Section 21 in Kerala University of Health Sciences Act, 2010
21. Powers of the Senate.
- The Senate shall have the following powers, namely: -(i)to formulate the broad policies and programmes of the University;(ii)to suggest measures for the improvement and development of the University;(iii)to consider the annual report, the annual accounts, the audit report and the development plans of the University and give recommendations to the Vice-Chancellor and Governing Council;(iv)to confer honorary degrees or other academic distinctions on the recommendation of the Governing Council;(v)to review current academic programmes and collaborative programmes;(vi)to suggest new academic programmes consistent with the social requirements in Medical Education;(vii)to suggest institution of new degrees, diplomas, certificates and other academic distinctions;(viii)to exercise such other powers and perform such other duties as may be conferred or assigned by this Act or the Statutes.
