Section 22(8) in Kerala University of Fisheries and Ocean Studies Act, 2010
(8)Without prejudice to the provisions in sub-clauses (1) to (7), the School Governing Council shall have the following powers, namely:-(a)to propose the courses of studies in the institutions maintained by the University.(b)to propose the qualifications of teachers in Schools and other institutions maintained by the University.(c)to propose the qualifications of students for admission to the various courses of studies and to the examinations and the conditions under which exemptions may be granted;(d)to make proposal for instruction and training in such branches of learning as it may think fit;(e)to make proposal for the institution of Professorships, Readerships, Lectureships and other teaching and research posts required by the University.(f)to propose schemes for the constitution or reconstitution of Departments for teaching, research and extension education based on the proposals received from the Department Governing Council ;(g)to exercise such other powers and perform such other functions as may be conferred or imposed on it by this Act and Statutes, Ordinances and Regulations make thereunder.
