Section 25 in Kerala University of Fisheries and Ocean Studies Act, 2010
25. The Faculties.
(1)The faculties shall be the principal academic co-ordination authorities of the University in respect of studies and research in the subjects included in the faculty and also in respect of studies and research in multi-disciplinary faculties.(2)The University shall have such faculties as may be prescribed by the Statutes.(3)A faculty shall be constituted, divided or combined with another faculty or abolished only with the approval of the Academic Council.(4)The faculty shall comprise such subjects as may be prescribed by the Statutes.(5)The faculty shall consist of the following members, namely:-(i)the Dean - Ex-officio Chairperson;(ii)the Chairperson of each Board of Studies for the subjects comprised in the Faculty;(iii)One member of each Board of Studies to be elected by the members of the Board of Studies from among themselves out of whom at least one shall be a postgraduate teacher; and(iv)two subject experts, preferably from outside the State, nominated by the Vice Chancellor.(6)The term of members of a faculty shall be three years or such period as may be prescribed by the Statutes.
