Section 11 in Kerala University of Fisheries and Ocean Studies Act, 2010
11. Powers of the Senate.
- The Senate shall have the following powers, namely;-(i)to formulate the public Policies and programmes of the University ;(ii)to suggest measures for the improvement and development of the University;(iii)to consider the annual report, the annual accounts, the audit report and the development plans of the University and give recommendations to the Vice Chancellor and Governing Council ;(iv)to confer honorary degrees or other academic distinctions on the recommendation of the Governing Council ;(v)to review current academic programmes and collaborative programmes;(vi)to suggest new academic programmes consistent with the social requirements in Fisheries and Ocean Studies;(vii)to suggest institution of new degrees, diplomas, certificates and other academic distinctions; and(viii)to exercise such other powers and perform such other duties as may be conferred or assigned by this Act or the Statutes.
