Section 23 in Kerala University of Health Sciences Act, 2010
23. Powers of the Governing Council.
- The Governing Council shall exercise the following powers subject to the provisions of this Act:(i)to make Statutes subject to the approval of the Chancellor;(ii)to make Ordinances;(iii)to hold, control and administer the properties and funds of the University;(iv)to consider and pass the budget and financial estimates of the University according to the provisions of the Statutes;(v)to affiliate medical institutions in accordance with the terms and conditions of such affiliation provided by this Act and Statutes;(vi)to ensure transparency in admission and a fair fee structure in the affiliated colleges;(vii)to cause inspection of the affiliated colleges and associated institutions to ensure the academic quality and standards;(viii)to approve the appointment of the Faculty members and other employees of the University and to prescribe their duties;(ix)to take necessary steps to realise the objectives of the University;(x)to fix and regulate the fees payable by the students in colleges affiliated to the University;(xi)to exercise supervision and controll over the discipline of the staff and students of the affiliated colleges;(xii)to make or amend Examination Manual prescribing the procedure for conduct of University examinations and publishing of the results;(xiii)to regulate the internal assessments and other evaluation procedures conducted by the affiliated colleges or institutions;(xiv)to appoint the members of the Hoard of Studies based upon their qualifications and academic standards;(xv)to approve the appointment of teachers in private and aided colleges under direct payment system of the Government;(xvi)to take steps for the maintenance of the academic standards, quality of service in affiliated colleges or institutions;(xvii)to establish schools, departments, colleges, centres, institutions of higher learning, research and specialised studies on the recommendation of the Academic Council;(xviii)to hold, control and arrange for administration of assets and properties of the University;(xix)to approve the budget estimates as received from the Finance Committee, with its own modifications, if any; '(xx)to determine the form of a common seal for the University, and provide for its custody and use;(xxi)to acquire any movable or immovable property for the University;(xxii)to transfer by sale, or otherwise, any movable property on behalf of the University;(xxiii)to borrow, lend or invest funds on behalf of the University as recommended by the Finance Committee, subject to the policies of the Government and as provided by the Statutes;(xxiv)to lay down policy for administering funds at the disposal of the University for specific purposes;(xxv)to provide buildings, premises, furniture, apparatus, equipments, instruments and other means needed for the conduct of the work of the University and provide hostel for students and housing for staff;(xxvi)to recommend to the Senate conferment of honorary degrees and academic distinctions;(xxvii)to institute and confer such degrees, diplomas, certificates and other academic distinctions as recommended by the Academic Council and arrange for convocation for conferment of the same, as provided by Statutes or Ordinances;(xxviii)to institute fellowships, travelling fellowships, scholarships, studentships, awards, medals and prizes in accordance with the Regulations made in this behalf;(xxix)to make regulations for collaboration with other Universities, institutions and organisations for mutually beneficial academic programmes recommended by the Planning Committee;(xxx)to create posts of University teachers and non-vacation academic staff on the recommendation of the Academic Council as and when required with the prior approval of the State Government;(xxxi)to lay down by Statutes, on the basis of qualifications and terms and conditions of service and other guidelines approved by the State Government from time to time, the procedure for appointment of University teachers and non vacation academic staff and fix their emoluments and norms of workload, conduct and discipline;(xxxii)to create regular posts of officers and other employees of the University, with the prior approval of the State Government;(xxxiii)to lay down by Statutes, the procedures for appointment of Officers and other employees of the University, qualifications, mode of recruitment, pay scales, tenns and conditions of service including conduct, discipline and their duties;(xxxiv)to arrange for and direct the investigation into the affairs of private, affiliated colleges and to issue instructions for ensuring proper conditions of employment of teachers, officers and other employees in all institutions and colleges affiliated to the University, payment of adequate salaries to them and in case of disregard of such institutions to modify the conditions of application or recognition or take such other steps as they deem proper in this behalf;(xxxv)to prescribe honoraria, remunerations and fees and travelling and other allowances for paper-setters, examiners and other examination staff, visiting faculty, and for such other services rendered to the University;(xxxvi)to receive and consider report on the working the University from the Vice-chancellor periodically as provided by the Statutes or Ordinances;(xxxvii)to prepare academic calendar of the University according to the Statutes, and guidelines from the University Grants Commission, various Central Councils and State Government for each academic year, before the expiry of the previous academic year;(xxxviii)to confer autonomous status on University departments, affiliated colleges and recognised institutions on the recommendation of the Academic Council, subject to the norms approved by the State Government if any and having regard to the guidelines of the University Grants Commission;(xxxix)to consider the perspective plan for the academic developments of the University prepared by the Planning Committee;(xl)to assess and approve the feasibility of proposals from the Academic Council for academic programmes;(xli)to consider and approve the annual report, annual accounts and audit reports of the University;(xlii)to cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges, schools, institutions or departments of the University;(xliii)to delegate, any of its powers, except the power to make Statutes and Ordinances, to the Vice-chancellor or such officer or authority of the University or a committee appointed by it, as it thinks fit.
