Section 44 in Kerala University of Fisheries and Ocean Studies Act, 2010
44. Director of School.
(1)There shall be a Director for each school who shall be appointed in such manner as may be prescribed;Provided that the University Governing Council may direct that a Director shall be in-charge of more than one School.(2)The Director shall be a full-time salaries officer of the University and shall hold office for such period as may be prescribed.(3)The Director shall be paid such salary and allowances subject to such conditions of service as may be prescribed.(4)The Director shall be the Chief Executive of the school and Chairman of the School Governing Council under him and shall be responsible to the Vice Chancellor for the faithful observance of the Statutes, the Ordinances and Regulations relating to the School. He shall work in close liaison with other officers including the Director of Research and Extension and shall generally work through the Heads of Departments of Schools and School Governing Council.(5)The Director shall discharge such other duties and perform such other functions necessary for the proper functioning of the work of his school as may be assigned to him by the University Governing Council.
