The Higher Education Council ( amendment )Act, 2008

3) 
CAB WGLH08 
Government of Kerala 
  
Regn. No. KERBIL/2012/45073 
dated 5-9-2012 with RNI 
Reg. No. KL/TV(N)/634/2018-20 
      
  
  
2018 x 7. 
CGHOB NAG 
KERALA GAZETTE 
GRALIWIVEMa 
EXTRAORDINARY 
BHWNIAIWNAAIO? (alVlavgajs}om}Moe 
PUBLISHED BY AUTHORITY 
a . ~ / 2018 inbaci . 
MO}UNAMaN, 3rd July 2018 
modelo 7 aly 1193 @ilLO}Mo 19 1777 
Vol. VII _ Thiruvananthapuram, "19th Mithunam 1193 
Tuesday 1940 @HaMIAWo 12 
12th Ashadha 1940 
GOVERNMENT OF KERALA 
Law (Legislation-G) Department 
NOTIFICATION 
No. 14662/Leg.G2/2017/Law. __ 3rd July, 2018 
Dated, Thiruvananthapuram, 19th Mithunam, 1193 
The following Act of the Kerala State Legislature is hereby published 
for general information. The Bill as passed by the Legislative Assembly 
received the assent of the Governor on the 3rd day of July, 2018. 
By order of the Governor, 
~ B. G 'HARINDRANATH, 
Law Secretary. 
PRINTED AND PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES 
AT THE GOVERNMENT CENTRAL PRESS. THIRUVANANTHAPURAM, 2018. 
3/2601/2018/S-15. 
 
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ACT 19 OF 2018 
THE KERALA STATE HIGHER EDUCATION COUNCIL 
(AMENDMENT) ACT, 2018 
An Act to amend the Kerala State Higher Education Council Act, 2007. 
Preamble.—Wuereas, it is expedient to amend the Kerala State 
Higher Education Council Act, 2007, for the purposes hereinafter 
appearing; 
BE it enacted in the Sixty-ninth Year of the Republic of India as 
_ follows:— 
1. Short title and commencement.—(1) This Act may be called the 
Kerala State Higher Education Council (Amendment) Act, 2018. 
(2) It shall be deemed to have come into force on the Sth day of 
July, 2017. 
2. Amendment of the preamble.—In the Kerala State Higher 
Education Council Act, 2007 (22 of 2007) (hereinafter referred to as the 
principal Act), in the preamble, in the first paragraph, for the word 
“experts”, the words and symbol “experts, teachers, students” shall be 
substituted. 
3. Substitution of certain expressions by certain other 
expressions.-—In the principal Act, for the words “Advisory Council”, 
“Executive Council” and “Governing Council”, wherever they occur, the 
words “Advisory Body”, “Executive Body” and “Governing Body” shall, 
respectively, be substituted.
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4. Amendment of section 2.—In section 2 of the principal Act, after 
clause (s), the following clause shall be inserted, namely:— 
“(sa) “RUSA” means the Rashtriya Uchchatar Shiksha - 
Abhiyan, a centrally sponsored scheme for higher education;”. 
5. Amendment of section 4.—In section 4 of the principal Act,— 
(i) in sub-section (1), for clause (a), the following clause shall 
be substituted, namely:— 
“(a) to render advice to the Government, Universities, 
colleges and other institutions of higher education in the State in mattets 
of access, equity and excellence in higher education;”; 
(ii) in sub-section (2), after clause (y), the following clauses 
shall be inserted, namely:— 
“(z) conduct longitudinal studies to understand the impact of 
student learning; 
(za) promote and integrate scientifically proven indigenous 
knowledge systems in the State higher education system; 
(zb) evolve programmes to improve access to higher education 
for differently abled students; 
(zc) collaborate with the Government in the implementation of 
RUSA and other similar centrally sponsored schemes and other central 
sector schemes within the State; 
(zd) evolve common academic guidelines for Universities in the 
State for mutual recognition, approval or equalization of academic 
programmes or areas of studies and nomenclature thereof; 
(ze) evolve common academic guidelines for Universities in the 
State for recognition, approval or equalization of academic programmes or 
areas of studies and nomenclature thereof of various programmes 
conducted or co-ordinated by Universities or higher education institutions 
outside the State and outside ihe country;
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(zf) facilitate the dissemination of knowledge of higher education 
to target audience through electronic and print media.”. 
6. Amendment of section 5.—In section 5 of the principal Act, after 
sub-section (3), the following sub-section shall be inserted, namely:— - 
(4) The Patron may refer any matter relating to higher education and 
higher education institutions as he deems fit, for the expert opinion of the - Council.”. 
7. Amendment of section 6.—In section 6 of the principal Act, after 
sub-section (3), the following sub-section shall. be inserted, namely:— 
“(4) The Visitor may refer any matter relating to higher education and 
higher education institutions, as he deems fit, for the expert opinion of the 
Council.”. 
8. Amendment of section 9.—In section 9 of the principal Act, in 
sub-section (3), after the words.‘tas may be prescribed”, the words “or 
delegated by the Vice-Chairman from time to time” shall be inserted. 
9. Amendment of section 10.—In section 10 of the principal Act, in 
sub-section (4), after the words “as may be prescribed”, the words “or 
delegated by the Vice-Chairman from time to.time” shall be inserted. 
10. Amendment of section 1].—In section 11 of the principal Act, in 
sub-section (2),— 
(i) after the words “shall be reconstituted”, the word 
“simultaneously” shall be inserted; 
(ii) in the proviso, for the words “shall continue to be in office for 
a further period of six months or till their reconstitution, whichever is 
earlier”, the words “shall continue to hold office till their reconstitution” 
shall be substituted. 
11. Amendment of section 12.—In section 12 of the principal Act,— 
(i) for item (k), the following item shall be substituted, namely:— | 
“(k) one Vice-Chancellor of a University outside the State of 
Kerala established by an Act of another State, nominated by the 
Government;”; 
 
(ii) after item (ab), the following items shall be inserted, 
namely:— 
“(ac) one Chairman or Vice-Chairman of a State Higher 
Education Council outside the State of Kerala, nominated by the 
Government; : 
(ad) one Vice-Chancellor of a Central University outside the 
State, nominated by the Government.”. 
12. Amendment of section 14.—In section 14 of the principal Act, 
_ after item (1), the following items shall be inserted, namely:— 
“(s) one nominee of the’ Ministry of Human Resources 
Development, Government of India, not below the rank of a 
Joint Secretary; 
(t) State Project Director, RUSA; 
(u) one Principal of an affiliated college, nominated by the 
Government; 
(v) one non-teaching staff member of a University or College, 
nominated by the Government.”. 
13. Amendment of section 15.—In section 15 of the principal Act, in 
clause (k),— 
(i) after the words “it shall meet”, the words “at least twice a- 
year and” shall be inserted; 
(ii) the words “provided that it shall meet at least twice a year” 
shall be omitted. 
14. Amendment of section 17.—In section 17 of the principal Act, 
for clause (c), the following clause shall be substituted, namely:— 
“(c) it shall nominate one of its members to the Academic 
Council of each University.”. 
33/2601/2018/S-15. 
 
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15. Amendment of section 20.—In section 20 of the principal Act, in 
sub-section (1), in the first proviso, the words “for a further period of 
six months or” and the words “whichever is earlier” shall be omitted. 
16. Amendment of section 25.—In section 25 of the principal Act, in 
sub-section, (1), after the words “the University Grants Commission”, the 
symbol and word “,RUSA” shall be inserted. 
17. Special provision relating to existing Governing Council.— 
Notwithstanding anything contained in the principal Act, on and from the 
date of commencement of the Kerala State Higher Education Council 
(Amendment) Ordinance, 2017 (13 of 2017), the existing Governing 
Council shall stand dissolved and all the members of the said Governing 
Council shall be deemed to have vacated their offices as such on such 
dissolution. 
18. Repeal and saving.—(1) The Kerala State Higher Education 
Council (Amendment) Ordinance, 2018 (26 of 2018) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or deemed to 
have been done or any action taken or deemed to have been taken under 
the principal Act as amended by the said Ordinance shall be deemed to 
have been done or taken under the principal Act as amended by this Act.

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