Section 38 in Kerala University of Health Sciences Act, 2010
38. Constitution, powers and functions of the Students' Council.
(1)There shall be a Students' Council in the University to encourage and promote the student's co-curricular and extra curricular activities, and to bring notice of their grievances before the authorities.(2)The Students' Council shall consist of the following members, namely:(a)Ex-Officio Members:(i)Pro-Vice-Chancellor--Chairperson;(ii)the Chairman of the University Students Union;(iii)the General Secretary of the University Students Union;(iv)the Dean, Students' Affairs; and(v)the Officer in-charge of the National Service Scheme.(b)Elected Members:(i)seven members elected by the General Council of the University Students Union who shall not be the members of Senate or Academic Council;(ii)three members elected from among the full time students of the campuses or departments of the University in such manner as may be prescribed by the Statutes;(iii)two members, other than students, elected by members of the Senate from among themselves;(iv)two members elected by the Governing Council from among themselves; and(v)one member of the Academic Council elected from among themselves.(c)Other Members:(i)five students may be nominated by the Vice-Chancellor from the affiliated Government colleges or institutions who have distinguished themselves in academic fields, sports, arts etc.;(ii)a member nominated by the Vice-Chancellor in consultation with the Chairman of the University Students Union shall be the Secretary of the Council;(iii)the members of the Students Council other than ex-officio members shall hold office for a term of one year from the date of their nomination or election, as the case may be.(3)The Students Council shall have the following powers and functions, namely:-(i)to make recommendation to the Governing Council and Academic Council in the matters related to academic work of students, the co-curricular and extra curricular activities in the University;(ii)to make suggestions to the Governing Council and Academic Council in respect of all rules relating to discipline, welfare of students, sports, working of library, management of hostels, students' home and non-resident students' centres, extension work, social work, students' health, National Service Scheme, National Cadet Corps and such other matters as may be prescribed by the Statutes;(iii)to communicate its views, observations and recommendations to any authority of the University in respect of any matter which concerns the students, and if any question arises as to whether a matter does or does not concern the students, it shall be decided by the Chairman of the Students Council and his decision shall be final;(iv)to take such steps as arc necessary for the general welfare of the students that comes under the University;(v)to exercise such other powers and perform such other duties and functions as may be conferred or imposed on it by this Act or the Statutes, Ordinance and Regulations.(4)The Chairperson of the Students Council shall cause to be laid before the Governing Council and Students Council in such manner as may be prescribed by the Statutes, periodical reports regarding the recommendations and suggestions made by the Council, the action taken thereon by the authorities to which such recommendations and suggestions were made, and if no action was taken by the authorities to which, such recommendations and suggestions were made, the reason thereof.(5)The election to the college level Students Council shall be held before such date of the year as may be prescribed by the Statutes.
