Section 12 in Kerala Agricultural University Act, 1971
12. 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 actions of the Executive committee and the Academic Council save where the Executive Committee or the Academic Council as acted in accordance with the powers conferred upon it under this Act, the Statutes, the Ordinances or the Regulations, and shall exercise all the powers of the University not otherwise provided for by this Act or the Statutes.Provided that if any question arises as to whether the Executive Committee or the Academic Council has acted in accordance with such powers as aforesaid or not, the question shall be decided by 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 determine what degrees, diplomas and other academic distinctions shall be granted by the University;(b)To make, amend or repeal Statutes either of its own motion or in the motion of the Executive Committee;(c)To cancel or amend any Ordinances passed by the Executive Committee or any Regulation passed by the Academic Council;(d)To institute fellowships, scholarships, studentships bursaries medals and prizes and organise exhibitions in accordance with the provisions of this act, the Statutes, the Ordinances and the Regulations;(e)To institute professorships, readerships, lectureships and such other teaching or research posts as it may deem necessary.(f)To establish an maintain such institutions as it may, from time to time, deem necessary;(g)To prescribe the terms and conditions of service of the employees of the University.(h)To regulate emoluments and prescribe the duties and conditions of service of teachers.(i)To review and take such action as it may deem fit on the annual report and the annual accounts of the University which shall be placed before it by the Executive Committee and to consider and pass the budget according to the provisions of the Statutes;(j)To cancel any degree, diploma, title or any other distinction granted to any person in accordance with the provisions of the Statutes;(k)To appoint committees and to delegate to them such functions of the General Council as it may deem fit;(l)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 quorum of members required for the transaction of business by the Authorities of the University other than the General Council;(m)To co-operate with other Universities and other authorities in such manner and for such purposes as it may determine;(n)To exercise such other powers and perform such other functions as may be assigned it by this Act and Statutes.
