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State of Kerala - Section

Section 7 in Kerala University of Fisheries and Ocean Studies Act, 2010

7. Powers and functions of the University.

- The powers and functions of the University shall be the following, namely :-
(a)to provide instruction and training in fisheries, ocean studies and other allied branches of learning as the University may, deem fit;
(b)to make provisions for research in fisheries, ocean studies and allied branches of learning;
(c)subject to the provisions of section 47, to make provisions for dissemination of the findings of research and technical information through an extension education programme;
(d)to institute and award degree, diplomas, certificates and other academic distinctions;
(e)to hold examinations and to confer degree and other academic distinctions for persons who shall have pursued approved courses of study in the University, College or School unless exempted therefrom in the manner prescribed and shall have passed the prescribed examination of the University or shall have carried on research satisfactorily under conditions as may be prescribed and which has been duly evaluated;
(f)to confer such honorary degrees and other distinctions as may be prescribed for distinguished persons;
(g)to provide lectures instructions and training to field workers, villagers and other persons not enrolled as regular students of the University and to grant them such certificates as may be prescribed;
(h)to co-operate with other Universities and authorities in such manner and for such purposes as the University may determine, subject to the provisions of section 4;
(i)to establish and maintain schools relating to fisheries, ocean studies and other allied branches of learning with the prior approval of the Government ;
(j)to establish and maintain laboratories, libraries, research centres, fish farms, institutions and museums for teaching, research and extension education;
(k)to receive fund from abroad subject to rules and restrictions of Central Government and State Government relating to this in the higher education and research sectors;
(l)to receive money as loan or grant from Central Government University Grants Commission or other agencies recognized by Government on security or otherwise for the programmes subject to the provisions of the Act;
(m)to create posts on temporary/contract basis for a period not exceeding three years for the special projects to be implemented with the assistance of funding agencies.
(n)to take step for receiving in the manner prescribed for remuneration, service value from industrial-commercial sector, non-governmental organizations for providing service to parties from India and abroad for the purpose of improving the resources of the University through research and development consultancy and training programmes;
(o)to take action for cancelling the recognition of institutions contravening the statues of the University.
(p)power to establish institutions under the Companies Act for manufacturing modern and improved products evolved through research conducted in relation with Fisheries and Ocean Studies and for providing services;
(q)to function as an authoritative agency for advising the Government and agencies for the formulation of policy in the Fisheries and Ocean Studies Sector and its performance.
(r)to create posts for teaching, research and extension education and to appoint persons to such posts;
(s)to create administrative and other posts and to appoint persons to such posts;
(t)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;
(u)to fix, demand and receive such fees and other charges as may be determined from time to time;
(v)to institute and maintain residential accommodation for students and staff of the University.
(w)to supervise and control the students of the University to enforce discipline among them and to make necessary arrangements for promoting their health and welfare;
(x)to establish, maintain and manage, whenever necessary,-
(i)A Printing and Publication Department ;
(ii)University Extension Boards;
(iii)Information Bureaus;
(iv)Employment Guidance Bureaus and such other activities as may be necessary and possible to fulfill the objectives of the University;
(y)to institute and to provide funds wherever necessary for the maintenance of, -
(i)Welfare committee of the employees and students;
(ii)A Students Advisory Bureau;
(iii)An Employment Bureau;
(iv)A University Students Union
(v)University Athletic Clubs;
(vi)The National Cadet Corps;
(vii)The National Service Schemes;
(viii)University Extension Boards;
(ix)Students' Cultural and Debating Societies;
(x)A Publication Bureau ; and
(xi)to establish education extension centres relating to Fisheries and Ocean Studies ; and xii) co-operative and other similar institutions for promoting the welfare of students and employees of the University.
(z)to do all such other acts or make such other provisions as may be deemed necessary or desirable to further the objectives of the University.