Section 66 in Kerala University of Fisheries and Ocean Studies Act, 2010
66. Statutes.
(1)Subject to the provisions of this Act, the Governing Council shall have, in addition to all other powers vested in it, the power to make Statutes to provide for the administration and management of the affairs of the University.(2)Statutes may provide for all or any of the following matters, namely:-(i)the powers and duties of the officers of the University ;(ii)the constitution, powers and duties of the authorities of the University not specifically provided for in this Act;(iii)the procedure for the election of members of the Senate, the Governing Council , the Academic Council and other authorities or bodies of the University and all such other matters, relating to these authorities or bodies, as may be necessary or desirable to provide;(iv)conferment of honorary degrees and holding convocation;(v)the establishment and maintenance of the University schools, departments, institutions, constituent colleges, institutions of higher learning, centres for research or specialized studies and hostels;(vi)the principles governing the seniority and service conditions of the employees of the University.(vii)the provision for disqualifying members of the authorities, bodies or committees of the University;(viii)abolition of University schools, departments or institutions, constituent colleges and centres;(ix)qualifications, recruitment, workload, code of conduct, terms of office, duties and conditions of service, including periodic assessment of teachers, officers and other employees of the University, the provision of pension, gratuity and provident fund, the manner of termination of their services, wherever applicable, as approved by the State Government ;(x)application of funds of the University for furtherance of the objectives of the University;(xi)conditions and procedure for the affiliation of colleges or for withdrawing the affiliation of colleges;(xii)The norms for grant of autonomy to University schools, departments, colleges and recognized institutions, subject to the approval of the State Government;(xiii)acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organizations;(xiv)provision of reservation of adequate number of posts of teachers, officers and other employees of the University, colleges, and schools for the members of the Scheduled Castes and Scheduled Tribes and Other Backward Classes in accordance with the Constitutional provisions and policy of the State Government ;(xv)fixing of number of working days, number of actual days of instructions, holidays other than Sundays, vacation and terms in academic year;(xvi)disciplinary action against teachers, officers and other employees of the University, affiliated colleges and recognised institutions;(xvii)the taking over or transferring, in public interest, of the management of a college or institution by the University and the conditions for such taking over or transferring, subject to the approval of the State Government ; and(xviii)any matter as may be prescribed by Statutes or which is necessary to give effect to the provisions of this Act.
