Section 22 in Kerala University of Fisheries and Ocean Studies Act, 2010
22. Powers and Functions of the School Governing Council.
(1)All policies regarding academic and administrative matters of the School shall be taken in the meeting of the School Governing Council.(2)The School Governing Council shall oversee and approve proposals from the Departmental Governing Council in all academic matters including examinations and results thereof.(3)The Director shall carry out the decisions of the School Governing Council and co-ordinate the functions of the Departments in the best interest of the School and the University.(4)The School Governing Council shall prescribe the qualifications of the examiners and approve the panel of examiners for external examinations.(5)The Director shall appoint examiners and conduct the external examinations.(6)The School Governing Council shall meet at least once in three months or as and when required to review the academic activities and to take decisions on need based curricular changes.(7)The School Governing Council shall have adequate financial powers for the functioning of the various Departments under the School including power for strengthening the infrastructure, improving the teaching and research facilities and for maintaining and operating research vessel.(8)Without prejudice to the provisions in sub-clauses (1) to (7), the School Governing Council shall have the following powers, namely:-(a)to propose the courses of studies in the institutions maintained by the University.(b)to propose the qualifications of teachers in Schools and other institutions maintained by the University.(c)to propose the qualifications of students for admission to the various courses of studies and to the examinations and the conditions under which exemptions may be granted;(d)to make proposal for instruction and training in such branches of learning as it may think fit;(e)to make proposal for the institution of Professorships, Readerships, Lectureships and other teaching and research posts required by the University.(f)to propose schemes for the constitution or reconstitution of Departments for teaching, research and extension education based on the proposals received from the Department Governing Council ;(g)to exercise such other powers and perform such other functions as may be conferred or imposed on it by this Act and Statutes, Ordinances and Regulations make thereunder.
