 ), gtve due notice of such mspcct1on or enqmry, a!>
the cd~e may be, the Umvcrs1ty, and the Umvcrs1ty shall be entitled to appomt
1ts representative who shall have the nght to be present and to 'be hea1 d at
such mspect10n or mqu1ry
(3) fhe Government shall communicate to the Umvc[sity the v1cw~ of
the Government w1th reference to the result-; of such mspect10n or mqu1ry for
Its opm1on thereon and may, after obtammg the same, ddv1se the Umvcr!>lty d~
to the action to be taken m pursuance thereof and fix a t1me lumt for takmg
<;uch action
( 4) :rhe Umvers1ty shall. w1thm the time limits so fixed, report to the
Government the action wh1ch has been taken or IS proposed to be taken on· the
adv1ce rendered by the Government
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(5) 1 he Government may, where actiOn has not been taken by the
Umvers1ty to the satisfactiOn of the Government w1thm the t1me hm1t fixed, after
cons1denng any explanation furn1'ihcd or representatiOn made by the Umversily,
Issue such d1rectwns as the Government may thmk fit dnd the Umvers1ty shall
comply w1th such direction~
• · (6) Notwilhstandmg anythmg contamed m <>ub--;ectwns (I) to (5}, 1f at
any t1me the Government are of the opmwn that the affa1rs of the University arc
not managed m furtherance of the obJects of the Umverslty or m accordance
w1th the provisions of th1s Act and the Statutes, Ordmances and RegulatiOn!>
made thereunder or that special measures arc desirable to mamtam the standards
of tcachmg of the Umverslty, the Government may md1cate. to the Umvers1ty
any matter tn regard to wh1ch cons1der to have an explanatiOn and call upon the
Umvers1ty to offer such explanatiOn w1thm such t1me as may be specified by
the Government
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(7) If the Umvers1ty fall~ to offer any explanation w1thm the tnnc
·specified under sub-sect1on (6) 01 offers an explanatiOn wh1ch 111 the opm1on of
the Government IS unsatisfactory, the Government may 1s~uc such mstructlom
as may appear to them to be necessary and des1rablc m the circumstances of the
case and may exerc1<>e such powers as deem nece~sary for g1vmg effect to the
ms true twns
(8) 1 he Umver~1ty s~all furn1-;h such Information relatmg to the
admm1strat1on of the University a~ the Government reqUired
CIIAI' II R Ill
AU lliOIU ril S Ol 'lliE UNIVLRSITY
9 Authonttes of the Untventt} - rhe followmg shall be the authont!CS of
the Umvcrs1ty, namely -
( 1) the Senate,
(11) the Umvers1ty yovemmg Council, ·
(111) the Academic Council,
(1v) the Research Council,
(v) the School Govemmg Councils,
(v1) the Department Govemmg Counc!ls,
(v11) the Fdcultle!>, dnd
such other bodJCs as may be spec1 fled by' Statutes to be the authont1e!> of the
Umvers1ty
I 0 The Senate --(1) The ~en ate shall con::. 1st of the followmg Member'>,
namcly-
1 Hx-ojjicw MemhCJ \
( 1) the Chancellor,
(11) the Pro-Chancellor,
(111) Member of Legl!>lallvc A ... sembly where the Head Office of the
Umver<>lly IS ~ltudtcd,
·(1v) th-e Y1ce-Chancellor,
(v) the Pro- Y1ce-Chancellor,
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(vi) the Secretary to Government, Ftshcnes Department,
(vu) the Secretary to Government, Higher Education Department or
an Officer not below the rank of Jomt Secretary nommatcd by htm,
(v111) the Secrctdry to Government, fmance Department or an Officer
not below the tank of Jomt Secretary nommated by him,
(Ix) Law Secretary or an Officer not below the rank of Jomt Secretary
nommatcd by him, and
(x) the Dtrector of rishenes
2 Nommated Memher!>
(I) 'I hrcc Deans of I acuities of the Um-vcrsity to be nommated by
the Chancellor m the order of <>cmonty, by rotation for a term of two year~.
(11) five Heads of Dcpartmcnh of the Umvcrs1ty or Schools who arc
not otherwise members of the Senate, to he nommatcd by the Chancellor, m the
order of semonty by rotatiOn,
(Iu) Dtrcctors of the schools of the Umvcrstty, and
(Iv) Nmc persons to be nommatcd by the Government from among
persons havmg knowledge or mtcrest m fishcnes and Ocean Studies, subject .to
the conditiOn that, out of these one shall be a member of the Scheduled Caste,
one shall be a member of the" Scheduled Tnbe, 'one shall be a member of the
Fishermen commumty and one shall be 'a Women
3 Elf'cted Member~
(I) three member<> elected by the .Members of the Legislative
A%cmbly of Kcrdla fr~m among them~ch·cs, of whom one shall be a member of
Scheduled Casl'C or Scheduled Tnbe ,
(11) four members elected by the teachers of the Umvers1ty froin
among themselves, of which two shall be women,
(I11) F1vc repre<>cntativcs of student~, one each elected from the
full-t1me regular students of Umverstty, Schools or Departments,
(Iv) one person elected from among the non-teachmg employee!> of
the Umvcrstty, and
(2) The Rcgtstrar shall be the Ex-officto Secretary of the Senate
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(3) 1 he Vice-Chancellor or m the absence of the Y1ce-Chancellor, the
Pro- Y1ce-Chaocellor <;hall nonnally pres1de over the Senate
( 4) rhe quorum for the meetmg or the Senate shall be one fourth of
the total members
(5) I he term of office of the Senate shall be live yems from the date
of ItS con~tltutwn by the Chancellor and the Chancellor shall leCOI1StltUte the
Senate on the exp1ry of 1ts term
(6) The Senate &hall meet dt least tw1ce a year on dates to be fixed by
the V•ce-Chanpellor and one of such meetmgs shall be Lalled the annual mectmg
(7) The VJce-Chdncellor may, whenever he thmk:. fit and shall, upon a
requl~ltJon 111 wntmg s1gned by not le-;<; than one-fourth Members of the Senate,
convene a spec1al meetmg of the Senate
II Powe1 1 of the Senate -I he Senate shall hdve the followmg powers,
namely
(1) to formuldte the pubhc Pohc1e!> and programmes of the Umverslty,
(11) to :,uggest measures for the 1mprovement and development of the
Umvers1ty,
(111) to oons1der the annual report, the annual accounts, the aud1t
report and the development plan<; of the Un'1vers•ty and g1ve recommendatiOns
to the Vice-Chancellor and Govemmg Counc1l,
(1v) to. confer honorary degrees or other academ1c d1stmctwns on the
recommendatiOn of the Govemmg Counc1l,
(v) to rev1ew current academic programmes and collahorat1ve
programmes,
(v1) tu suggest new academ1c programmes cons1stent with the soc1al
reqUirement:. m F1shenes dnd Ocean StudiCs,
(vu) to suggest msl!tutwn of new degrees, d1plomds, certificates and
other academic d1stmct10ns, and
(vm) to cxeiCISC such other power~ dnd perform such other dutle<; a<>
may be conferred or a:,:,1gned by th1s Act or the Statutes
76
12 The Umve1 Hly Gove1mng Council--- The Governmg Council sha11 be
the ch1ef executive body of the Umvers1ty and shall cons1st of the followmg
member~. namely-
Kerdla,
E>..-ojjicw Member:,
(1) the V1ce-Chancellor,
(11) Pro-V1ce-Chancellor,
(111) Secretary to Government, r1shene~ Department, Government of
(1v) Secretary to Government, H1gher Education Department,
Go\ emment of Kcrala,
Kerala,
(v) Secretary to Government, rmance Department, Government of
(v1) Law Secretary or Jomt Secretary nommated by the Law Secietary,
(v11) two Dean~ of the faculties,
(v111) tv.:o Dnector~ of Schools of the Umver~1ty by rotatiOn by
alphabetical order for every two years, and
(1x) the VIce Pre~Ident of Kerala State Council for Sc1ence and
Technology and Env1ronment
2 E/e( ted Members
(I) three members elected by the teachers of the Umvers1ty other
than Director~ of the Scl\ools from among thcm~elves accordmg 10 the pnnc1ple
of proportiOnal repre~entallon by means of ~mgle transfer;abk vote, of whom
one !-hall be a woman ,
(ii) one member elected from among the regular students of the
School, Departments and Umvcrsity m ~uch manner a~ may be prcscnbcd
3 Nommated Membe1 ~
(1) two members of the Lcg•slat1ve i\s~embly as nommated by the
Government ,
(n) i\n expert m fishencs nommdtcd by Indmn Council of i\gnculturc
Research,
(111) A representative of the fi~hennen commumty With knowledge m
the field of fishene~ nr Ocearr Studies nommated by the Government,
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(1v) A Scientist of cmmcncc 10 Ocean Studies nommatcd by the
Mm1stry of Earth Studies,
(v) A representative of fi~h fanner~ nommatcd by the Government
(v1) A rcprcsental!vc from the registered fishcnnen umons nommated
by the Government ,
(v11) A rcprcsentdtivc of f1shenes mdu~try nommated by the
Government
Prov1dcd that a oommated member shall not be chg1blc for re-nomination
13 Recomt!lutwn of t~e Unzvel,\tty Gove1 ntng Counct! -(I) The
Umver~1ty Governmg Counul shall be reconstituted every four year~
(2) [vt:ry member of the Umvcrs1ty Governmg Council other than dn ex
offiCIO member shall, subJect to the proviSions of th1s Act and the Statutes
made thereunder, hold off1cc until the next rccon~tltUt!On of the Univer~lly
Govcrnmg Council unless otherwise spcufied herem
Provided that no member nommatcd or elected m h1s capacity as a member
of a particular body or as the holder of a particular office ~hall hold office for a
longer pcnod than three months after he ha~ ceased to be such member .of that
body or the holder of that office
Provided further that where an elected or nominated member of the
Umvcrs1ty Govcrnmg Counul IS appomtcd tcmporanly to any office, by vutue of
wh1ch he 1:, entitled to be an ex-officiO member of the Umvcrs1ty Govcrnmg
Council, he shall contmuc to be such elected or nommatcd member, as the case
may be
.
(3) When a pcr~on ceases to be a member of the University Governmg
.Council, he ~hall cea<;e'to be a member of any of the AuthOIItie~ of the
Umvcrs1ty of wh1~h he may happen to be a member by v1rtue of hiS membe1sh1p
of the Umvcrs1ty Governmg Council
14 Powers and functtom of the Ufltverwy Governmg Counct! -(I) The
Umver~1ty Governmg Council shdll be the :,upreme authonty of the Umvers1ty
dnd shall have- the power to 1ev1ew the actions of the Academ1c CounCJI and the
School Govern"1ng Council :,ave where the Academ1c Council or School
Governmg Counctl has acted 111 accordance w1th the powers conferred upon ll
under th1s. Act, the Statutes, Ordmanccs and Regulation'> made thc1 cundcr and
shall cxcrc1se all the powel'> of the Un1vcr~lly not otherw1se prov1dcd Lor by tlw,
Act·
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Prov1ded that 1f any qucshon anscs as to whether the Acadcm1c Council or
School Governmg Council has acted m accordance with such powers as
aforesaid or not, the qucst1on shall be dcc:ded by the Chancellor and h1s ·
dcc1sion ~hall be final
(2) Save as otherwl'>C expressly prov1dcd m th1s Act, the Umvcr<;1ty
. Govcmmg Council shall have the followmg powers, namely -
(a) to make, amend or repeal Statutes on Its own mot1on for the
consideratiOn of the Chdnccllor for h1S a~scnt.
(b) to amend or cancel any Ordmancc or RegulatiOn pa~scd by the
AcademiC Council,
(c) t(') rev1ew, 1f necessary, any academiC or admm1strat1ve dcc!~!on
taken by the School Govemmg Council or Departmental Govcmmg Council,
_ (d) to approve mstltUtlons of fellowships, scholarships,
studentsh1ps, bursancs, medals and pnLCs and orgamse exh1b1pons m accordance
with the proviSions of th1~ Act, Stat~tc<>, Ordmances and RegulatiOns made
thereunder,
(e) to mst1tute Profe<;sorsh1ps, Assoc1ate Professorships and
Asqstant Professorships and such other tcachmg or research posts a~ 11 may
deem necessary,
(f) to establish and mamtam such m~tltutlons as 11 may, from t1mc
to lime. deem necessary,
(g) to prcscnbe the terms and cond1t1ons of serv1ce of the
employees of the Umvers1ty,
(h) to fix the emoluments and prescnbe the dut1es and cond1t1ons of
'\erv1ce of teacher~,
(1) to !CVJCW and take such action as It may deem fit on the annual
report and the annual account'\ of the Ur~Ivcr~lty wh;ch shall be placed before 1t
• I
and to cons1der and pa"s the budget accordmg to the proviSions of the
StdtUtC'>,
(J) to cancel any degree, diploma, title or any other d1!.tmct10n
granted to any person m accordance wlth the proviSions of the Statutes and to
withhold or cancel the result~ of any ca;nd1date at any Umverslly exammat1on,
(k) to appomt committees and to delegate to them such functiOns
of the Umvers1ty Govemmg Council as It may deem fit,
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..
(I) to make Statute~ regulatlllg the method of electton to the
Authontte!. of the Umvers.~ty, the procedure to be followed at the meetmgs of the
Umvcrslty Govermng Councll, Academtc Council and other Authonttes of the
Umvcrslty and quorum of members requtred lor the transaction of busmcss by
the Authonttes of the Umver~tty,
(m) to estabhsh linkage with other Umverstttes m Indta and abroad
m such manner and for such purposes as 1t may determme, · J
(n) to hold, control and admmt,tcr the propcrtte.., and funds of the
Untvcrstty,
(o) to dncct the form, custody and usc of the common seal of the
Umverstty.
(p) to arrange for and duect the mo;pectton of schools, hostels and
other mstitut10ns,
(q) to cstabh~h. mamtam and manage such school<; and centres of
research and Other JOStttutlOnS of htgher Jearnmg as It may deem necessary from
ttme to time,
(r) to appomt teachers and other employees of the Umver<>tly and
·prescnbe then duttc'>,
(s) to create admmt<;trattvc, mmt~tcnJI and other necessary posts,
(t) to ..,u-;pend, dtscharge, dtsmtss or otherwt<;e take any dtsctplmary
action agamst the teachers and othci employees of the Umver~tty after givmg
them reasonable opportumty to defend thetr po..,ttton,
(u) to exercise superviSion and control over the residence and
' dt~cipltne of students,
(v) to consider the ftndncial estimates ?f the Untversity m
accordance wtth the provt!.Ions of the Statutes made m this behalf,
(w) to oversee the conduct of Umvcrsity exammatton~ dnd approve
and pubbh the reo;ults thereof,
(x) tQ fix the remuneration of exdmtner:,, the panel of wh1ch 1s
approved by the School Govcmmg Counul,
(y) to delegate any of tis powers to the Ytce-Chancellor or to a
commtttee appomted from among It<; members, and
(.;:) power for considermg schem<.:s atmed to the academtc progrc<;<.,
of the Umverstty ,
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.
(aa) to cxcrci~c such other powers and perform such other
functions a!> mdy be empowered by tht'> Act dnd the .Statutes
15 Meetmg5 of the Unn·er5tty Gm·erntng Counctl--(1) The Umvcrstty
Govenung Council shall meet at least onl.e 111 a month on dates to be fixed by
the VIce-Chancellor after g1v111g due notice to all members ,
(2) More_ than half of the total number of members of the Umverstty
Govcmmg Council shall be the quorum for a meet111g of the Council
Provtded that !>uch quorum <;hall not be requtred for con~ocation of the
Umvcrsny or a meetmg of the Umvemty Govemmg Council held for the purpo~e
of confernng degrees, titles or other dJstmct10ns
(3) When a spec tal mectmg I" convened by the Vtce-Chancellor, no
subject other than that IS <;hown 111 the requtsitton !.hall be constdcrcd at the
mectmg
16 Term of offtce of mcmbcn of Un1ve1 11/y Governmg Counul
(I) An elected or nommatcd member of the Umver!>Ity Govem111g Counctl '>hall
cease to hold office on the day tmmedtatcly precedmg the date of reconstitution
of the UmveTSity Govcm111g Counctl wluch elected or nom111ated htm
(2) The member!> of the Umvcrstty Governmg Counctl, other than the
elected or nommated members who have cea'>ed to hold office by virtue of the
provt<;ton~ of sub-<;ectlon (I) <>hall be competent to exerctse the powers and
perform the functtons of the Umver~Ity Govemmg Council under this Act and
Statutes, Ordmance and Regulations made thereunder
(3) The quorum other than those who have ceased to hold office by
"trtue of the provtstons of !>ub-~ectiOn (I) for any meetmg of the Umver<>Ity
Govcmmg Council <>hall be more thdn half of the remammg members
I 7 Constllutwn of the Ac..ademl( Counnl-( I) The Acadcmtc Council
shall con<>I'it of the follow111g members, namely -
(1) the Ytce-Chancellor, Chairpcr~on,
(u) the Dtrcc.,tors of all Schools,
(m) the Director of Re!>earch,
(1v) the Dtrector of ExtensiOn,
(v) the Duector of Ft!>henes, Government of Kerala or
representative not below the rank of Ius AdditiOnal Director,
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(vt) the Dtrector of CMI RI or represental!ve not below the rank of
hts Pnnctpal Setenttst.
(vu) the Dtrector of CJr I or representative not below the rank of ht~
Pnnctpal Sctenl!o;t,
(v111) the Dm:ctor of CMI R[ or representative not below the rank of
ht<> Pnnc1pal Sc1ent 1~t
(IX) the DtrcctOI of NIO 01 rcprc~entative not below thvlank or hiS
Pnnc!pdl Sc1ent1st ,
(x) ftve Ilead~ of Departm~nts of the IJmver'ltty elected from
among themselves,
(x1) one faculty member of CdLh '-Lhool elected from dlllong
them~elveo;,
(xn) two members elected from among the Po~tgraduJte students of
the Umverstty. and
(Xlll) one faculty mcmber/~cJentJst from edLh Local Admull'aratton
Centre~/Reg1nnal Centre n0JTI111dted by VJLC-Chanccllor
(2) rhc Academtc Councll shall meet dt leao;t once m three month'
(3) One-th1rd of the total number of mcmbero; of the Academic Counc1l
!>hall form the quomm ot a meetmg of the Counc1l
(4) the tenure of the AcJdemtc Coun~..-tl ~hall be 'luch JS may be
prescnbed by the Statute
18 Powers, functwn~ and dutte.\ of the Academic Counct!- (I) The
Acadcmtc Counctl shall, <>UbJect to the provtstons of thtc; Act and Statutes. have
general control over the acadcmtc matters of the Umvcrstty and he JC'lpons1blc
for the mamtenancc of standards of mstruct10n, educatiOn and exannnat1ons
wtthm the Umvct:otty and shall eXCll.-ISc. such other power:. and perform sud1
othet functiOn!> as mJy be conferred or :mpo!>CO upon 11 by the Stdtutcs
(2) SubJCd to the provtstonc; of tht'> 1\ct and Statute.., the Academ1c
Counctl <>hall have the followmg powers, duttc~ and fundtons. nameLv -
(a) to adv1 .. e the Untver-.Jty Go\ ermng Council on all a~..-adcm\C
matter~.
(b) to make rcgul<itHms and to amend or repeal the same.
(c) to approve the ~..-ourse~ of studtes 111 the mstttutlon-. m .. untamcd
by the Umvcrsl!y,
82
(d) to approve the quahficatwns of teachers m schools and other
mst1tut1ons matntamcci by the Umvcrs1ty.
(c) to dpprove the quahfications of students for adm1s,1on to the
vanous courses of stud1e~ and to the exam1nattons and the
cond1ttons under wh1ch exemptiOns may be granted,
(f) to cons1de1 and approve proposals for the mc;truct10n and
tranung 111 such branche~ of lcarmng as 1t may thmk fit;
I
(g) to cons1der and approve propo!>al!> for the tnst1tut10n of
Prof.:ssor'>, Associate Profeo;sors, As1.1stant Professors, Readers, Lectures and
other teachmg and research posts requ1red by the Umvers1ty,
(h) to approve proposab for detemunmg the degrees, d1plomas and
other academ1e d1stmettons that shall be granted by the Umvers1ty,
(1) to dec1de wh1ch exammat10ns of other Umvers1t1es may be
accepted as equtvalent to those of the Umvers1ty and to negotiate With other
Umve1s1t1es for the recogmtwn of the exammat10ns of the Umvers1ty,
(J) to approve, modtfy or rev1se schemes for the eonst1tutton or
recon'llltuliOn of departments for teachmg, research and extensiOn educatiOn
ba!>cd on the proposals recc1ved from the School Govcnung Counctl;
(k) to mamta111 standdrds regardmg post graduate teach1ng,
re'learch and extension educatiOn,
(I) to g1vc adv1ce to the Umverstty 111 all academtc matters and to
subm1t feas1b1ltty report before the Govermng Counctl rcgard111g the academic
programmes a!> recommended by the Senate 111 1ts annual meetmg,
(m) to exerc1-;e such other powers and perform such .other functions
as may be conferred or unposed on 1i by th1s Act and Statutes, Ordmances and
Regulations made thereunder
19 The Re~earch Council-( I) Research CouncJI shall cons 1st of the
followm; members, n~ely.- I
"
(1) Dtrector of Research who shaH be the Cha1rman of the Coune1l,
(11) D1rectors of all Schools,
(111) One semor faculty member who ts a recogmzed gu1de fi-om each
School nommatcd by the V1ce-Chance1lor,
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(1v) Ducctor of each Rcg1onal Centre,
(v) One representative of lnd1an Council of Agnculturc Research,
(v1) One representative of MOES,
(vu) One representative of fishery mdustry nom1natcd by the
VIce-Chancellor, and
.
(vm) the V1cc-Cha1rman of the Plannmg Board, Government of Kerala
or rcprc!>cntatlvc of the Board nommatcd by h1m
(2) Research Council shall be respons1ble for formulatmg research
pohc1cs, 1dent1fymg thrust areas, adv1smg poss1ble fundmg agenc1es and
momtonng and reportmg the progress and quahty of rc~carch to the
V1ce-Chancellor from time to time
(3) fhe Research Counc.1l shall meet at least once m s1x months
(4) More than half of the total number of members of the Research
Council shall form the quorum for a mectmg of the Cotinc1l
20. The School.\--( 1) rhc University shall have the followmg Schoob,
namely --
(1) School of Aquaculture and BIOtechnology,
(11) School of f1shene~ Resource Managcm<;nt and Harvest
Technology,
(111) School of Aquatic rood Products and lechnology.
(IV) School of rlshcry Environment,
(v) School of Ocean Stud1es and l'cchnology,
(v1) School of Ocedn Engmccnng and Underwater 'lcchnology,
(vu) School of Management and I:ntrcprcncursh1p, and
such other schools as may be prescnbed from t1me to t1mc.
(2) Each school may compnse such departments and With such syllabi ~f
subjects of study as may be prescnbcd ·
(3) [ach school w1ll have a Director appomtcd as per Statute<;
( 4) 1 he D1rcctor shall be the Ch1cf fxecut1vc of the School under hun
and shall be re~pons1ble for the fa1thful ob~crvancc of the Statutes, Ordmance-;
and Regulat10ns rclatmg to the School and for the orgamzatJOn and for carrymg
out teachmg, research and extensiOn work m the school
84
(5) In carrymg out tcachmg, research and extensiOn programmes, the
Duector shall work m close co-operatton With the Heads of Departments,
D1rector of Research and D1rector of Extension.
(6) The D1rector shall have financ1al powers for the day to day and .
routmc funct1onmg of the School
21 Sc_hool Govermng Counczl-( I) The School Govemmg Council !>hall
conSI!>t of the followmg members, namely -
(1) D1rcctor of the School, who ~hall be the Cha1rman,
(n) Head!> of all Depdrtment!> of the School,
(111) Semor most reacher of each Department,
(1v) FuJJnce Officer or h1s rcpre!>entat1ve not below the rank of
ASSIStant,
fv) not more than f1ve expert~ 1n the f1eld nommated by the
V1ce-Chancellor m consultatiOn w1th the Director
Prov1ded that :.uch experts shall be mv1ted only when the agenda mcludes
d1scu:-slon on curnculum rev1~1on
Councd
(2) rhe School Go"cmmg Councd shall meet at lca!>t once m a month
(1) More than hall of the members .;hall form the quorum of the
22 PoH;cr, and Funuwn\ of the 'Sc_hool Gove1 ntng Council-( I) ~II
policies regard1ng academic and admm1strat1vc matter:- of the School shall be
taken m the mcetmg of the School Govcmmg Counc1l
(2) The School Govemmg Council shall oversee and approve proposal~
from the Dcpartmcntdl Governmg Council m all academic matters mcludmg
cxammat10ns and results thereof
(3) The D1rector shall carry out the deeisionc; of the School Govemmg
Council and co-ordmate the functiOns of the departments m the best mtercst of
the School and the Umvl'r~lt)'
(4) rhe School Ciovernmg Council shall prescnbe the qualificatiOn'> of
the cxammer~ and approve the panel of exammer~ for externdl exammatwns
(5) The D1rector ~hall appomt cxammers and conduct the external
exammallons
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(6) The School Govemmg Counc1l shall meet at least once m three
months or as and when required to review the academic actiVIties and to take
decisions on need based curncular changes
(7) 'lbe School Govemmg Council shall have adequate fmancial powers
• for the functiOning of the yanous departments under the School mcludmg
power for strengthemng the mfrao;tructurc, Irnprovmg the tcachmg and research
facilities and for mamtammg and operatmg research vessel
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(8) Without preJUdice to the provi'>Ions m sub-claul>e'> (I) to (7), the
School Govemmg Council shall have the followmg powero;, namely --
(a) to propose the courses of studic~ I!l the mstJtutiOns mamtamed
by the Umversity,
(b) to propose the qualificatiOns of teachers m Schools and other
mst1tut1ons mamtamcd by the Umvers1ty,
(c) to propose the quahficatwns of students for admiSSion to the
vanous courses of studies and to the cxammat10ns and the conditions under
wh1ch exemptions may be granted,
/
(d) to make proposal for mstruct10n and trammg m such branches
of leammg as 11 may thmk fit,
7
(~) to make propol>al for the mstttutlon of Proiessorsh1ps .
Rcader<;h!ps, Lccturcrship<; and other teachmg and research po\lo; required by
the Um'verslly,
( 1) to propose schemes for the con<;tllutiOn or reconstitutiOn of
departments for teachmg, reseacch and cxtenswn educatiOn based on the
propoc;ab rccctvcd from the Department Govemmg Council,
(g) to exerCI'\e such other powers and perfonn such other functiOns
as may be confcned or 1mpo~ed on 11 by thts Act dnd Statutes, Ordrrianccs and
RegulatiOns made thereunder
23 Departments-( I) f:ach School shall have such number of
Departments as may be prescnbed from time to ttme
(2) Each Department shall have a Head w)lose appomtment, powers
and duttcs ~hall be such a'> may be prescnbed by the Statutes
(3) The Head of the Department shall be the Executive Head and shall
be responsible for the faithful obscrvdncc of Statute'>, Ordmancc<> and
RegulatiOns rclatmg to the Department and for the orgamzat10n and condu'ct of
teachmg, research and extcns1on work m the Department under h1m
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( 4) The Head of the Department shall also be respons1ble to the
Duector of School for the teachmg. research and extenswn programmes
entrusted to h1s Department
24 The Department Govermng Counctl -{ 1) All permanent teachers of the
concerned Department shall be the members of the Department Governmg
Counc1l
(2) All pohc1c~ regardmg the academic and admmJstratJve matters
pcrtammg to the Department shall be taken m a meetmg of the Department
Govcmmg CounCil ...
(3) The Department Govcrnmg Council shall prcscnbe the
quahficat10ns of the cxammers and approveExcerpt shown. Open the full act in Lexace.