Section 14(2) in Kerala University of Fisheries and Ocean Studies Act, 2010
(2)Save as otherwise expressly provided in this Act, the University Governing Council shall have the following powers, namely:-(a)to make, amend or repeal Statues on its own motion for the consideration of the Chancellor for his assent;(b)to amend or cancel any Ordinance or Regulation passed by the Academic Council;(c)to review, if necessary, any academic or administrative decision taken by the School Governing Council or Department Governing Council ;(d)to approve institutions of fellowships, scholarships, studentships, bursaries, medals and prizes and organize exhibitions in accordance with the provisions of this Act, Statutes, Ordinances and Regulations made thereunder;(e)to institute Professorships, Associate Professorships and Assistant Professorships and such other teaching or research posts as it may deem necessary;(f)to establish and maintain such institutions as it may, from time to time, deem necessary;(g)to prescribe the terms and conditions of service of the employees of the University;(h)to fix the emoluments and prescribe the duties and conditions of service of teachers;(i)to review and take such action as it may deem fit on the annual report and the annual accounts of the University which shall be placed before it and to consider and pass the budget according to the provisions of the Statutes;(j)to cancel any degree, diploma, title or any other distinction granted to any person in accordance with the provisions of the Statutes and to withhold or cancel the results of any candidate at any University examinations;(k)to appoint committees and to delegate to them such functions of the University Governing Council as it may deem fit;(l)to make Statutes regulating the method of election to the Authorities of the University, the procedure to be followed at the meetings of the University Governing Council, Academic Council and other Authorities of the University and quorum of members required for the transaction of business by the Authorities of the University.(m)to establish linkage with other Universities in India and abroad in such manner and for such purposes as it may determine;(n)to hold, control and administer the properties and funds of the University;(o)to direct the form, custody and use of the common seal of the University;(p)to arrange for and direct the inspection of schools, hostels and other institutions;(q)to establish, maintain and mange such schools and centres of research and other institutions of higher learning as it may deem necessary from time to time;(r)to appoint teachers and other employees of the University and prescribe their duties;(s)to create administrative, ministerial and other necessary posts;(t)to suspend discharge, dismiss or otherwise take any disciplinary action against the teachers and other employees of the University after giving them reasonable opportunity to defend their position;(u)to exercise supervision and control over the residence and discipline of students;(v)to consider the financial estimates of the University in accordance with the provisions of the Statutes made in this behalf;(w)to oversee the conduct of University examinations and approve and publish the results thereof;(x)to fix the remuneration of examiners, the panel of which is approved by the School Governing Council;(y)to delegate any of its powers to the Vice-Chancellor or to a committee appointed from among its members; and(z)Power for considering schemes aimed to the academic progress of the University;(aa)to exercise such other powers and perform such other functions as may be empowered by this Act and the Statutes.
