Section 33 in Kerala University of Health Sciences Act, 2010
33. The Planning Committee.
(1)The Planning Committee shall be responsible to plan the development of the University, both physical and academic, and it shall conduct academic audit of the University departments, institutions, colleges and recognised institutions. It shall also plan, monitor, guide and co-ordinate undergraduate and post graduate academic programmes and development of affiliated colleges.(2)It shall consist of the following members, namely:(i)the Vice-Chancellor, Chairperson;(ii)the Pro-Vice-Chancellor;(iii)five Deans of Faculty to be nominated by the Vice-Chancellor including at least one each from Indian Systems of Medicine and Homoeopathic Medicine;(iv)one person from among the Heads of departments or Directors of the University institutions not below the rank of Professor and who is not a Dean, to be nominated by the Vice-Chancellor;(v)one teacher, imparting post graduate instruction having not less than ten years of teaching experience, nominated by the Vice-Chancellor;(vi)one teacher imparting undergraduate instruction having not less than five years of teaching experience, nominated by the Vice-Chancellor;(vii)one Principal of an affiliated Government College of Health and Allied Sciences decided by the Governing Council, from among the Principals who are members of the Academic Council;(viii)one Principal of an affiliated professional college nominated by the Chancellor;(ix)two experts co-opted by the Committee, from among the Heads of Institutions or senior Scientists of National or State level research institutions;(x)the Director of Planning-Member Secretary:Provided that, the members nominated in categories (iv) to (ix) above shall as far as possible, be drawn from different faculties or subjects.(3)The Committee shall meet at least thrice a year.(4)The term of the Planning Committee shall be three years or as may be prescribed in the Statutes.
