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State of Kerala - Section

Section 34 in Kerala University of Health Sciences Act, 2010

34. Powers and functions of the Planning Committee.

- The Planning Committee shall have the following powers and functions, namely: -
(i)to suggest measures to create links and develop specific schemes for inter University interactions and for interaction of the University and Colleges with the industry and professional bodies and associations in health, medical and allied sciences;
(ii)to prepare University and College development plans, both short-term and long-term, keeping in view the objectives of the University as laid down in this Act and with due regard to the National and State Educational Policies;
(iii)to recommend to the Senate or Governing Council the development and collaborative programmes for the departments, Colleges and the University;
(iv)to monitor and report the progress of all such approved development and collaborative programmes to the Senate or Governing Council once in a year;
(v)to evaluate and assess the use of grants by University departments, post graduate centres and affiliated colleges in respect of development projects and submit the report to the Academic Council;
(vi)to assess the manpower requirements of trained persons in different fields, such as, Health and Allied Sciences and technology and make necessary recommendations to the Governing Council for introducing and strengthening of relevant courses of study;
(vii)to organise academic audit of development and collaborative programmes of University institutions or departments, post graduate centres and affiliated colleges, according to the provisions of the Statutes at least once in three years and make necessary recommendations to the University for implementation.