Section 44(1) in Kerala University of Health Sciences Act, 2010
(1)Subject to provisions of this Act, the Statutes and Ordinances and the approval of the Governing Council, the Academic Council may make regulations in the manner prescribed by Statutes, providing for all or any of the following matters, namely:-(i)the courses of studies and the conduct of examinations;(ii)the admission of students to the various courses of study and to the examinations;(iii)the qualifications of teachers;(iv)the appointment and prescription of duties of the Boards of Studies and examiners;(v)recognition of examinations, degrees and diplomas of the Universities as equivalent to the examinations, degrees and diplomas of the University; and.(vi)all other matters which under the provisions of this Act, the Statutes and the Ordinances are to be, or may be, prescribed by the Regulations.
