The THUNCHATH EZHUTHACHAN MALAYALA UNIVERSITY ACT, 2013

ACT No. 24 OF 2013
THE THUNCHATH EZHUTHACHAN MALAYALA
UNIVERSITY ACT, 2013
CONTENTS
Preamble
Sections
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.       
CHAPTER II
THE UNIVERSITY
3. University.
4. Territorial Limits.
5. Objects of the University.
6. Admission to the University.
7. Powers and functions of the University.
CHAPTER III
AUTHORITIES OF THE UNIVERSITY
8. Authorities of the University.
9. The General Council.
10. Tenure of the General Council.
11. Powers and Functions of the General Council. 
12. Meetings of the General Council.
13. The Executive Committee. 
14. Term of office of the Executive Committee. 
15. Powers of the Executive Committee. 
16. The Academic Council.
17. Powers, Functions and Duties of the Academic Council.
18. Research Council.
19. Constitution of the Research Council.
20. Faculty Advisory Committees.
21. Powers and Duties of the Faculty Advisory Committees.
22. The Faculties.
23. Board of Studies.
24. Filling up of V acancies and Removal of member.
25. Saving of Validity.
CHAPTER  IV
THE CHANCELLOR AND PRO-CHANCELLOR
26. The Chancellor.
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27. The Pro- Chancellor.
CHAPTER V
OFFICERS OF THE UNIVERSITY
28. Officers of the University.
29. The Vice-Chancellor.
30. Powers and duties of the Vice-Chancellor. 
31. Pro-Vice-Chancellor.
32. The Registrar. 
33. Controller of Examinations.
34. The Finance Officer.
35. The Deans of Faculties. 
36. The Directors of Schools.
37. The University Librarian.
38. Curator of the University Museum.
CHAPTER VI
APPOINTMENT OF TEACHERS, OFFICERS AND STAFF
39. Appointment of teachers, officers and staff.
40. Reservation of appointments.
CHAPTER VII
FUNDS AND ACCOUNTS
41. University funds and grants.
42. Pension, Provident Fund, etc.
43. Finance Committee.
44. Accounts and Audit.
CHAPTER  VIII
STATUTES, ORDINANCES, REGULATIONS AND ORDERS
45. Statutes.
46. Procedure for making Statutes.
47. Ordinances.
48. Procedure for making Ordinances.
49. Regulations.
50. Procedure for making Regulations.
51. Orders.
52. Publication in the Gazette.
CHAPTER IX
MISCELLANEOUS
53. Power of Government to cause inspection and inquiry.
54. Residence of Students.
55. Annual Report.
56. Nomination of First Authorities.
57. Delegation of powers.
58. First Statutes.
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59. Power to make rules.
60. Removal of difficulties.
61. Repeal and saving.
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[Translation in English of the “2013-       ”ലെ തുഞ്ചത്ത് എഴുത്തച്ഛൻ മയാള സർവ്വകാശാ ആക്റ്റ്
published under the authority of the Governor.]
ACT No. 24 OF 2013
THE THUNCHATH EZHUTHACHAN MALAYALA
UNIVERSITY ACT, 2013*
AN
ACT
to  establish  and  incorporate  a  University  for  the  promotion  of  study  and  research  of
Malayalam language and literature and Kerala culture.
Preamble.—WHEREAS, it is expedient to establish and incorporate a University for the
promotion of study and research of Malayalam language and literature and Kerala culture;
BE it enacted in the Sixty-fourth Year of the Republic of India as follows:— 
CHAPTER I
PRELIMINARY
1.  Short  title  and  commencement.—(1)  This  Act  may  be  called  the  Thunchath
Ezhuthachan Malayala University Act, 2013.
(2) It shall be deemed to have come into force on the 1st day of November, 2012.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Academic Council” means the Academic Council of the University constituted
under section 16;
(b) “Authority” means any authority of the University specified in section 8;
(c) “ Board of Studies” means Board of studies of the University;
(d) “Chancellor” means the Chancellor of the University;
(e) “Dean” means the Dean of a Faculty of the University;
(f) “Executive Committee” means the Executive Committee of the University;
(g)  “Faculty” means the Faculty of the University;
(h) “Faculty Advisory Committee” means Advisory Committee for each Faculty;
*  Received the assent of the Governor on the 25th day of April, 2013 and published in the Kerala Gazette 
Extraordinary No. 1176 dated 26th April, 2013.
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(i) “General Council” means the General Council of the University;
(j) “ Government” means the Government of Kerala;
(k) “Officer” means an officer of the University specified under Chapter V of this
Act or any other person designated as an officer by the Statutes;
(l) “prescribed” means prescribed by Statutes, Ordinances and Regulations made
under this Act;
(m) “Pro-Chancellor” means the Pro-Chancellor of the University;
(n) “Pro-Vice-Chancellor” means the Pro-Vice-Chancellor of the University;
(o) “Registrar” means the Registrar of the University;
(p) “Research Council” means the Research Council of the University;
(q) “School” means a School in the University established under this Act;
(r) “State” means the State of Kerala;
(s) “Statutes”,  “Ordinances”,  “Regulations”  means  respectively  the  Statutes,
Ordinances and Regulations of the University made under this Act;
(t) “Student” means a person enrolled in the University for taking a course for a
degree, diploma or other academic distinction duly instituted;
(u) “Teacher” means a person appointed or recognized by the University for the
purpose of imparting instructions or conducting and guiding research or any other project or
programme, and includes any other person who may be declared by Statutes to be a teacher;
(v) “University”  means  the  Thunchath  Ezhuthachan  Malayala  University
established and incorporated under section 3 of this Act;
(w) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
THE UNIVERSITY
3.  University.—(1)  There  shall  be  established  a  University  by  the  name  ‘The
Thunchath Ezhuthachan Malayala University’, which shall consist of a Chancellor, Pro-
Chancellor, a Vice-Chancellor, a General Council, an Executive Committee, an Academic
Council, a Research Council, Faculty Advisory Committees, Boards of Studies and other
authorities and officers as provided in this Act.
(2) The University shall be a body corporate having perpetual succession and a
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common seal and shall sue and be sued by the said name.
(3) The University shall be competent to acquire and hold properties both movable
and immovable, to lease, sell or otherwise transfer any movable or immovable property
which may have vested in or have been acquired by it for the purpose of the University, and
to  receive  grants  or  loans  from  the  State  or  Central  Governments  or  from  any  legally
constituted body corporate, organizations or funds or individuals and to contract and to
undertake all other things necessary for the purposes of this Act.
(4)  In  all  suits  and  other  legal  proceedings  by  or  against  the  University,  the
pleadings shall be signed and verified by the Registrar and all the processes in such suits and
proceedings shall be issued to and served on the Registrar.
(5) The headquarters of the University shall be at Tirur in Malappuram District.
4.  Territorial Limits.—(1) The territorial limits of the University shall extend to the
whole of India.
(2) The University may establish Centres under one School or several Schools or
faculties, take  up research projects  or other academic  programmes for a limited  period
outside Kerala or outside India as may be required for pursuing its objectives.
(3) All Schools, research, projects, along with the other institutions coming under
the jurisdiction and authority of the University shall form constituent units of the University
under the full management and control of the officers and Authorities of the University and
no college or any other institution shall be recognized as an affiliated unit.
5.  Objects of the University .—The following shall be the objects of the University,
namely:-
(a) to formulate and implement various programmes in such way as to make proud
about mother tongue and to encourage studies among malayalies;
(b) imparting education at the post graduate level on different areas of Malayalam
literature,  science,  humanities,  1[social  science  and  science  and  technology]  through
Malayalam medium, Malayalam language and linguistics, comparative literature, Malayalam
criticism, antique, ancient record, evolution of South Indian language scripts, history of
scripts, tribal language study, regional language study, the study in the categories of Poem,
Short Story, Novel, Study of Kerala Renaissance History, Science, Science and Technology
and Social Sciences, Epigraphy, Archaeology and Museology, and Translation into and from
Malayalam;
(c) imparting  education  on  the  various  manifestations  of  Kerala’s  culture
particularly in the areas of folklore and written and unwritten cultural heritage, performing
1. vide errata no. 23146/Leg.G2/2012/Law. dated 27th June, 2013 published in the Kerala Gazette 
Extraordinary No. 1844 dated 27th June, 2013.
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arts, traditional architecture, folk tales, classical and contemporary music, theatre, art of
engraving, study of folklore and martial arts;
(d) offering courses of study on Kerala’s heritage, traditional knowledge systems,
cultural anthropology and media studies with modern technical knowledge;
(e) undertaking research programmes of specific area within the overall context of
Kerala’s  culture,  heritage,  language  and  literature,  for  making  Malayalam  script  more
adaptable to computer technology and to equip Malayalam to express advanced knowledge
in science and technology;
(f) to publish in Malayalam the literary composition regarding the culture, heritage
and language of Kerala;
(g) taking  up  projects  for  collection,  documentation,  preservation  and
inventorisation  of  cultural  expressions  of  Kerala  including  valuable  manuscripts,  using
modern technology.
6.  Admission to the University. —(1) Subject to the provisions of this Act and the
Statutes, admission to various courses of the University shall be open to all persons who are
eligible to study, as decided by the Academic Council of the University:
Provided that nothing in this section shall be deemed to require the University to admit
to any course of study any person who does not meet the prescribed academic qualifications
for admission or to retain on the rolls of the University any person whose academic records
are  below  the  minimum  standards  required  for  the  award  of  a  degree  or  diploma  or
certificate or whose personal conduct is prejudicial to the rights and privileges of other
students and staff of University or to admit to any course of study larger number of students
other than determined by the Academic Council.
(2) Subject to the provisions of sub-section (1), seats shall be reserved for the
reservation categories in accordance with the reservation policy existing in the State, from
time to time.
(3) Nothing contained in sub-section (1) and (2) shall apply to the persons from
other  countries  who  came  to  study  and  to  conduct  research  regarding  the  heritage  or
1[Malayalam language] in compliance with the conditions of Government of India.
7. Powers and functions of the University. —The University shall have the following
powers and functions, namely:-
(i)  to  provide  instruction  in  Malayalam  language,  literature,  translation,
comparative literature, folk, classical, ritualistic arts of Kerala and tribal culture, Kerala’s
traditional  knowledge  systems,  folk  tales,  folklore  studies,  martial  art  studies,  cultural
1. vide errata no. 23146/Leg.G2/2012/Law. dated 27th June, 2013 published in the Kerala Gazette Extraordinary
No. 1844 dated 27th June, 2013.
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studies,  media  studies  with  modern  technical  knowledge  and  allied  branches  as  the
University may deem fit;
(ii)  to  take  up  research  in  the  areas  of  Malayalam  language  and  linguistics,
Malayalam  literature,  Malayalam  diction  comparative  literature,  other  forms  of  cultural
expressions particular to Kerala, contemporary cultural issues;
(iii) to do necessary activities to protect and popularize the correct 2[pronunciation]
of words and purity of Malayalam language;
(iv) to take steps to protect the dialectal difference of 1[Malayalam language] which
was used and being used in various regions of Kerala and to make the subject related to the
same as part of the curriculum;
(v) to undertake research for making Malayalam script compatible with computer
technology and to enrich Malayalam language for expressing new  ideas in science and
technology;
(vi) to institute degrees, diplomas, post graduate degrees and research degrees and
other 2[academic distinctions, to provide] opportunity to conduct graduate and post graduate
degree courses in modern subjects on science and technology, social science, humanities and
vocational subjects in Malayalam medium and to provide opportunity to submit research
thesis  including  Ph.D.  in  any  subjects  written  in  Malayalam  and  to  confer  degrees  by
evaluating them;
(vii)  to  institute  courses  of  study  and  hold  examinations  and  award  degrees,
diplomas and other academic distinctions on persons who have successfully completed the
course of study in all respects;
(viii) to confer honorary degrees and other distinctions as may be prescribed;
(ix) to co-operate with other Universities and other institutions within the State,
within the country or any other country for the furtherance of the objects of the University;
(x) to establish Schools of study in areas such as Malayalam language studies,
Malayalam literature, comparative literature, translation, performing arts, inscription arts and
vasthu vidya, cultural studies, media studies with modern technical knowledge, 3[Malayalam
film  studies],  traditional  knowledge  systems,  philosophy etc.  and  in  any  other  areas  of
interest and concern to the University under the established Faculties;
(xi) to publish books, which can promote the language, culture and history of
language in Kerala;
(xii)  to  arrange  study  and  research  activities  necessary  for  making  available
1.  vide  errata  no.  23146/Leg.G2/2012/Law.  dated  27th June,  2013  published  in  the  Kerala  Gazette
Extraordinary No. 1844 dated 27th June, 2013.
2. Ibid
3. Ibid
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resourceful books in Malayalam at graduate and postgraduate levels;
(xiii) to establish and maintain a University library relevant to the course of study
and research of the University;
(xiv) to establish and maintain a cultural museum;
(xv) to create posts for teaching and research and other academic activities with the
prior approval of the Government and to appoint persons with prescribed qualification to
such posts;
(xvi) to create administrative posts as approved by the Government and to appoint
persons with prescribed qualifications to such posts;
(xvii) to institute and award fellowships, scholarships and prizes in accordance with
the Statutes;
(xviii) to institute Chairs in the name of past eminent personalities who had made
great contributions to Malayalam language, literature and art;
(xix)  to  institute  Endowments  for  conducting  specialized  lectures,  studies  and
projects;
(xx) to appoint Emeritus Professors as may be prescribed and to invite reputed
writers and artists within the country and outside India, without reference to their academic
qualifications, as Writer/Artist/Scholar in residence;
(xxi) to fix, demand and receive such fees and other charges as may be prescribed;
(xxii) to provide and maintain residential accommodation to the students, staff,
teachers and officers of the University;
(xxiii) to supervise and control the conduct and discipline of the students of the
University and to take the required steps to facilitate their health and welfare, and;
(xxiv)  to do  all  such  acts,  whether  in  connection  to the  powers  and functions
mentioned above or not, as may be necessary, for achieving the aims and objectives of the
University.
CHAPTER III
AUTHORITIES OF THE UNIVERSITY
8.  Authorities  of  the  University.—The  following  shall  be  the  Authorities  of  the
University:-
(i) The General Council;
(ii) The Executive Committee;
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(iii) The Academic Council;
(iv) The Research Council;
(v) The Faculty Advisory Committees;
(vi) The Faculties;
(vii) The Boards of Studies;
(viii) such other institutions, as may be specified by the Statutes to be Authorities of
the University.
9.  The  General  Council.—The  General  Council  shall  consist  of  the  following
members, namely:-
(a) Ex-Officio members
(i) The Chancellor;
(ii) The Pro-Chancellor;
(iii) The Vice-Chancellor;
(iv) The Pro-Vice-Chancellor;
(v) Secretary to Government in charge of the Higher Education Department;
(vi) Secretary to Government in charge of the Finance Department;
(vii) Secretary to Government in charge of the Cultural Affairs Department;
(viii) Member of Parliament, representing the area where the University Head
quarters is situated;
(ix) Member  of  the  Legislative  Assembly,  representing  the  area  where  the
University Headquarters is situated;
(x) Vice Chancellor, Kerala Kalamandalam;
(xi) President, Kerala Sahithya Academy;
(xii) Chairman, Kerala Sangeeta Nataka Academy;
(xiii) Chairman, Kerala Lalitha Kala Academy;
(xiv) Chairman, Kerala Folklore Academy;
(xv) Director, Bhasha Institute;
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(xvi) Director, Malayalam Mission;
(xvii) Director, Centre For Kerala Heritage Studies;
(xviii) Director, V astu Vidya Gurukulam;
(xix) Chairman of the Advisory Committee, Faculty of Language Studies;
(xx) Chairman of the Advisory Committee, Faculty of Literature;
(xxi) Chairman of the Advisory Committee, Faculty of Arts;
(xxii) Chairman of the Advisory Committee, Faculty of Heritage Studies;
(xxiii) Chairman of the Advisory Committee, Faculty of Traditional Knowledge
Systems;
(xxiv) Dean, Faculty of Language Studies;
(xxv) Dean, Faculty of Literature;
(xxvi) Dean, Faculty of Arts;
(xxvii) Dean, Faculty of Heritage Studies;
(xxviii)Dean, Faculty of Traditional Knowledge Systems;
(xxix) Chairman, Chalachithra Academy;
(xxx) Vice Chairmen of Research Councils;
(b) Nominated members
(i) One member each nominated by the Government from Kerala Kala Mandalam,
Kerala  Sahithya  Academy,  Kerala  Sangeetha  Nadaka  Academy,  Kerala  Lalitha  Kala
Academy,  Kerala  Folklore  Academy,  Malayalam  Mission,  Centre  for  Kerala  Heritage
Studies, Vasthuvidya Gurukulam of which atleast one shall be a 1[woman] and one shall be
from Scheduled Caste or Scheduled Tribe;
(ii) Two  Public  men  having  interest  in  literary  and  cultural  activities  to  be
nominated by the Government.
(iii) One person representing the printing media and one person representing the
audio visual media, to be nominated by the Government.
(c) Elected Members
1. vide errata no. 23146/Leg.G2/2012/Law. dated 27th June, 2013 published in the Kerala Gazette Extraordinary
No. 1844 dated 27th June, 2013.
12
(i) Two persons elected by the students from among themselves;
(ii) Two Persons elected by the Research Scholars from among themselves;
(iii) Two persons elected by the Directors of the Schools of the University from
among themselves;
(iv) Two teachers elected by the full time teachers of the University from among
themselves;
(v) Two persons elected by the non-teaching staff of the University from among
themselves.
10.  Tenure of the General Council .—(1) The tenure of the General Council shall be
three years.
(2) Every member of the General Council other than an ex-officio member shall,
subject to the provisions of this Act and the Statutes, hold office until reconstitution of the
General Council:
Provided that no member nominated or elected in his capacity as a member of a
particular body or as the holder of a particular office shall serve as a member of the General
Council once he ceases to hold that office, except for a period of thirty days thereafter.
(3) When a person ceases to be a member of the General Council, he shall cease to
be a member of any of the authorities of the University of which he may happen to be a
member by virtue of the membership in the General Council.
11. Powers and Functions of the General Council .—(1) The General Council shall be
the supreme authority of the University and shall have the power to review the action of the
Executive Committee and the Academic Council if any action of these Authorities has not
been in accordance with the provisions of this Act, Statutes, Ordinance or Regulations:
Provided that if any question arises as to whether the Executive Committee or the
Academic Council has acted in accordance with the powers vested in them or not, the
question shall be referred to the Chancellor and his decision shall be final.
(2) Save as otherwise expressly provided in this Act, the General Council shall have
the following powers, namely:-
(a) to lay down the broad approach and policies for achieving the objects of the
University and to guide the University to achieve high intellectual and academic standards in
its programmes of study and research;
(b) to decide what diplomas, degrees, post graduate degrees, research and other
academic distinctions shall be granted by the University;
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(c) to make, amend or repeal Statutes either on its own motion or on the motion
of the Executive Committee;
(d) to cancel or amend any order passed by the Executive Committee or any
Regulation passed by the Academic Council;
(e) to institute fellowships, Scholarships, medals, prizes and other instruments for
recognizing and encouraging academic excellence in accordance with the provisions of this
Act, Statutes, Ordinances and Regulations;
(f) to institute the positions of Professors, Readers and Assistant Professors and
such other teaching or research posts as the General Council may deem necessary;
(g) to establish positions of Visitor, Emeritus Professor, Visiting Professor, Writer
in Residence, Artist in Residence, Scholar in Residence, Gurus from time to time as deemed
necessary;
(h) to prescribe the terms  and conditions of service of the employees  of the
University;
(i) to regulate emoluments and prescribe the duties and conditions of service of
teachers;
(j) to review and take such action as it may deem fit on the annual report and
annual accounts of the University which shall be placed before the General Council by the
Executive Committee in the meeting during the first quarter of the succeeding financial year;
(k) to approve with or without modification the annual budget of the University
for the next  financial  year which shall be presented before  the General  Council  in the
meeting to be convened in the last quarter of the current financial year;
(l) to cancel or withdraw any degree, diploma or title or any other distinction
granted to any person for specific reasons to be recorded;
(m) to make Statutes regulating the method of election to the Authorities of the
University, the procedure at the meetings of the General Council, the Executive Committee
and  other  Authorities  of  the  University  and  the  quorum  of  the  members  required  for
transaction of business in any of the Authorities of the University;
(n) to co-operate and collaborate with other Universities and Institutions within
India  or  anywhere  in  the  world  in  accordance  with  the  relevant  laws  and  procedures,
provided such collaboration is explicitly for furthering the academic and intellectual interests
of the University;
(o) to exercise such other powers and perform such other functions as may be
assigned to it by this Act and the Statutes.
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12.  Meetings of the General Council. —(1) The General Council shall meet at least
once in four months on the dates to be fixed by the Vice Chancellor and the annual report
and accounts of the preceding year shall be placed in the first meeting in a financial year and
the budget for the coming year shall be placed for approval in the last meeting in financial
year.
(2) One third of the total members shall be the quorum of the meeting of the
General Council:
Provided  that  such  quorum  shall  not  be  required  for  convocation  or  a  meeting
convened to confer degrees, titles or other distinctions.
(3) The Vice-Chancellor may, at any time he thinks fit, convene a special meeting of
the  1[General Council], for a specific purpose. Upon a requisition signed by at least ten
members of the General Council convene a special meeting of the General Council for a
specific purpose and no subject other than the purpose for which the special meeting has
been convened shall be considered in the meeting.
(4) In the absence of the Chancellor and the Pro-Chancellor, the Vice-Chancellor
shall chair the meetings of the General Council.
13. The Executive Committee.—The Executive Committee shall be the chief executive
body of the University and shall consist of the following members, namely:—
(a) Ex-officio members
(i) The Vice-Chancellor;
(ii) The Pro-Vice-Chancellor;
(iii) Secretary to Government in charge of the Higher Education Department;
(iv) Secretary to Government in charge of the Finance Department;
(v) Secretary to Government in charge of the Cultural Affairs Department;
(vi) Two Chairmen of the Faculty Advisory Committee to be nominated by the
Vice-Chancellor for a period of one year;
(vii) One Vice-Chairman of the Research Council to be nominated by the Vice-
Chancellor for a period of one year.
(b) Elected members
(i) One member elected by the elected members of the General Council from
among the Directors of Schools in the General Council;
1. vide errata no. 23146/Leg.G2/2012/Law. dated 27th June, 2013 published in the Kerala Gazette 
Extraordinary No. 1844 dated 27th June, 2013.
15
(ii) One member elected by the elected members of the General Council from
among the teachers in the General Council;
(iii) One member elected by the elected members of the General Council from
among the students in the General Council.
(c) Nominated members
Three eminent writers, artists and scholars who are members in the General Council
nominated by the Chancellor.
14.  Term  of  office  of  the  Executive  Committee.—(1)  An  elected  member  of  the
Executive Committee shall hold office for one year from the date from which he is elected.
(2) A member nominated to the Executive Committee by the Vice-Chancellor shall
hold office for one year from the date of nomination.
(3) A member nominated to the Executive Committee by the Chancellor shall hold
office for one year from the date of nomination.
(4) The term of the Executive Committee shall be co-terminus with the term of the
General Council.
(5) No person other than the Ex-officio members shall be eligible to hold the office
as member of the Executive Committee for more than two terms in succession.
(6) The Quorum of the meeting of the Executive Committee shall be nine members.
15. Powers of the Executive Committee .—(1) Subject to the provisions of this Act and
the Statutes, the executive powers of the University including the general superintendence
and  control  over  the  institutions  and  activities  of  the  University  shall  be  vested  in  the
Executive Committee.
(2) Subject to the provisions of this Act and Statutes, Ordinances and Regulations
the Executive Committee shall have the following powers, namely:—
(a) to  take  decisions  on  any  administrative  and  academic  matter  within  the
provisions of this Act, Statutes, Ordinances and Regulations;
(b) to hold, control and administer the properties and funds of the University;
(c) to make Ordinance and to amend or repeal the same;
(d) to direct the form, custody and use of the common seal of the University;
(e) to arrange for and direct the inspection of any institution or programme or
project under the University;
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(f) to establish, maintain and manage schools and research projects and other
institutions and activities required for achieving the objects of the University;
(g) to appoint teachers and other employees of the University and prescribe their
duties;
(h) to  create  academic,  administrative,  specialised  and  managerial  posts  and
engage people on a permanent basis or for a specified period;
(i) to order inquiry into any irregularity brought to its notice and to suspend,
discharge, dismiss or take disciplinary action against the teachers and staff of the University
after giving them reasonable opportunity to defend themselves;
(j) to award fellowships, scholarships and other incentives and recognition to
students and research scholars;
(k) to supervise and ensure proper accommodation to students and teaching and
non-teaching staff of the University;
(l) to prepare the annual budget of the University for the next financial year and
present it before the General Council in the last quarter of the current financial year to
exercise such measures as necessary to balance the income and expenditure as contemplated
in the budget;
(m)to cause the audit of the annual accounts of the University and finalise the
audited accounts and financial statements and to present it before the General Council in the
first quarter of the succeeding financial year;
(n) to conduct University examinations and approve and publish results;
(o) to appoint members of the Boards of Studies;
(p) to approve panel of examiners and decide on their remuneration and other
conditions;
(q) to delegate any of its powers to the Vice-Chancellor;
(r) to appoint committees from among its members for purposes to be specified
and delegate any of its powers to such committees;
(s) to withhold or cancel the results of any examination or the results of any
candidate if the situation warrants such action;
(t) to  accept  endowments,  donations  and  transfers  of  any  movable  or
immovable properties to the University on its behalf, for the furtherance of the objects of the
University and to report the same to the General Council in its next meeting;
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(u) to exercise such other powers and perform such other duties as may be
prescribed by Statutes, Ordinances and Regulations.
 16. The Academic Council .—(1) The Academic Council shall consist of the following
members, namely:-
(a) The Vice-Chancellor;
(b) Deans of the faculties;
(c) Vice Chairmen of the Research Council;
(d) Director of Student’s Welfare;
(e) University Librarian;
(f) Curator of the University Museum;
(g) Directors of Schools;
(h) The Registrar;
(i) three Scholars of eminence to be nominated by the Chancellor.
(2) The Academic Council may co-opt as members not more than ten experts and
practitioners of various art forms. Such persons shall be those representing various Art forms
as  far  as  possible.  One  member  from  among  them  shall  be  from  Scheduled  Caste  or
Scheduled Tribe and one shall be a woman.
(3) One-third of the number of the members of Academic Council shall be the
quorum of its meeting.
17.  Powers,  Functions  and  Duties  of  the  Academic  Council.—(1)  The  Academic
Council shall, subject to the provisions of this Act and the Statutes, have the control and
general  regulation  of  the  academic  matters  of  the  University  and  be  responsible  for
maintaining high standards of study and research, and examination in the University and
shall exercise such powers and perform such functions conferred upon it by the Statutes or as
may be necessary to achieve standards of academic excellence.
(2) Subject to the provisions of this Act and the Statutes, the Academic Council
shall have the following powers, duties and functions, namely:—
(a) to  advise  the  General  Council  and  the  Executive  Committee  on  all
academic matters;
(b) to make regulations and to amend or repeal the same;
(c) to  prescribe  the  courses  of  study  in  the  Schools  and  Centres  of  the
18
University;
(d) to approve the topics of research and research projects as recommended by
the Research Council;
(e) to recommend the qualification to be prescribed for the teachers of the
University;
(f) to prescribe the qualifications for admission to students to various courses
of study;
(g) to prescribe the eligibility of students to appear for the examinations and to
grant exemptions for valid reasons to be recorded;
(h) to  approve  the  curriculum  for  the  various  courses  of  study  on  the
recommendation of the respective Boards of Studies and after giving due consideration for
the advice rendered by the respective Faculty;
(i) to  approve  the  details  of  academic  activities  envisaged  under  a  Chair
instituted in the University;
(j) to  recommend  the  approval  of  degrees,  diplomas  and  other  academic
distinctions granted by the University;
(k) to  formulate,  review,  modify  or  revise  schemes  for  the  constitution  or
reconstitution of departments of teaching and research based on the advice of the Faculty
Advisory Committees;
(l) to make recommendations on the curriculum and the manner of curriculum
transaction for the various courses of study in the University;
(m)to exercise such other powers and perform such other functions as may be
conferred or imposed by this Act, Statutes, Ordinances and the Regulations.
18. Research Council.—(1) The University shall have a Research Council which shall
be responsible for deciding on the research programmes and policy of the University under
the various disciplines and shall consider and approve with or without modifications the
research proposals leading to the award of Ph.D or applied Research Projects in order to
make them meaningful.
(2) Apart from considering and approving the research proposals presented before
it, the Research Council may also suggest and advice to take up research on specific areas.
19. Constitution of the Research Council .—(1) Vice-Chancellor shall be the Chairman
of the Research Council, which may have the following members, namely:—
(a) Deans of Faculties;
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(b) Directors of Schools;
(c) Six distinguished Professors one each from the field of literature, fine arts,
folklore, music, traditional knowledge systems and media to be nominated by the chancellor.
(2) There shall be three Vice-Chairmen for the Research Council in three broad
areas of literature and culture to be nominated by the Chancellor from among the members
nominated.
20.  Faculty Advisory Committees .—(1) Every faculty of the University shall have a
Faculty Advisory Committee with not exceeding ten members and one of them shall be
designated as Chairman. The Dean of the Faculty concerned shall be the Convener of the
Advisory Committee.
(2)  The  Faculty  Advisory  Committee  shall  consist  of  outstanding  scholars,
performers, artists and writers of undisputed authority and eminence. The members of the
Committee  with  its  Chairman  shall  be  constituted  by  the  Chancellor  based  on  the
recommendation  of  the  Vice-Chancellor.  In  making  these  recommendations  the  Vice-
Chancellor shall be guided more by the eminence and authority of the persons than their
academic qualifications.
21.  Powers  and  Duties  of  the  Faculty  Advisory  Committees.—(1)  The  Faculty
Advisory Committee shall advise and guide in making the courses offered in the respective
Faculties  more  comprehensive,  contemporary  and  relevant.  The  suggestions,
recommendations and advice of the Faculty Advisory committees shall be placed in the
Boards of Studies and Academic Council or any other body as may be necessary.
(2)  The  Faculty  Advisory  Committee  may  suggest  to  invite  any  distinguished
performer, artist, scholar or writer or any other person whom the committee considers as
useful as Visiting Faculty, Guru or writer/artist/scholar in Residence or Professor Emeritus,
for the  benefit  of the students  and the Dean shall  carry  out  such suggestions  with the
approval of the Vice-Chancellor.
(3) Chairman and four members shall constitute the quorum for the meeting of the
Faculty Advisory Committee and shall be open to the Chairman of the Faculty Advisory
Committee to invite any expert to one or more meetings of the Committee as deemed
necessary.
 22. The Faculties.—(1) The University shall have the following Faculties, namely:—
(i) Faculty of Malayalam Language Studies;
(ii) Faculty of Literature;
(iii) Faculty of Arts;
(iv) Faculty of Heritage Studies;
20
(v) Faculty of Traditional Knowledge Systems; and
(vi) such other Faculties as may be prescribed.
(2) Each Faculty shall set up Schools in such areas of study as may be prescribed
and each School shall have a Director to manage the affairs of the School.
(3) Every School shall offer the courses of study as may be prescribed.
(4) The Dean shall be the Chairman of the Faculty under him and he shall be
responsible for the study and research programmes in the Schools in the Faculty. The Dean
shall be responsible for the conduct of the academic and administrative matters pertaining to
the students and teachers of the Schools under each Faculty, including conduct of teaching,
research and examination.
(5) In carrying out the academic work and research programme in his Faculty, the
Dean shall be guided by the Faculty Advisory Committee and the Research Council.
23. Board of Studies .— (1) There shall be a Board of Studies for every school under a
Faculty, which shall frame the detailed curriculum for every course of study offered.
(2) Every Board of Studies shall be constituted by the Executive Committee on the
advice of the Academic Council.
(3) Every Board of studies may ordinarily have eight members and a Chairman
may be selected by the members from among themselves.
(4) The Director of the School concerned shall be the Secretary of the Board of
Studies and he shall keep the record of the deliberations and present its recommendations to
the Dean, who may cause it to be presented before the Academic Council.
(5) The term of a Board of studies shall be two years and can be extended, if
deemed expedient, by six months with the approval of the Executive Committee.
24.  Filling  up  of  Vacancies  and  Removal  of  member.—(1)  No  vacancy  in  the
authorities of the University shall be kept vacant for more than three months.
(2) A member in any of the authority of the University if convicted in a criminal
proceedings or punished for moral turpitude or corruption by a competent court or authority
may be removed by the General Council after giving him an opportunity of being heard.
25. Saving of Validity .—(1) No act or proceedings of any authority or body of the
University  shall  be  invalid  merely  by  reason  of  any  defect  in  the  constitution  of  such
authority or body or the existence of any vacancy or by reason of any person whose tenure is
questionable has participated in the proceedings.
(2) Any dispute about the legality of nomination of a member to any authority or
21
body shall be referred to the Chancellor,  whose decision shall be final.
(3) Save as otherwise provided in this Act, all acts done and orders issued in good
faith by the University or any authority or body of the University shall be final and no suit
shall be instituted against or damage claimed for anything done or purported to be done in
pursuance of this Act, the Statutes, Ordinances and Regulations of the University.
(4) No, suit, prosecution or other proceedings shall lie against any Officer or other
employee of the University, except the Vice-Chancellor for any act done or purported to be
done  under  this  Act,  or  the  Statutes,  Ordinances  or  the  Regulations,  without  the  prior
sanction of the General Council.  No suit or prosecution or any other inquiry against the
Vice-Chancellor shall be initiated except with the prior permission of the Chancellor.
(5) No officer or other employee of the University shall be liable for any civil or
criminal proceedings if the act has been done in good faith and in the natural course of
executing the duties or the discharge of functions enjoined by this Act.
CHAPTER  IV
THE CHANCELLOR AND PRO-CHANCELLOR
26. The Chancellor.—(1) The Governor of Kerala shall, by virtue of his office, be the
Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall, when present,
preside at the meetings of the General Council and at any convocation of the University.
(3) Every proposal to confer an honorary degree shall be subject to confirmation
by the Chancellor.
(4) The  Chancellor  shall  exercise  such  other  powers  and  perform  such  other
functions as may be conferred or imposed on him by this Act or the Statutes.
27. The Pro-Chancellor.—(1) The Minister in charge of Education of the State shall,
by virtue of his office, be the Pro-Chancellor of the University.
(2) In  the  absence  of  the  Chancellor  or  during  his  inability  to  act,  the  Pro-
Chancellor shall exercise all the powers and perform all the functions of the Chancellor.
(3) The Pro-Chancellor shall also exercise such other powers and perform such
other functions of the Chancellor as the Chancellor may by order in writing delegate to the
Pro-Chancellor and such delegation may subject to such restrictions as may be specified in
such order.
CHAPTER V
OFFICERS OF THE UNIVERSITY
28. Officers of the University .—The following shall be the officers of the University,
22
namely:—
(i) the Vice-Chancellor;
(ii) the Pro- Vice-Chancellor;
(iii) the Registrar;
(iv) the Controller of Examinations;
(v) the Finance Officer;
(vi) the Deans of Faculties;
(vii) the Directors of Schools;
(viii) the University Librarian;
(ix) the Curator of the University Museum;
(x) any other person declared by the Statutes to be the officer of the University.
29. The Vice-Chancellor.—(1) The Vice-Chancellor shall be a full-time officer of the
University.
(2) The Vice-Chancellor shall be appointed by the Chancellor on the advice of a
Search  Committee  consisting  of  a  nominee  of  the  Chancellor,  a  representative  of  the
Government and a representative of the UGC. The nominee of the Chancellor shall be the
Chairman of the Search Committee:
 Provided that if the advice rendered by the Search Committee is not unanimous, the
Chancellor may accept the opinion of the majority of its members.
(3) The Search Committee may establish its own procedure for securing the names
of  eligible  candidates  for  consideration  from  individuals  and  bodies  as  it  considers
appropriate.
(4) Notwithstanding  anything  contained  in  sub-section  (2),  the  first  Vice-
Chancellor, after commencement of his Act shall be appointed by the Chancellor for a period
not exceeding five years on such terms and conditions as the chancellor may determine.
(5) The Vice-Chancellor shall hold office for a term of 5 years and shall be eligible
for re-appointment for one more term:
Provided that a Vice-Chancellor appointed under this section shall cease to hold office
on his completing the age of sixty five years.
(6) The  emoluments,  perquisites  and  other  service  conditions  of  the  Vice-
23
Chancellor shall be such as may be prescribed.
(7) The  Vice-Chancellor  may  resign  his  office  by  conveying  in  writing  to  the
Chancellor.
(8) The resignation of the Vice-Chancellor shall take effect from the date of the
Chancellor accepting it and relieving him from the duties.
(9) In the event of a temporary or permanent vacancy occurring in the office of the
Vice-Chancellor, the Chancellor shall make necessary interim arrangements till the vacancy
is  duly  filled  in  accordance  with  the  provisions  of  sub-section  (2)  and  such  interim
arrangement shall not ordinarily continue for more than three months.
 30. Powers and duties of the Vice-Chancellor. —(1) The Vice-Chancellor shall be the
principal executive and academic officer of the University and ex-officio Chairman of the
Executive Committee and the Academic Council and shall, in the absence of the Chancellor
and Pro-Chancellor, preside at the meetings of the General Council and at the convocation of
the University and confer degrees on persons entitled to receive them.
(2) The  Vice-Chancellor  shall  exercise  general  control  over  the  affairs  of  the
University and shall be responsible for the proper management and administration of the
University.
(3) The  Vice-Chancellor  shall  convene  meetings  of  the  General  Council,  the
Executive Committee and the Academic Council.
(4) The Vice-Chancellor shall ensure faithful observance of the provisions of this
Act, the Statutes, Ordinances and Regulations and may exercise such powers as may be
necessary for this purpose.
(5) The Vice-Chancellor shall be responsible for the presentation of the budget
estimates and the annual accounts to the Executive Committee and the General Council.
(6) The Vice-Chancellor may take any action in an emergency which in his opinion
calls for immediate action and shall in such cases, report the action so taken in the next
meeting of the Executive Committee.
(7) Any person aggrieved by any order of the Vice-Chancellor may appeal to the
Executive Committee.
(8) The Vice-Chancellor shall give effect to the decisions of the General Council
and the Executive Committee.
(9) The Vice-Chancellor shall be responsib

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