Section 57 in Kerala University of Fisheries and Ocean Studies Act, 2010
57. Conferring of degrees, diplomas and certificates.
(1)The Governing Council may institute and confer such degrees, diplomas, certificates and other academic distinctions as may be recommended by the Academic Council.(2)The Governing Council may consider and recommend to the Senate, the conferment of an honorary degree or other academic distinctions on any person, without requiring him to undergo any test or examination on the sole ground that he, by reason of his eminent position, attainments and public service, is a fit and proper person to receive such degree or other academic distinctions and such recommendation shall be deemed to have been duly passed by a majority of not less than two-third of the members present at the meeting of the Senate, being not less than one-half of its total membership:Provided that the Governing Council shall not entertain or consider any proposal in that behalf without the prior approval of the Chancellor, obtained by the Vice Chancellor.(3)The Governing Council may take a decision on the proposal of the Senate and the Senate shall not entertain or consider any proposal in that behalf without the prior approval of the Chancellor, obtained by the Vice Chancellor.(4)The convocation of the University shall be held at least once during an academic year in the manner prescribed by Statutes for conferring degrees, postgraduate degrees or diplomas or for any other purpose.
