Section 4(1) in Kerala State Higher Education Council Act, 2007
(1)The Council shall have the following general responsibilities and functions, namely;-(a)[ to render advice to the Government, Universities, colleges and other institutions of higher education in the State in matters of access, equity and excellence in higher education;] [Substituted by Kerala Act No. 19 of 2018, dated 3.7.2018.](b)to co-ordinate the roles of the Government, Universities and apex regulatory agencies in higher education within the State;(c)to evolve new concepts and programmes in higher education;(d)to provide common facilities in higher education without impinging upon the autonomy of other institutions of higher education.
