Section 70 in Kerala University of Fisheries and Ocean Studies Act, 2010
70. Regulations.
(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 qualification 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 made, or may be, prescribed by the Regulations.(2)All regulations made under this Act shall have effect from such date as the Academic Council may direct, but every Regulation so made shall be laid before the Governing Council during its next succeeding meeting.
