Section 20 in Kerala University of Fisheries and Ocean Studies Act, 2010
20. The Schools.
(1)The University shall have the following Schools, namely: -(i)School of Aquaculture and Biotechnology;(ii)School of Fisheries Resource Management and Harvest Technology;(iii)School of Aquatic Food Products and Technology;(iv)School of Fishery Environment;(v)School of Ocean Studies and Technology(vi)School of Ocean Engineering and Underwater Technology;(vii)School of Management and Entrepreneurship; and such other schools as may be prescribed from time to time.(2)Each school may comprise such Departments and with such syllabus of subjects of study as may be prescribed.(3)Each school will have a Director appointed as per Statutes.(4)The Director shall be the Chief Executive of the School under him and shall be responsible for the faithful observance of the Statutes, Ordinances and Regulations relating to the School and for the organization and for carrying out teaching, research and extension work in the school.(5)In carrying out teaching, research and extension Programmes, the Director shall work in close co-operation with the Heads of Departments, Director of Research and Director of Extension.(6)The Director shall have financial powers for the day to day and routine functioning of the School.
