Section 36(2) in A.P.J. Abdul Kalam Technological University Act, 2015
(2)The University through its Research Council shall be the principal agency to control over research activities in the State with the following powers, functions and duties, namely:-(i)to co-ordinate the research activities in the affiliated Colleges of the University;(ii)to create an atmosphere that encourages research;(iii)to provide mentoring to researchers in the various affiliated colleges;(iv)to establish academic-industrial interaction and bridge the gap between them to meet the fast growing research and development needs of industry;(v)to interact with various national and international research bodies;(vi)to improve the status of research in affiliated Colleges in the State to the national level;(vii)to undertake research activities and development projects offered by agencies such as Indian Space Research Organization, Defence Research and Development Organisation, Council for Scientific and Industrial Research, Department of Science and Technology, All India Council for Technical Education, University Grants Commission, Department of Bio Technology and INFOSYS ;(viii)to obtain funds and infrastructural support for research and development activities from funding agencies;(ix)to identify potential researchers and provide seed money to obtain research funding;(x)to organise Kerala State Technological Congress;(xi)to promote a University based Research Park;(xii)to provide consultancy services through the colleges and institutions of the University;(xiii)to motivate and support students and faculty in the affiliated Colleges to translate their ideas and innovative developments;(xiv)to publish periodicals, bulletin, journal, etc. related to Engineering research;(xv)to provide expert opinion, consultancy, testing and certification and technical support in all areas of engineering and technology to various agencies and organizations.
