Section 47 in Kerala University of Fisheries and Ocean Studies Act, 2010
47. Research Programme for Fisheries and Ocean Studies.
(1)Subject to the provisions of this Act and the Statutes, the University shall carry out research throughout the State primarily in allied fields for the purpose of encouraging fish farmers and for the benefit of the Fishermen Community of the State and shall, for this purpose, establish Fisheries and Ocean Studies Research Centres.(2)The University shall, through its Fisheries and Ocean Studies Research Centres, be the principal agency controlling research activities in Fisheries and Ocean Studies in the State.(3)The jurisdiction over all research Programmes, research stations, facilities, personnel and budgets assigned to the Kerala Agricultural University concerned with research in Fisheries , Ocean Studies and allied fields of study immediately before the commencement of this Act shall be transferred to the University according to terms mutually agreed upon between the University and the Government.(4)The Central Government institutions of research in Fisheries , Ocean Studies and allied fields in the State may be transferred to the University according to terms mutually agreed upon between the University and the Central Government.
