Section 14(1) in Kerala University of Fisheries and Ocean Studies Act, 2010
(1)The University Governing Council shall be the supreme authority of the University and shall have the power to review the actions of the Academic Council and the School Governing Council save where the Academic Council or School Governing Council has acted in accordance with the powers conferred upon it under this Act, the Statutes, Ordinances and Regulations made there under and shall exercise all the powers of the University not otherwise provided for by this Act:Provided that if any question arises as to whether the Academic Council or School Governing Council has acted in accordance with such powers as aforesaid or not, the question shall be decided by the Chancellor and his decision shall be final.
