Section 36 in Kerala University of Fisheries and Ocean Studies Act, 2010
36. Dean.
(1)A person not below the rank of Professor and having educational qualifications and teaching experience as may be prescribed by the Statute may appoint as the Dean of the Faculty.(2)Dean shall be an academic officer of the University.(3)Dean shall be responsible for attaining academic progress, keeping standard of teaching providing training to teachers and implementing academic policies approved by the Academic Council.(4)Dean of each Faculty shall be nominated by Vice Chancellor from the members of the Faculty.(5)Dean shall be responsible for convening the meetings of the Faculty in consultation with the Vice Chancellor , if it is necessary, and shall be the Chairman of such meeting.(6)Dean shall be responsible for formulating policies and development Programmes of the Faculties and submit them before the concerned authorities for consideration.(7)Dean shall be responsible for implementing decisions of Senate, Governing Council and Academic Council in connection with the Faculties and for the academic development of the Faculty.(8)Dean shall be responsible for taking decision on the complaints of students in the matters of enrolment, qualification, migration, scholarship, studentship of freeship, extension of tenure and admission to University Examination subject to directions and restrictions of the Vice Chancellor.(9)Dean shall have the power to conduct continuing enquiry in the matter as directed by the Academic Council, if the University Department of any other institution conducting enquiry and reported their finding before the Academic Council regarding the irregularities occurred in the matters connected with the academic progress of the constituent faculties.(10)Dean shall have power to prepare proposals for fellowships, scholarships and other distinctions related to the constituent faculties and the same may be submitted for the consideration of the Academic Council.
