Section 4(2) in Kerala State Higher Education Council Act, 2007
(2)For the furtherance of the above responsibilities and functions, the Council shall specifically undertake the following, namely:-(a)provide academic input to the Government and to the Universities, research institutions and other centres of higher education in the State for the formulation and implementation of the policies on higher education and evolve a perspective plan for the development of higher education, suo moto or on the suggestion from Government or requests from Universities or other institutions;(b)undertake independent research for the generation of new ideas for the promotion of social justice and academic excellence in higher education, hold awareness programmes for the academia and initiate or propose or pilot projects on an experimental basis in selected higher education institutions for implementation of the new ideas;(c)undertake human resources development planning for the State and plan the growth and development of higher education in accordance with such planning;(d)evolve guidelines for linkages of an academic nature among higher education institutions in the State and institutions within and outside the country; '(e)evolve programmes in order to promote the relevance of higher education for the economic, social and cultural development of the State;(f)review existing guidelines and furnish recommendation for regulating admissions to various courses and for appointments to the posts of teachers and teacher-administrators in Universities, colleges and other institutions of higher education;(g)suggest improvements in curriculum and syllabi in accordance with the changing societal and academic requirements and facilitate the development and publication of appropriate teaching material, including text books, educational software and e-learning facilities in order to improve the quality of education;(h)organise short term courses to train and update the knowledge and skills of higher education teaching personnel, educational administrators and other similarly situated;(i)advise the Government on the starting of new courses, colleges, and other higher education institutions in the State;(j)make proposals for the generation and utilisation of funds in accordance with the objectives of this Act;(k)evolve general guidelines for the release of grants by the Government to Universities and other institutions of higher education and advise the Government about the release of such grants to Universities and other institutions of higher education;(l)evolve schemes for providing equitable opportunities, for higher education and scholarships and free-ships and financial assistance to the needy students and co-ordinate implementation of Scheduled Castes and Scheduled Tribes and Other Eligible Backward Classes welfare programmes of the Central and the State Governments and other Central and State Level Funding Agencies;(m)review periodically the Statutes, Ordinances and Regulations of the Universities in the State and suggest appropriate improvements for the realisation of the objectives of social justice and academic excellence in education and suggest die framework for new Statutes, Ordinances, or Regulations for existing Universities or other institutions of higher education or new Universities or other institutions of higher education;(n)provide common facilities for the entire State by establishing centres, namely:-(i)Centre for Research on Policies in Higher Education;(ii)Curriculum Development Centre;(iii)Centre for Capacity Building in respect of faculty and educational administrators;(iv)State Council for Assessment of Higher Education Institutions;(v)Examination Reforms Cell;(vi)Human Resources Development, Employment and Global Skills Development Cell;(o)hold discussions, conduct workshops and seminars with the objective of facilitating the widest possible consultations with experts and stakeholders including organisations of students and teachers for formulating the policies on higher education and facilitating their proper implementation;(p)facilitate the development of a synergic relationship among, different agencies such as the State Government, Universities, colleges and other institutions of higher education in the State and the Central Government and regulatory bodies at the national level;(q)co-ordinate various programmes being promoted and undertaken by Central and State Governments and national level bodies like University Grants Commission, All India Council for Technical Education, National Council for Teacher Education, Medical Council of India, Bar Council of India and other similar statutory bodies and State level institutions like Universities, research institutions, colleges and other institutions of higher education in the territory of India;(r)provide a forum for the interaction among the academy, industries, agriculture and service sectors;(s)facilitate the conduct of workshops and seminars on questions of importance in higher education in different parts of the State;(t)undertake necessary steps for establishing inter-linkages between research and learning processes;(u)promote extension activities in colleges, institutions and Universities and encourage their integration into the curriculum so that the students and teachers become sensitive to social issues; . .(v)promote sports and cultural activities in the colleges, other institutions and Universities and integrate them with the co-curricular activities;(w)perform such other functions for the realisation of the twin objectives of social justice and excellence in higher education;(x)suggest steps for promoting democratisation and academic autonomy of Universities and other institutions of higher education; .(y)evolve schemes to sensitise the students to environmental and gender issues.(z)[ conduct longitudinal studies to understand the impact of student learning; [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.](za)promote and integrate scientifically proven indigenous knowledge system in the State higher eduction system;(zb)evolve programmes to improve access to higher eduction 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 the country;(zf)facilities the dissemination of knowledge of higher education to target audience through electronic and print media.]
