Kerala act 005 of 2010 : The University of Fisheries and Ocean Studies Act, 2010

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GOVLRNMI:N r OI· KlRALA

Law (Legislation l) Department

No 1954011 cg I ,/20 I 0/Law NOTJflCAI ION

28th Janumy, 2011

Dated Thtru1'{1nanthapwam -------- - ' ' 8th Magha, 1932

ln pur~udncc of clause (3) of Arttcle 34S of the Constttutton of Indta, the Govcmor lS plea:.cd to authonsc the publicatiOn m the Ga7cttc of the followmg , tramlatton 111 r:ngh~h language of the Kcrala U_mvcr~tty of ft~hcncs and Ocean Studte~ Act. 2010 (5 of 2011)

By order of the Govcmor,

K Mt.DlllJSlJDi\'li\:--1 Nt.IK,

Specwl ,)'eu etw y (Lmv)

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11 rdn'>latiOll 10 Lngh<.h of "20 I 0-6)f'l a:a:MO§ nnln GlJO'lillJ crucBo~dhf'IJUOJf'l ~d)~\')" puhli'>hed under the authonty of the Governor I

ACT 5 OF 2011

'111[ Kl RAJ A UNIVLRSJ1Y or riSliERIJ·S MD OCI:AN SIUD!I S ACI, 2010 An Au to c~tahl11h and tnUJI po1 ole n Untvel 111y of F11hc1tc\ and O<.can ,)'tudtel 111 the State of Ke;·afa nnd to p1 01 ufe f()l nwtte1 1 COI111CUcd the1 ewuh 01 mudental thcu!to

Preamh/e --W11un 1\S, 11 IS cxpcd1cnt to c~tahlt:,h and Incorporate a Umvcrs1ty for the development of fi~hcnes and ocean '>lUdiC~ and for en<,unng propcJ and ~ystcmdtK IO~trucllon, teachmg, tra10mg and rc~edrch and cxten-.1on cxclmlvcly 10 fi'>henc~ and OCCdn <,lUdiC~ 10 the ~late of Kerala and to prOVIde for matters connected thcrcwtlh or IIIC1dental thereto

B1 It enacted 111 the Slxty-fir<;t Yc.u of the Republic of Ind1d dS follows - C!I!\I'IIR I

PRJ:I JMINARY

Shmt til/e. C.\ lent and commenu:mcnt - (I) I h1o., Act may he called the Kcrala Um\'e1~1ty of I 1shenc~ And Ocean Stud1es Act 2010

(2) II extends to the whole of the Sidle of Kerala

(3) It ~hall deemed to have come 1nto force on 20th day of November, 20 I 0

2 Dejimtwns --In th1s Act, unlc<;!> the context othcrw1<.e reqUire~.--

(a) "Academic-Council" mean~ an Acadenuc Council of the Umvers1ty constituted under o.,cct10n 17,

(h) "Authonty'' mean~ any authonty of the Umver~lty <;pecd1cd 111 sectiOn 9,

(c) "Chancellor" mean<; the Chanccll01 of the Umvers1ty,

(d) "[xtemiOn educatiOn" meam the educational act1v1t1c~ concerned with I tshenes and Ocean Studte<; dnd trammg of !ishermen, fish farmers and other groups servmg fi~hmg rn modern fi<;h farmmg practtce'i and the vanou'>

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pha"c" of <>ctcnttftc technology related to ftshenes and ft'>h productiOn·, proCC'-"ll1g and marketmg and mcludes demonstration to carry out the new tcchnology and lllnOVdtton through colleges, ~chools and regiOnal centre!'> L.OnL.cmcd wtth the '-UbJect matter of demonstratiOn,

(c) "Dcpartmcnt" mean' a Depalirnent '-pectfied m sect,ton 23, '

(0 "DeJn'' means hcdd of the faculty of the Umverl.lly,

(g) "Department Govemmg Council" me

(h) "DireL.tor of [xtcn'-tOn ' means the Director of Extcn~ton appomted under SeCtiOn 42,

(I) "Director of Research'' medn'- the Dtrector of Rc::.earch appomted under '>CCtiOI~ 41,

(J) "Director of School" mcdns the DtrcL.tor of the "chools appomted under ~cctton 43,

(k) 'Ttn,mcc Offtccr" mean<; the llllance Officer of the Uutvcr~tty appomtcd under sel.tton 37,

(I) "fishenes" mean<> fi~hmg, fi-;h fdirntng related to the con:,ervdtiou, development, propdgation protectiOn, explmtation, proce~<>mg. value addmg like dCIIVttte<; of fi~hmg and fi<>h product' connected with cducatton and re~carch and II mclude<> all <;ector<; ccmpri'-lllg HIOlogy, rnvtronmental Sctencc. rechnology, Econorntcs c;;octal Sctence,

(m) 'TI<;henes education" mean~ all educatiOn 111 produL.tton, con.,crvatton. procc::.smg. tradmg and &u~tamable management of all fi\hery re<,ources

(n) 'Tt.,hcnnen Commumty" mean~ people mamly engaged 111 fishmg acttvttles for livelihood

(o) 'Tt"h fam;et" medns the pcr<;on domg fam1mg of d1fferent vdncl!es of dquattc antmals and plant'- lor hts livelihood or to endble hun to earn economic gam at any ~tage of thetr life cycle

(p) "I t'-h proce~~mg mdustry" means .md mclude'> proce~~mg Jnd vJiue addtt•on of fi'>h product~ and mdustne<; wnnected wtth It,

(q) 'Ttsh Re~ource:," mean dll aquattc IIvmg resource\,

(r) "Head of the Department" mean<> a Head of the Department appomted under '-CCtton 23(2)

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(s) "Hostel" means a pldce of restdence for students of the Untverstty, ma111tamed or recogm7ed by the Umverstty e1ther as a part of, or separate from a c;chool,

(t) "LegJ<;]dtJve A~~embly" mean~ the Leg•slat•vc A~sembly of the Stdte,

(u) "Ocean Stud1es" mean all education and rec;earch 111 Ocean Stud1es mclud111g ocean resource development hvmg dnd non-hv111g re<;ourccs dnd thc1r exploration, conservation, fostenng, con<>umpt!On, management and trade,

(v) "Offtcer" means an officer of the Umvcrstty spec1fied 111 th1s Act or a person 1n the employment of the Umvers1ty designated as an offtcer by the Statutes,

(w) "Ord111anccs'' mean the Ordmanccs of the Umvcrs1ty made under ·tl11S Act,

(x) "Prescnbed" means prescnbed by the Statutes made under th1s Act,

(y) "Pro Chancellor" means the Pro-Chancellor of the University, '

(7) "Reg10nal Centre-;" mean Reg10nal Centres recogn11ed under th1-; Act,

(ad) "College" mean~ an mst1tut•on 1mpart111g caucat1on tn fishene~ or ocean ~tud1es and mamtamcd by the Umverslly s1tuat111g m the State. (a b) "Re&tstra•" means the Registrar of the Umvers1ty, (ac) "RegulatiOn~" mean the regulatiOn~ of the Umverslty made under tiHS Act,

(ad) "Research CouncJI" mcdns Research CouncJI under thtc; Act (ae) "Scheduled Castes" mean the Scheduled Ca~tes spec1fted 111 rclatton to the State under Arttclc 341 of the ConslltutJOn of Jndta, (af) "Scheduled Tnbes" mean Scheduled Tnbes specified 111 relatiOn to the State under Art1cle 342 of the .ConstitutiOn of Ind1a, (ag) "School" means any of the schools -;pecdied 111 sectiOn 20, (ah) "School Govern111g Council" mean<; the School Govern111g Council spcctfied m scct10n 2 J,

(at) "State" means the State of Kcrdla,

33/406/20 11/DTP

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(aj) "Statutes" mean the Statutes of the Umvers1ty made under th1s Act, (ak) "Student of the Umver~1ty" means a person enrolled m the Umvers1ty for takmg a course of study for a degree, dtploma or other academ1c d1stmct10n duly m~t1tuted,

(al)' "Teacher" means a per~on appomtcd by the Govemmg Counctl of the Umvers1ty for the purpose of 1mpartmg mstructwns or conductmg and gu1dmg rc~earch or extensiOn education projects, and mcludcs any other person who may be spec1fied by the Statutes to be a teacher,

(am) "Umvers1ty" means the Umverstty of F1shenes and Ocean Stud1es established and mcorporated under th1s Act,

(dn) "Umvers1ty Govemmg Counctl" means the Umvers1ty Goven11ng Counctl spec1fied m sect1on 12,

(ao) "Vtce Cham,ellor" means the V1ce Chancellor of the Umverslly

CHAPTI R II

lHE UNIVERSDY

3 F:stabhshment and /ncorporatton of the Untverstty -(I) There shall be estabh~hed dnd mcorporated a Umvers1ty by the name "The Kerala Umvers1ty of f1shenes and Ocean Stud1es"

(2)' The Umvers1ty shall cons1st~ of Chancellor, the Pro Chancellor, the Y1ce Chancellor, Pro- V1ce Chancellor, Dean, the Reg1strar, t~e Umvers1ty Govermng Council, the Academic Council, the Research Counctl, School Govemmg Council, Departmental Govemmg Counc1ls and other authontle'> and officers a~ set forth m th1~ Act or a~ prov1ded m the Statutes made thereunder

(3) The Un1vers1ty shall be a body corporate havmg perpetual ~ucce~s1on and a common seal w1th power, subject to the prov1s1ons of th1s Act to acqu1re and hold property • both movable and 1mmovable, to lease, sell or othcrw1se transfer any movable or Immovable property which may have become vested m or have been acqu1red by 1t for the purpose of the Un1ver<;1ty, to borrow moneys from the Central Govem~nt or any other State

• Government or from any body corporate approved by the Government of Kerala, to contract and to do dll other thmgs nece!>sary for the purposes of th1s Act and shall by the <>aid name sue and be sued

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- . ( 4) In all su1ts dnd other legal proeeedmgs by or agamst the Un1vers•ty, the pleadmgs shall be s1~ned and venlled by the Reg1strar or any other person duthon~ed by h1m m th1s behalf and all the processes 1n such su1ts and procecdmgs shall be 1ssued to and served on the Reg1stra1

(5) I he Headquarters of the Umverslty shall be at Koch1 m [makulam D1stnct

4 J~\tablr~hment and recogmtwn of lnstltutwns by the Umverslty -(i) rhc tcmtonal JUf!Sdlctlon of the Umver~lty ~hall extend to the whole of the State - . of Kerald

(2) I he Umver<>Jty may d~sumc respon<>•bll•ty for the establishment, development and opcrat1on of any m~tltUtJOn conccmmg to conduct mstrut.t10ns m the study of f1shenes, ocean ~tud1es and techntcal '>UbJeCt~ as may be reqUired

(3) All schools and rcg10nal centres of research and other mst1tut10ns commg under colleges the JunsdlctJOn and authonty of the Umvcrs1ty shall form constituent umts of the Umvers1ty under the full management and control of the Officers and Authont1es of the Un1vers1ty and no school, research or expenmcntal station or other mst•tut10m ~hall be recogn•~:cd as an affiliated umt ( 4) ·1 he Umverslty may conduct d1stant educatiOn cour<>es all over the country or abroad or to adm1t non-rcs1dcnt student<> or to appomt teachers

(5) I he Umvcrslty may· recognve or undertake mst•tut10ns of research m fi<>hencs and ocean <;ludic~ a~ recognucd m<;tJtutiOnS for unde11akmg research

5 Objectzve\ of the Unzvenlly- I he followmg shall be obJectives of the Umve~Sity, namely-

(1) makmg prov•s•on., for 1mpartmg education m fi'>hcnes, ocean stud1es and other allied branches of lcarmng and re~earch scholar'>hlp,

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(u) furthenng the advancement of learnmg and conduct of research m ) fishenes, oce~n <>tud1cs and allied subjects

(111) undertakmg extensiOn educatiOn pwgrammcs , (1v) to formulate new cour.,e~ and curnculum 111 I 1shenes and Ocean Studies sector m accordance with the tcchmcal advances m the respective field<> ,

(v) to act .as nodal agency to estdbll<>h relatiOnship w1th Instllutlons and Umversitles funct10nmg m nat10al and mtemauonal level, ,·

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(vi) to act as a centre of excellence havmg leadmg role for Human Resources Development m Fishcncs and Ocean Studic~ sectors , (v11) to foster and encourage entrcprcncurslup 111 fish(!nes dnd ocean ~tudics sector,

(vui) to develop breed.; and hybrids of ornamental fishc<;, prawn!> and oy-.tcrs havtng features like production capacity, resic;tmg power and good qualtty suitable to the environment of Kerala,

(Ix) to develop farmmg practices, fi<;h feeds, fish disease control, resistant and vigtlant !>tcp<; ~uitable to the sustamable farmmg of ornamental fi~hes, '

(x) to pre!>crve the fi<;h bio-dJversity of Kerala, to estabhsh the1r mtellectual property right to develop and uttiize the possibtiitles of new

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technology ltke bio-technology,

(xi) to conduct study and to· record and preserve the !>tudy results relatmg to traditiOnal ftsh technology, traditional knowledge, ~ustamable fish protection and to fo<;ter devttlopment ,

(x11) to strengthen research on fishtng and related habitat and the relevant environmental factor!>, and

(xu1) <;uch other purposes as the Uni\ersity may deem necessary from time to lime

6 Admz~.110n to the Umvenlty -(I) ·1 he Umverslty shall, !>Ubjeet to the prov1s1on~ of this Ac~ and the Statutes made thereunder be open to any persons Prov1dcd that nothmg m this section shall be deemed to requ1re the Umver<>Ity to admit to any course of study any person who does not meet the rcquned academIC standards· for adm 1ss1on or to ret am on the rolls of the Umver!>tty any person who!>c academic records arc below the mmmmm standards rcqutred for the award of a degree or dtploma or certificate~ or v.hose personal conduct ts such as to mmucal to the appropnate nghts and pnvtleges of other students and staff, or to admit to any course of s"tudy a large number of students that can be accommodated with the ava1lable facilitieS of the Umver<;tty and a<; determmed by the Academic Counctl

(2) Subject to the provmons of !>Ub-sectwn (I) the Government may dtrect that the University shall reserve such number of seats as may be not1fied by the Government from t1me to time for Scheduled Castes, Scheduled Tnbes, Ftshermen Commumty, Other Backward Classes and for !>tudents from other States and Umon Terntones m India

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Prov1ded that no such person shall be entitled t~ be admitted to the Untvcrs1ty unless he or she meets the standard~ la1d down by the Umvers1ty m respect of ~uch cand1dates

(3) Nothtng tn sub-secttom (1) and (2) prevents the Un1vers1ty 1n adm1tttng the students from other countnes subject to the cond1t1ons ~t1pulatcd by Government of Ind1a from t1me to t1mc

7 Power!> and fundtOIH o( the U111~>el!>tly -The powers and functions of the, UmveJSity ~hall be· the followmg, namely --

(a) to prov1de 1nstructton dnd trammg m f1shcncs, ocean stud1es and other alhcd branches of leammg as the Umvcrs1ty may, deem fit, tb) to make prov1s1ons for research m fishenes, ocean stud1es and all1cd branches of leammg,

(c) subject to the prov1s1ons of ~ectwn 4 7, to make prOVISions for dlsscmmatlon of the findmgs of research and tcchntcal mformatJOn through an extensiOn cducat1on programme,

(d) to mstllute and award degree~, d1ploma~, cert1f1cates and other acadcm1c d1stmcllons,

. (c) to h?ld cxamtnatiOn~ and to confer degrees and other academ1c d1stmct!Ons for persons who shall have pursued approved course~ of study m the Umvers1ty, College or School unlcs<, exempted therefrom m the manner prescnbed and ~hall have passed the prescnbed exammatton of the Umvcrslly or shall have earned on research sat1sfactonly under cond1t1ons as may be prescnbed and wh1ch ha~ been duly evaluated,

(f) to confer such honorary degree!> and other d1~tmct10ns as may be prescnbed for d1stmgu1shed' persons .

(g) to prov1de lecture~ mstruct1ons and tratntng to f1eld workers, vtlldgers and other pcr!>ons not enrolled as regular students of the Umvers1ty and to grant them ~uch cert1ftcatc~ as may be pn:scnbed,

(h) to co-operate with other Un1vers111es and authonttes 1n such manner and for such purpo~es a-; the Umvcrslty may determme, subJect to the

. prOVISIOnS of SeCtiOn 4,

(1) to e.stablt~h and mamlam schools rclatmg to fi~henc~, ocean -.tudte~ and other alhcd branches of leammg w1th the pn()f approval of the Govenuncnt,

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(J) to cstabhsh and mamtam laboratoncs, hbranes, research centres, fish fanns, m~tttut10ns and museums for tcachmg, research and extenston educatiOn,

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(k) to recetve fund from abroad subject to rules and rcqnctwns of Central Government and State Government relatmg to thts m the htghcr education and research sectors ,

(I) to recctve money a'> loan ~or grant from Central Government Umverstty Grants Commtssron or other agcnctcs recogmsed by Government on sccunty or otherwtsc for the programmes subject to tite provtstons of the,Act,

(m) to create posts on temporary/contract basts for a penod not cxccedmg three years for the spectal prOJects to be tmplemented wtth the as<>tStdnce of fundmg agenctes,

(n) to take step for recetvmg m the manner prescnbed for remuneratiOn, servtce value from mdustnal-commerctal sector, non-govcmmentd! orgamsauons for provtdmg ~crvtcc to parttes from [ndta and abroad for the purpose of 1mprovmg the resources of the Umver<>ity through re!>earch and development . consultancy and trammg programmes,

(o) to take actton for cancelhng the rccogn.lllOn of mstttut10ns contravcnmg the statutes of the Umverstty,

(p) power to establtsh mstttu,tlOns under the CQmpames Act for manufactunng modern and Improved products evolved through reserach conducted tn relatiOn wtth l"t~hene-; and Ocean Studte<> and for provtdmg

SCI VICCS,

(q) to functiOn as dn authontatlve agency for adv1smg the Government and agencte~ for the fonnulatwn of pobcy m the Ft~hene~ and Ocean Studtes Sector and tts pcrfonnance,

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(r) to create posts for teachmg~ research and extensiOn educatiOn and to appomt persons to such posts,

(s) to create admmtstrattvc and other posts and to appomt persons to such posts,

(t) to mstltute and award fellowshtps, scholarships and pnzes m accordance wtth the Statutes,

(u) to fix, demand and recetve l'uch fees and other charges as may be dctern1mcd from ttmc to time, •

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(v) to tnstttute and mamtam restdenttal accommodatiOn~ for students and ~talf of the Umver~tty,

(w) to supervtse and control the <>tudent<; of the Umverslly to enforce dt<;ctplme among them and to make neces<;ary arrangements for promotmg thetr health and welfare,

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(x) to establtsh, mamtam and manage, whenever necessary,-

(1) a Pnntmg and Publtcatton Department,

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(u) Umvcrstty l~xten<;ton Boards, r

(111) Informdtton Bureau~. (tv) [mployment GUidance Bureau~ and ~uch other acttvllte~ a<> may be necessary and posstble to fulfill the objecttve~ of the Untverstty,

(y) to tn~tttute and to provtde funds wherever necos~ary for the mamtenance -of,-.

.. (1) welfare commtttee of the employee~ and student<;,

(u) a Students Advtsory Bureau, (Ill) an ~~mployment Bureau, (tv) a Umverstly Students Umon,

(v) Umvcr<;tty Athlcttc Clubs, ('vt). the NatiOnal Cadet Corps, (vu) the NatiOnal Servtce Scheme, (vm) Umverstty l:xtens10n Boards, (tx) Students' Cultural and Debatmg Soctettes,

(x) a Publtcat10n Bureau, and • (xt) to establish educatton cxten<>ton centres relatmg to ft~henes and Ocean Studtes, and

(xu) Co-operattve Soctettes and other stmtlar mstttuitons for promotmg the welfare of <;tudcnt'> and employee~ of the Umverstly, (;:) to do all such other acts or make such other provtstons a<; may be deemed nece~sary or destrable to further the obJecttves of the Umverstty .-4

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8 Vi~ztatwn and m~pectwn -(1) The Government shall have the nght to cause an tn~pect10n to be made by such person or persons as the Government may direct of the Umvcrs1ty, II!> bu!ldmg~. laboratones, hbrancs, mu<>cum~, work<>hop~ and cqu1pments of any of msl!tutwn, college, school or ho!>tcl mamtamcd or admm1stcrcd by the Umvers1ty of the teaching and other work conducted or done by the Umvers1ty or under 1ts ausp1ces and· of the conduct of any other functwns of the Umver~1ty dnd to cause an mqmry to be made m rcc,pect of any matter connected w1th the admm1strat10n and finances of the Umvers1ty The Umvcrs1ty shall cau~ed to transfer any document connected with such enqmry to the mspectwn comn11ttee

(2) 'I he Government shall, before causmg dn mspect10n or mqmry to be made under sub-sectwn (1 ), gtve due notice of such mspcct1on or enqmry, a!> the cd~e may be, the Umvcrs1ty, and the Umvcrs1ty shall be entitled to appomt 1ts representative who shall have the nght to be present and to 'be hea1 d at such mspect10n or mqu1ry

(3) fhe Government shall communicate to the Umvc[sity the v1cw~ of the Government w1th reference to the result-; of such mspect10n or mqu1ry for Its opm1on thereon and may, after obtammg the same, ddv1se the Umvcr!>lty d~ to the action to be taken m pursuance thereof and fix a t1me lumt for takmg <;uch action

( 4) :rhe Umvers1ty shall. w1thm the time limits so fixed, report to the Government the action wh1ch has been taken or IS proposed to be taken on· the adv1ce rendered by the Government

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(5) 1 he Government may, where actiOn has not been taken by the Umvers1ty to the satisfactiOn of the Government w1thm the t1me hm1t fixed, after cons1denng any explanation furn1'ihcd or representatiOn made by the Umversily, Issue such d1rectwns as the Government may thmk fit dnd the Umvers1ty shall comply w1th such direction~

• · (6) Notwilhstandmg anythmg contamed m <>ub--;ectwns (I) to (5}, 1f at any t1me the Government are of the opmwn that the affa1rs of the University arc not managed m furtherance of the obJects of the Umverslty or m accordance w1th the provisions of th1s Act and the Statutes, Ordmances and RegulatiOn!> made thereunder or that special measures arc desirable to mamtam the standards of tcachmg of the Umverslty, the Government may md1cate. to the Umvers1ty any matter tn regard to wh1ch cons1der to have an explanatiOn and call upon the Umvers1ty to offer such explanatiOn w1thm such t1me as may be specified by the Government

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(7) If the Umvers1ty fall~ to offer any explanation w1thm the tnnc ·specified under sub-sect1on (6) 01 offers an explanatiOn wh1ch 111 the opm1on of the Government IS unsatisfactory, the Government may 1s~uc such mstructlom as may appear to them to be necessary and des1rablc m the circumstances of the case and may exerc1<>e such powers as deem nece~sary for g1vmg effect to the ms true twns

(8) 1 he Umver~1ty s~all furn1-;h such Information relatmg to the admm1strat1on of the University a~ the Government reqUired CIIAI' II R Ill

AU lliOIU ril S Ol 'lliE UNIVLRSITY

9 Authonttes of the Untventt} - rhe followmg shall be the authont!CS of the Umvcrs1ty, namely -

( 1) the Senate,

(11) the Umvers1ty yovemmg Council, ·

(111) the Academic Council, (1v) the Research Council,

(v) the School Govemmg Councils, (v1) the Department Govemmg Counc!ls, (v11) the Fdcultle!>, dnd

such other bodJCs as may be spec1 fled by' Statutes to be the authont1e!> of the Umvers1ty

I 0 The Senate --(1) The ~en ate shall con::. 1st of the followmg Member'>, namcly-

1 Hx-ojjicw MemhCJ \ ( 1) the Chancellor,

(11) the Pro-Chancellor,

(111) Member of Legl!>lallvc A ... sembly where the Head Office of the Umver<>lly IS ~ltudtcd,

·(1v) th-e Y1ce-Chancellor,

(v) the Pro-Y1ce-Chancellor,

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(vi) the Secretary to Government, Ftshcnes Department, (vu) the Secretary to Government, Higher Education Department or an Officer not below the rank of Jomt Secretary nommatcd by htm, (v111) the Secrctdry to Government, fmance Department or an Officer not below the tank of Jomt Secretary nommated by him, (Ix) Law Secretary or an Officer not below the rank of Jomt Secretary nommatcd by him, and

(x) the Dtrector of rishenes

2 Nommated Memher!>

(I) 'I hrcc Deans of I acuities of the Um-vcrsity to be nommated by the Chancellor m the order of <>cmonty, by rotation for a term of two year~.

(11) five Heads of Dcpartmcnh of the Umvcrs1ty or Schools who arc not otherwise members of the Senate, to he nommatcd by the Chancellor, m the order of semonty by rotatiOn,

(Iu) Dtrcctors of the schools of the Umvcrstty, and

(Iv) Nmc persons to be nommatcd by the Government from among persons havmg knowledge or mtcrest m fishcnes and Ocean Studies, subject .to the conditiOn that, out of these one shall be a member of the Scheduled Caste, one shall be a member of the" Scheduled Tnbe, 'one shall be a member of the Fishermen commumty and one shall be 'a Women

3 Elf'cted Member~

(I) three member<> elected by the .Members of the Legislative A%cmbly of Kcrdla fr~m among them~ch·cs, of whom one shall be a member of Scheduled Casl'C or Scheduled Tnbe ,

(11) four members elected by the teachers of the Umvers1ty froin among themselves, of which two shall be women, (I11) F1vc repre<>cntativcs of student~, one each elected from the full-t1me regular students of Umverstty, Schools or Departments, (Iv) one person elected from among the non-teachmg employee!> of the Umvcrstty, and

(2) The Rcgtstrar shall be the Ex-officto Secretary of the Senate

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(3) 1 he Vice-Chancellor or m the absence of the Y1ce-Chancellor, the Pro-Y1ce-Chaocellor <;hall nonnally pres1de over the Senate ( 4) rhe quorum for the meetmg or the Senate shall be one fourth of the total members

(5) I he term of office of the Senate shall be live yems from the date of ItS con~tltutwn by the Chancellor and the Chancellor shall leCOI1StltUte the Senate on the exp1ry of 1ts term

(6) The Senate &hall meet dt least tw1ce a year on dates to be fixed by the V•ce-Chanpellor and one of such meetmgs shall be Lalled the annual mectmg

(7) The VJce-Chdncellor may, whenever he thmk:. fit and shall, upon a requl~ltJon 111 wntmg s1gned by not le-;<; than one-fourth Members of the Senate, convene a spec1al meetmg of the Senate

II Powe1 1 of the Senate -I he Senate shall hdve the followmg powers, namely

(1) to formuldte the pubhc Pohc1e!> and programmes of the Umverslty,

(11) to :,uggest measures for the 1mprovement and development of the Umvers1ty,

(111) to oons1der the annual report, the annual accounts, the aud1t report and the development plan<; of the Un'1vers•ty and g1ve recommendatiOns to the Vice-Chancellor and Govemmg Counc1l,

(1v) to. confer honorary degrees or other academ1c d1stmctwns on the recommendatiOn of the Govemmg Counc1l,

(v) to rev1ew current academic programmes and collahorat1ve programmes,

(v1) tu suggest new academ1c programmes cons1stent with the soc1al reqUirement:. m F1shenes dnd Ocean StudiCs,

(vu) to suggest msl!tutwn of new degrees, d1plomds, certificates and other academic d1stmct10ns, and

(vm) to cxeiCISC such other power~ dnd perform such other dutle<; a<> may be conferred or a:,:,1gned by th1s Act or the Statutes

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12 The Umve1 Hly Gove1mng Council--- The Governmg Council sha11 be the ch1ef executive body of the Umvers1ty and shall cons1st of the followmg member~. namely-

Kerdla,

E>..-ojjicw Member:,

(1) the V1ce-Chancellor,

(11) Pro-V1ce-Chancellor,

(111) Secretary to Government, r1shene~ Department, Government of (1v) Secretary to Government, H1gher Education Department, Go\ emment of Kcrala,

Kerala,

(v) Secretary to Government, rmance Department, Government of (v1) Law Secretary or Jomt Secretary nommated by the Law Secietary, (v11) two Dean~ of the faculties,

(v111) tv.:o Dnector~ of Schools of the Umver~1ty by rotatiOn by alphabetical order for every two years, and

(1x) the VIce Pre~Ident of Kerala State Council for Sc1ence and Technology and Env1ronment

2 E/e( ted Members

(I) three members elected by the teachers of the Umvers1ty other than Director~ of the Scl\ools from among thcm~elves accordmg 10 the pnnc1ple of proportiOnal repre~entallon by means of ~mgle transfer;abk vote, of whom one !-hall be a woman ,

(ii) one member elected from among the regular students of the School, Departments and Umvcrsity m ~uch manner a~ may be prcscnbcd

3 Nommated Membe1 ~

(1) two members of the Lcg•slat1ve i\s~embly as nommated by the Government ,

(n) i\n expert m fishencs nommdtcd by Indmn Council of i\gnculturc Research,

(111) A representative of the fi~hennen commumty With knowledge m the field of fishene~ nr Ocearr Studies nommated by the Government,

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(1v) A Scientist of cmmcncc 10 Ocean Studies nommatcd by the Mm1stry of Earth Studies,

(v) A representative of fi~h fanner~ nommatcd by the Government (v1) A rcprcsental!vc from the registered fishcnnen umons nommated by the Government ,

(v11) A rcprcsentdtivc of f1shenes mdu~try nommated by the Government

Prov1dcd that a oommated member shall not be chg1blc for re-nomination

13 Recomt!lutwn of t~e Unzvel,\tty Gove1 ntng Counct! -(I) The Umver~1ty Governmg Counul shall be reconstituted every four year~

(2) [vt:ry member of the Umvcrs1ty Governmg Council other than dn ex- offiCIO member shall, subJect to the proviSions of th1s Act and the Statutes made thereunder, hold off1cc until the next rccon~tltUt!On of the Univer~lly Govcrnmg Council unless otherwise spcufied herem

Provided that no member nommatcd or elected m h1s capacity as a member of a particular body or as the holder of a particular office ~hall hold office for a longer pcnod than three months after he ha~ ceased to be such member .of that body or the holder of that office

Provided further that where an elected or nominated member of the Umvcrs1ty Govcrnmg Counul IS appomtcd tcmporanly to any office, by vutue of wh1ch he 1:, entitled to be an ex-officiO member of the Umvcrs1ty Govcrnmg Council, he shall contmuc to be such elected or nommatcd member, as the case may be

.

(3) When a pcr~on ceases to be a member of the University Governmg .Council, he ~hall cea<;e'to be a member of any of the AuthOIItie~ of the Umvcrs1ty of wh1~h he may happen to be a member by v1rtue of hiS membe1sh1p of the Umvcrs1ty Governmg Council

14 Powers and functtom of the Ufltverwy Governmg Counct! -(I) The Umver~1ty Governmg Council shdll be the :,upreme authonty of the Umvers1ty dnd shall have- the power to 1ev1ew the actions of the Academ1c CounCJI and the School Govern"1ng Council :,ave where the Academ1c Council or School Governmg Counctl has acted 111 accordance w1th the powers conferred upon ll under th1s. Act, the Statutes, Ordmanccs and Regulation'> made thc1 cundcr and shall cxcrc1se all the powel'> of the Un1vcr~lly not otherw1se prov1dcd Lor by tlw, Act·

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Prov1ded that 1f any qucshon anscs as to whether the Acadcm1c Council or School Governmg Council has acted m accordance with such powers as aforesaid or not, the qucst1on shall be dcc:ded by the Chancellor and h1s · dcc1sion ~hall be final

(2) Save as otherwl'>C expressly prov1dcd m th1s Act, the Umvcr<;1ty

. Govcmmg Council shall have the followmg powers, namely -

(a) to make, amend or repeal Statutes on Its own mot1on for the consideratiOn of the Chdnccllor for h1S a~scnt.

(b) to amend or cancel any Ordmancc or RegulatiOn pa~scd by the AcademiC Council,

(c) t(') rev1ew, 1f necessary, any academiC or admm1strat1ve dcc!~!on taken by the School Govemmg Council or Departmental Govcmmg Council, _ (d) to approve mstltUtlons of fellowships, scholarships, studentsh1ps, bursancs, medals and pnLCs and orgamse exh1b1pons m accordance with the proviSions of th1~ Act, Stat~tc<>, Ordmances and RegulatiOns made thereunder,

(e) to mst1tute Profe<;sorsh1ps, Assoc1ate Professorships and Asqstant Professorships and such other tcachmg or research posts a~ 11 may deem necessary,

(f) to establish and mamtam such m~tltutlons as 11 may, from t1mc to lime. deem necessary,

(g) to prcscnbe the terms and cond1t1ons of serv1ce of the employees of the Umvers1ty,

(h) to fix the emoluments and prescnbe the dut1es and cond1t1ons of '\erv1ce of teacher~,

(1) to !CVJCW and take such action as It may deem fit on the annual report and the annual account'\ of the Ur~Ivcr~lty wh;ch shall be placed before 1t

• I and to cons1der and pa"s the budget accordmg to the proviSions of the StdtUtC'>,

(J) to cancel any degree, diploma, title or any other d1!.tmct10n granted to any person m accordance wlth the proviSions of the Statutes and to withhold or cancel the result~ of any ca;nd1date at any Umverslly exammat1on,

(k) to appomt committees and to delegate to them such functiOns of the Umvers1ty Govemmg Council as It may deem fit,

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(I) to make Statute~ regulatlllg the method of electton to the Authontte!. of the Umvers.~ty, the procedure to be followed at the meetmgs of the Umvcrslty Govermng Councll, Academtc Council and other Authonttes of the Umvcrslty and quorum of members requtred lor the transaction of busmcss by the Authonttes of the Umver~tty,

(m) to estabhsh linkage with other Umverstttes m Indta and abroad m such manner and for such purposes as 1t may determme, · J

(n) to hold, control and admmt,tcr the propcrtte.., and funds of the Untvcrstty,

(o) to dncct the form, custody and usc of the common seal of the Umverstty.

(p) to arrange for and duect the mo;pectton of schools, hostels and other mstitut10ns,

(q) to cstabh~h. mamtam and manage such school<; and centres of research and Other JOStttutlOnS of htgher Jearnmg as It may deem necessary from ttme to time,

(r) to appomt teachers and other employees of the Umver<>tly and ·prescnbe then duttc'>,

(s) to create admmt<;trattvc, mmt~tcnJI and other necessary posts,

(t) to ..,u-;pend, dtscharge, dtsmtss or otherwt<;e take any dtsctplmary action agamst the teachers and othci employees of the Umver~tty after givmg them reasonable opportumty to defend thetr po..,ttton,

(u) to exercise superviSion and control over the residence and ' dt~cipltne of students,

(v) to consider the ftndncial estimates ?f the Untversity m accordance wtth the provt!.Ions of the Statutes made m this behalf,

(w) to oversee the conduct of Umvcrsity exammatton~ dnd approve and pubbh the reo;ults thereof,

(x) tQ fix the remuneration of exdmtner:,, the panel of wh1ch 1s approved by the School Govcmmg Counul,

(y) to delegate any of tis powers to the Ytce-Chancellor or to a commtttee appomted from among It<; members, and

(.;:) power for considermg schem<.:s atmed to the academtc progrc<;<., of the Umverstty ,

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(aa) to cxcrci~c such other powers and perform such other functions a!> mdy be empowered by tht'> Act dnd the .Statutes

15 Meetmg5 of the Unn·er5tty Gm·erntng Counctl--(1) The Umvcrstty Govenung Council shall meet at least onl.e 111 a month on dates to be fixed by the VIce-Chancellor after g1v111g due notice to all members ,

(2) More_ than half of the total number of members of the Umverstty Govcmmg Council shall be the quorum for a meet111g of the Council Provtded that !>uch quorum <;hall not be requtred for con~ocation of the Umvcrsny or a meetmg of the Umvemty Govemmg Council held for the purpo~e of confernng degrees, titles or other dJstmct10ns

(3) When a spec tal mectmg I" convened by the Vtce-Chancellor, no subject other than that IS <;hown 111 the requtsitton !.hall be constdcrcd at the mectmg

16 Term of offtce of mcmbcn of Un1ve1 11/y Governmg Counul-

(I) An elected or nommatcd member of the Umver!>Ity Govem111g Counctl '>hall cease to hold office on the day tmmedtatcly precedmg the date of reconstitution of the UmveTSity Govcm111g Counctl wluch elected or nom111ated htm

(2) The member!> of the Umvcrstty Governmg Counctl, other than the elected or nommated members who have cea'>ed to hold office by virtue of the provt<;ton~ of sub-<;ectlon (I) <>hall be competent to exerctse the powers and

perform the functtons of the Umver~Ity Govemmg Council under this Act and Statutes, Ordmance and Regulations made thereunder

(3) The quorum other than those who have ceased to hold office by

"trtue of the provtstons of !>ub-~ectiOn (I) for any meetmg of the Umver<>Ity Govcmmg Council <>hall be more thdn half of the remammg members I 7 Constllutwn of the Ac..ademl( Counnl-( I) The Acadcmtc Council shall con<>I'it of the follow111g members, namely -

(1) the Ytce-Chancellor, Chairpcr~on,

(u) the Dtrcc.,tors of all Schools,

(m) the Director of Re!>earch, (1v) the Dtrector of ExtensiOn,

(v) the Duector of Ft!>henes, Government of Kerala or representative not below the rank of Ius AdditiOnal Director,

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(vt) the Dtrector of CMI RI or represental!ve not below the rank of hts Pnnctpal Setenttst.

(vu) the Dtrector of CJr I or representative not below the rank of ht~ Pnnctpal Sctenl!o;t,

(v111) the Dm:ctor of CMI R[ or representative not below the rank of ht<> Pnnc1pal Sc1ent 1~t

(IX) the DtrcctOI of NIO 01 rcprc~entative not below thvlank or hiS Pnnc!pdl Sc1ent1st ,

(x) ftve Ilead~ of Departm~nts of the IJmver'ltty elected from among themselves,

(x1) one faculty member of CdLh '-Lhool elected from dlllong them~elveo;,

(xn) two members elected from among the Po~tgraduJte students of the Umverstty. and

(Xlll) one faculty mcmber/~cJentJst from edLh Local Admull'aratton Centre~/Reg1nnal Centre n0JTI111dted by VJLC-Chanccllor

(2) rhc Academtc Councll shall meet dt leao;t once m three month'

(3) One-th1rd of the total number of mcmbero; of the Academic Counc1l !>hall form the quomm ot a meetmg of the Counc1l

(4) the tenure of the AcJdemtc Coun~..-tl ~hall be 'luch JS may be prescnbed by the Statute

18 Powers, functwn~ and dutte.\ of the Academic Counct!- (I) The Acadcmtc Counctl shall, <>UbJect to the provtstons of thtc; Act and Statutes. have general control over the acadcmtc matters of the Umvcrstty and he JC'lpons1blc for the mamtenancc of standards of mstruct10n, educatiOn and exannnat1ons wtthm the Umvct:otty and shall eXCll.-ISc. such other power:. and perform sud1 othet functiOn!> as mJy be conferred or :mpo!>CO upon 11 by the Stdtutcs

(2) SubJCd to the provtstonc; of tht'> 1\ct and Statute.., the Academ1c Counctl <>hall have the followmg powers, duttc~ and fundtons. nameLv -

(a) to adv1 .. e the Untver-.Jty Go\ ermng Council on all a~..-adcm\C matter~.

(b) to make rcgul

(c) to approve the ~..-ourse~ of studtes 111 the mstttutlon-. m .. untamcd by the Umvcrsl!y,

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(d) to approve the quahficatwns of teachers m schools and other mst1tut1ons matntamcci by the Umvcrs1ty.

(c) to dpprove the quahfications of students for adm1s,1on to the vanous courses of stud1e~ and to the exam1nattons and the cond1ttons under wh1ch exemptiOns may be granted,

(f) to cons1de1 and approve proposals for the mc;truct10n and tranung 111 such branche~ of lcarmng as 1t may thmk fit;

I

(g) to cons1der and approve propo!>al!> for the tnst1tut10n of Prof.:ssor'>, Associate Profeo;sors, As1.1stant Professors, Readers, Lectures and other teachmg and research posts requ1red by the Umvers1ty,

(h) to approve proposab for detemunmg the degrees, d1plomas and other academ1e d1stmettons that shall be granted by the Umvers1ty,

(1) to dec1de wh1ch exammat10ns of other Umvers1t1es may be accepted as equtvalent to those of the Umvers1ty and to negotiate With other Umve1s1t1es for the recogmtwn of the exammat10ns of the Umvers1ty,

(J) to approve, modtfy or rev1se schemes for the eonst1tutton or recon'llltuliOn of departments for teachmg, research and extensiOn educatiOn ba!>cd on the proposals recc1ved from the School Govcnung Counctl;

(k) to mamta111 standdrds regardmg post graduate teach1ng, re'learch and extension educatiOn,

(I) to g1vc adv1ce to the Umverstty 111 all academtc matters and to subm1t feas1b1ltty report before the Govermng Counctl rcgard111g the academic programmes a!> recommended by the Senate 111 1ts annual meetmg,

(m) to exerc1-;e such other powers and perform such .other functions as may be conferred or unposed on 1i by th1s Act and Statutes, Ordmances and Regulations made thereunder

19 The Re~earch Council-( I) Research CouncJI shall cons 1st of the followm; members, n~ely.- I

"

(1) Dtrector of Research who shaH be the Cha1rman of the Coune1l,

(11) D1rectors of all Schools,

(111) One semor faculty member who ts a recogmzed gu1de fi-om each School nommatcd by the V1ce-Chance1lor,

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(1v) Ducctor of each Rcg1onal Centre,

(v) One representative of lnd1an Council of Agnculturc Research, (v1) One representative of MOES,

(vu) One representative of fishery mdustry nom1natcd by the VIce-Chancellor, and

.

(vm) the V1cc-Cha1rman of the Plannmg Board, Government of Kerala or rcprc!>cntatlvc of the Board nommatcd by h1m

(2) Research Council shall be respons1ble for formulatmg research pohc1cs, 1dent1fymg thrust areas, adv1smg poss1ble fundmg agenc1es and momtonng and reportmg the progress and quahty of rc~carch to the V1ce-Chancellor from time to time

(3) fhe Research Counc.1l shall meet at least once m s1x months

(4) More than half of the total number of members of the Research Council shall form the quorum for a mectmg of the Cotinc1l

20. The School.\--( 1) rhc University shall have the followmg Schoob, namely --

(1) School of Aquaculture and BIOtechnology,

(11) School of f1shene~ Resource Managcm<;nt and Harvest Technology,

(111) School of Aquatic rood Products and lechnology.

(IV) School of rlshcry Environment,

(v) School of Ocean Stud1es and l'cchnology, (v1) School of Ocedn Engmccnng and Underwater 'lcchnology, (vu) School of Management and I:ntrcprcncursh1p, and such other schools as may be prescnbed from t1me to t1mc.

(2) Each school may compnse such departments and With such syllabi ~f subjects of study as may be prescnbcd ·

(3) [ach school w1ll have a Director appomtcd as per Statute<; ( 4) 1 he D1rcctor shall be the Ch1cf fxecut1vc of the School under hun and shall be re~pons1ble for the fa1thful ob~crvancc of the Statutes, Ordmance-; and Regulat10ns rclatmg to the School and for the orgamzatJOn and for carrymg out teachmg, research and extensiOn work m the school

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(5) In carrymg out tcachmg, research and extensiOn programmes, the Duector shall work m close co-operatton With the Heads of Departments, D1rector of Research and D1rector of Extension.

(6) The D1rector shall have financ1al powers for the day to day and . routmc funct1onmg of the School

21 Sc_hool Govermng Counczl-( I) The School Govemmg Council !>hall conSI!>t of the followmg members, namely -

(1) D1rcctor of the School, who ~hall be the Cha1rman,

(n) Head!> of all Depdrtment!> of the School,

(111) Semor most reacher of each Department, (1v) FuJJnce Officer or h1s rcpre!>entat1ve not below the rank of ASSIStant,

fv) not more than f1ve expert~ 1n the f1eld nommated by the V1ce-Chancellor m consultatiOn w1th the Director Prov1ded that :.uch experts shall be mv1ted only when the agenda mcludes d1scu:-slon on curnculum rev1~1on

Councd

(2) rhe School Go"cmmg Councd shall meet at lca!>t once m a month

(1) More than hall of the members .;hall form the quorum of the

22 PoH;cr, and Funuwn\ of the 'Sc_hool Gove1 ntng Council-( I) ~II policies regard1ng academic and admm1strat1vc matter:- of the School shall be taken m the mcetmg of the School Govcmmg Counc1l

(2) The School Govemmg Council shall oversee and approve proposal~ from the Dcpartmcntdl Governmg Council m all academic matters mcludmg cxammat10ns and results thereof

(3) The D1rector shall carry out the deeisionc; of the School Govemmg Council and co-ordmate the functiOns of the departments m the best mtercst of the School and the Umvl'r~lt)'

(4) rhe School Ciovernmg Council shall prescnbe the qualificatiOn'> of the cxammer~ and approve the panel of exammer~ for externdl exammatwns

(5) The D1rector ~hall appomt cxammers and conduct the external exammallons

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(6) The School Govemmg Counc1l shall meet at least once m three months or as and when required to review the academic actiVIties and to take decisions on need based curncular changes

(7) 'lbe School Govemmg Council shall have adequate fmancial powers

• for the functiOning of the yanous departments under the School mcludmg power for strengthemng the mfrao;tructurc, Irnprovmg the tcachmg and research facilities and for mamtammg and operatmg research vessel

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(8) Without preJUdice to the provi'>Ions m sub-claul>e'> (I) to (7), the School Govemmg Council shall have the followmg powero;, namely --

(a) to propose the courses of studic~ I!l the mstJtutiOns mamtamed by the Umversity,

(b) to propose the qualificatiOns of teachers m Schools and other mst1tut1ons mamtamcd by the Umvers1ty,

(c) to propose the quahficatwns of students for admiSSion to the vanous courses of studies and to the cxammat10ns and the conditions under wh1ch exemptions may be granted,

/

(d) to make proposal for mstruct10n and trammg m such branches of leammg as 11 may thmk fit,

7 (~) to make propol>al for the mstttutlon of Proiessorsh1ps . Rcader<;h!ps, Lccturcrship<; and other teachmg and research po\lo; required by the Um'verslly,

( 1) to propose schemes for the con<;tllutiOn or reconstitutiOn of departments for teachmg, reseacch and cxtenswn educatiOn based on the propoc;ab rccctvcd from the Department Govemmg Council,

(g) to exerCI'\e such other powers and perfonn such other functiOns as may be confcned or 1mpo~ed on 11 by thts Act dnd Statutes, Ordrrianccs and RegulatiOns made thereunder

23 Departments-( I) f:ach School shall have such number of Departments as may be prescnbed from time to ttme

(2) Each Department shall have a Head w)lose appomtment, powers and duttcs ~hall be such a'> may be prescnbed by the Statutes

(3) The Head of the Department shall be the Executive Head and shall be responsible for the faithful obscrvdncc of Statute'>, Ordmancc<> and RegulatiOns rclatmg to the Department and for the orgamzat10n and condu'ct of teachmg, research and extcns1on work m the Department under h1m

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( 4) The Head of the Department shall also be respons1ble to the Duector of School for the teachmg. research and extenswn programmes entrusted to h1s Department

24 The Department Govermng Counctl -{ 1) All permanent teachers of the concerned Department shall be the members of the Department Governmg Counc1l

(2) All pohc1c~ regardmg the academic and admmJstratJve matters pcrtammg to the Department shall be taken m a meetmg of the Department Govcmmg CounCil ...

(3) The Department Govcrnmg Council shall prcscnbe the quahficat10ns of the cxammers and approve the panel of exammers for mtemal cxammat10n

(4) The Head of Department shall Implement the deciSions of the Department Govermng Council after, due approval by the ct>ncerned bod1es

(5) The Head of Department shall appomt exammers, and conduct the mtemal examrnatwn

(6) The Department Govemmg Counc1l shall de•agn the syllabus and make proposal regardmg the courses of study m the Department to the School Governmg Council

(7) The Department Governmg Council shall meet at least once m a month or dS and when reqUired to rev1ew the academ1c actiVIties and to suggest need based curncular changes

25 The Facultw~ -(I) The facult1cs shall be the pnnc1pal acadcm1c co-ordmauon authonues of the Umvcrslly m respect of stud1cs and research m the SUbjeCtS mcluded In the fawlty and abo 10 re<;pcct of studieS and rC!.Carch 10 mult1-dJsclpl10ary faculties

(2) The Umverslty shall have such facult1cs as may be prescnbed by the Statutes

• (3) A faculty shall be constituted, d1v1ded or combmed w1th another faculty or abohshed only w1th the approval of the Academ1c Council ( 4) "1 he faculty shall compn~e such subjectc; a~ may be prescnbed by the Statu teo;

(5) The faculty c;hall cons1st of the follow10g members, namely-

(1) the Dean- Ex-officiO Chmrperson, ' .

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(u) the Chatrpcrson of each Board of Studtcs for the subjects compnscd m the Faculty,

(111) one member of each Board of Studtes to be elected by the members of the Board of Studtes from among themselves out of whom at lea<,t one shall be a postgraduate teacher, and

(tv) two !.UbJect expert,, preferably trom out!>tdc the State, nommatcd by the Vtcc-ChanccliOJ

(6) The term of members of a faculty shall he three years or such pcJ:wd as may be prescnbcd by the Statute~

26 The powen and funawns of Facultte~ --( l) The faculty shall have the followmg powers and funGtJOn~. namely --

(a) to constder and report on any matter referred to tt by any Council mcludmg the Umvcrslly Govcrnmg Council, Academtc Council or Plannmg Comrmttce,

(b) to eonstder and approve rccommendatwm of the Board of Stud1e~ m the faculty on matters not affcctmg any other faculty,

(c) to conc;tder and make recommcnda!lonc; to the.Academtc Counctl on acadcmtc matters wllhm tts purvtcw whtch affect any other faculty or facultte"

or whtch mvolve admuustrattve or financtal tmpltcatJOm,

(d) to constder and recommend to the Acadcmtc Counctl mtroductlon of new courses, mter-dtsctplmary courses and short-term trammg programmes referred to tt by the Board of Studtcs or Board of Intcr-dt~ctplmary Studtes. tf any, constttuted by the Statutes,

(c) to ensure that rules and gutdelmec; framed for the followmg matterc; by the J\eademtc Counctl arc tmplcmcnted --

(t) long-term cumculum development,

(u) faculty development,

(m) tcaehmg or learnmg matenal development, (tv) rec;earch 111 educattondl matterc; wtth parttcular reference to college'>,

(f) to plan organtsatton of mter-dcpartmcntal and mter-faculty programmes m consultatton wtth the Board of Studtcs and other faculttcs,

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(g) to recommend to the Academ1c Staff College and the Academic Council regardmg orgamzat10n of contmumg fishenes/contmumg ocean studtes educatiOn, refresher and onentauon courses for teachers of Umverslty especially for the revised or newly introduced or mter-dJsc1plmary courses of study,

(h) to p1cpare and submit the annual report of the funcuonmg of the faculty to the VIce-Chancellor, and •

(1) to constder any other academtL matter wh1ch may be referred to 1t

27 Con~tllutwn of Comn11ttees -Every Authonty ::.hall have the power to appomt commlltees wh1ch may, unles" otherwise provided m th1s Act or the Statutes, cons1o;t of the mcmbero; of the Authonty, and such other person~ as 1t may thmk tit

28 Prov1swns relntmg to membership m Authontzes.-( l) Save as otherwise provided m this Act, any casual vacancy among the members, other than ex-officio members of any Authonty or body of the Umverstty shall be filled, as "oon as may be convement, by nommated or elected members who<>e place ha::. beLome vacant, as the case may be and the pen .. on nommatcd or elected to ~uch casual vacancy shall be a member of such Authonty or body for the remammg penod for whtch the person whose place he fills would have been a member

(2) The Umverslly Govermng Council may remove any person from membership of any Authonty or body of the Umvcrs1ty on the ground that such person has been convtctcd of an offence mvolvmg moral turpitude Pro" 1ded that no order for 1 emoval shall be passed agamst any pero;on without g1vmg h1m an opportumty of bemg heard.

(3) Any person who ts a member of any Authonty of the Umvers1ty, other tban the UmvcrsJty Govcrmng Council as a representative of another body, whether of the Umvers1ty or not, shall retam h1s membership m the Authonty only so long as he contmues to be a member of the body from wh1ch he was nommated or elected and contmue thereafter till h1s successor 1s duly nommated or elected

(4) lf any queo;tJon anses as to whether any person has been duly nom mated or elected as, or I'i entitled to be, a member of any Authonty of the Umvers1ty. the questiOn ~hall be referred to the Chancellor whose deciSion <:hall be final ..

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29 Sll\•mgs of va!tdtt} -( 1) No act or proceedmg<; of any Authonty or other body of the Umvcrstty shall be mvaltd merely by reason of any defect 111 the constitutiOn of. such Authorny nr body or the cxtstcncc of a vacancy or vacanctcs among tts member<; or by rea~on of a per!>on havmg tdkcn part m the

procecdmgs who 1~ subsequently found not to have been entttlcd to do <;o

(2) Save as otherwt:-.c. pro~tdcd 111 thts Act, dll «cts done and urders passed tn good fatth by the Untventty or any Authortty or body of the Untvcr.;tty ~hall be !mal and no ~utt shall be tmtttutcd agam<;t or damage c:atmcd from the Um, cr<.llY. or "ucb Auth<)tlly 01 bc,dy fn• an:,. thmB done or purpoticd to be done tn pursuance of tht:. Act, ~tatu\cs, Ordit;..tnec!> and Rcgulattons made thereunder

(3) No sull, prosecutiOn or other proeecdmg!> shdll he ag.1m~t any officer or other employee of the Umverstty for any Act done or purported to be done under tht:. Act or Statute<; or Ordtnance~ or Rcguldttott:. made thereunder wtthout the previous sanction of the Untver~Ity" Govermng Council

(4) No O!Ttcer or other employee of the Umvcrs!ly shall he lldble tn respect of any such Act m dny ctvtl or cr:n111tal proceedtn[<;, tf the Act Wd<. done m good fatth dnd tn the cour~..: of the exccutton of the duttC'S or m the dP .. charge of functton!> nnposed by or under ti11S J\cl CHAI'i rR IV

OJ riCERS

• 30 Oj}icen of the Umversm:- · I he followmg shall be the Officers of the Uruvcrstty, namciy -- .;

(t) the Chancellor,

(n) the Pro-Chancellor, (Ill) the Vtcc-Chancellcr, (tv) the Pro-Vtcc Chancellor,

(v) the Dean1 (vt) the Rcgt~tr;lr, (vn) the lmc1nce Offic-er, (\'Ill) the llmvcr'tty [ngmcer, (tx) the Ltbrar!an, - (x) the Dtrc<..lOI of Rc::.c..tr<..h, (xt) the Dtrector ot ExtensiOn.

• I~¹41)~120 li'Dl p

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(X11) the Controller of Exammat10ns, (xm) D1rcctor of Schools, (xJV) Heads of Departments, and

• such other Officers m the scrv1cc of the Umvcrs1ty as may be prcscnbcd m the Statutes

31 /1((• Chancellor-( l-) 1 he Governor of Kerala shall, by v1rtue of h1s Office, be the Chancellor of the Um\'erslly

(2) The Chancellor shall be the Head of the Umvcrs1ty and shall, when pre~ent, prcs1de over the mcetmg'! of the Umvcrslly Govcmmg Council and the eonvocat1on of the Umvers1ty

(3) No honorary degree or d1stmctwns shall be conferred by the Umverslly upon any person Without the approval of the Chancellor

(4) lhc Chancellor shall excrc1se such other powers and perform such other functwns as may be conferred or vested m the Chancellor by or under th1s Act or Statutes.

32 The Pro-Chancel/or--(1) The Mm1ster m-chargc of the hshcncs Department of the State s~ll, by vlrtue of h1~ office, be the Pro-Chancellor of the Umvcr,lly

(2) In the ab!>Cnt,e of the Chancellor or dunng h1o; mab1hty to act, the Pro-Chancellor !>hall cxcrc•sc all the powers and perform all the funct10no; of the Chancellor mcludmg prcs1dmg over the convocatiOn of the Umvcrs1ty.

(3) ,The Pro-Chancellor shall also cxerc1sc such powers and perform such functwns of the Chancellor as the Chancellor may, by order m wntmg, delegate to the Pro-Chdncellor and such delegatiOn may be subJect to such rcstnctwno; and condltlous as may be specified m such order. 33 file Vzce-Chancellor --(1) The Vtce-Chancel\or shaH be a full-ttmc Offi:..er of the Umva~tty

(2) The Vtcc-Chancellor shall be appomtcd by the Chancellor on the advtcc o! the Sclcetton Committee cons1stmg of one person nommatcd by the Govcrnmg Couucli of the Umvcr~ll)', one pcn .. on nommatcd by the Government, D1rcctor General of the Indian /\gncultural Rc~carch or hi~ rcprescntdtivc Prov1dcd that the nommcc of the Unt\crsity Govcrnmg Counc1l shall not be from among the members of that Councrl or an employee of the Umverstty Provided further that the sclectwn committee shall submit a panel of members not exceedmg three to the Chancclior unammously· -

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Provtdcd also that tf the advtcc rendered by the Selection Commlltcc ts not unammous, the Chancellor may accept the opmton of the maJOrtty of tiS members

(3) l he Vtce-Chanccllor <;hall be a person of cmment and expert m the field of Ftshcncs or Ocean Studtcs "

(4) lhc Selection Commtttce may formulate tts own procedure for sccurmg name'> of po'><>tblc candtdatcs for constdcratton and m consultation with such mdtvtduals or bodtes ao; tt constders appropnate

(5) Notwtthstandmg anythmg eontamed m sub-sectiOn (2), the first Vtce-Chanccllor shall be appomtcd by the Government for a pcnod not exceeamg five year-. on such terms and condtuons •

.

( 6) 1 he term of the Vtcc-Chanccllor !>hall be five years or ttll he attams the age of stxty five years, whtehcver ts Cdrhcr Pro'vtdcd that he shall be cltgtblc for rc-appomtmcnt ·

(7)" fhe emoluments and other condttwns of o;crvtce of the Vtcc-Chanccllor shall be such as may be prcscnbcd

.

(8) l he Vtcc-Chanccllor may, by wntmg under hto; hand addreo;scd to the Chancellor, restgn hts office

(9) 'J he rcstgnauon of the Vtce-Chdocellor shall be dcltvcrcd to the Chancellor ordmanly at lcao;t stxty day'> pnor to the date on whtch the Vtcc-Chancellor wtshc~ to be reltevcd from ht<; office, but the Chancellor may reheve htm carhcr

( l 0) '[he restgnatton of Lhe Ytcc-Chdnccllor -;hall take effect from the date of rcltef

(II) In the event of a temporary vacancy occur!> m the Office of the Vtce-Chancellor, or tf the Ytcc-Chanecllor ts, by rca!>on of tllness, absence or for any other reason, unable to cxcrct~c the powers and perform the duties of h1c; office, the Chancellor shall make necessary arrangements m con!>ultatton wtth the Pro-Chancellor for exerct~mg the powers and performmg the duttcs of the Vtcc- Chanccllor unttl a Vtcc-Chanccllor appomtcd under the provtstons of thts Act aso;umes office ·

( 12) Where the post of Ytcc-Chanccllor falls permanently vacant, etthcr by rc'>tgnatJOn or othcrwtsc, the vacancy <,hall be filled 111 accordance wtth the provtstons of sub-scctton (2) and the Vtce-Chanccllor so appomtcd shall hold office for a full term of five years

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34 Powers and dut1es of the Vice-Chance//or.-(1) The VIce-Chancellor shall be the pnnctpal cxccuttve and academtc officer of the Umverstty and Ex-offic1o Chatnnan of the Umvers1ty Govemmg Counc1l and of the Acadcm1c Council and shall m the absence of the Chancellor and the Pro-Chancellor, pre<>lde the convocation of the Umvers1ty and confer degrees on persons ent1tled to recetve them

(2) The Vtce-ChanceiJor <>hall exercJ<;e general control over the affatrs of the Umvet~lly dnd shall be re'>pomthle for the due mamtenance of dtsctplme m the Untvcr~tty

(3) I he VIce-Chancellor shall convene meetmgs of the Umvemty Govcmmg Counctl and the Academic Counctl.

( 4) 1 he Vtce-Chancellor shall ensure that the prov1s10ns of thts Act, Statutes, Ordmances and Regulations made thereunder arc observed and shall have all the powe1s neces~ary for that purpose

(5) The Vtcc-Chaneellor shall be re~pons1ble for the presentation of the budget esttmate and the statement of accounts and the balance sheet to the Umver~tty Gcwemmg Council

(6) The Vtce-Chancellor may take any actton m any emergency wh1ch m ht'> opm:on calls for unmedt.ate actiOn and shall m such a case and at the earltc~t opportumty thereafter report the actiOn so taken to the officer or authonty or body who or whtch would ordmanly have dealt With the mafter

(7) V. here any action taken by the VJce-Chancellm under sub-sec lion

(6) atle<.t~ any person m the serv1ce of the Umvcrstty to h1s dt~advantage, such person may prefer an appeal to the Umvcrstty Govemmg Counctl wtthm th1rty days from the date of recetpt of such not1ce ot the actiOn taken

(8) The VJce,:-Chaflcellor shall g1ve effect to the orders of the UmverMty Governmg Council regardmg the appomtment, suspensiOn and d1Sm1ssal of officers, teacher!> and other employees of the Umvers1ty

(9) 1 he VIce-Chancellor shall on the basts of recommendation of the Govcmmg Counctl and subJect to budget proVJ

(10) The Vice-Chancellor shall be respons1ble for the proper adJmmstrallon of the Umverstty and for close co-ordmat10n and mtegrat10n of teachmg, research and exten~ton education.

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(II) Subjeet to ratification by the Umvers1ty Governmg Council, the Vtce-Chancellor shall have puwer to suspend teachers and other employees of the Umverstty and to t_akc dtsc1phnary actiOn agamst them

(12) Inc V1ee-Chancellor shall exerc1sc supcrv1s10n and control over the res1dence and d1sc1plme of students

(13) Exammers for conductmg cxammatwns and prcpanng quest1on papers shall be appomted from jl panel approved by the Board of Exammattons

(14) 'lhc V1ce-Chancellor >.hall const1tute a v1gdance :-.quad for mspectmg Umvers1ty l.:xammat1ons

(15) l'he V1ce-Chancellor ~hall exerc1se such othl!r powers as may be prescnbed by the Statutes and RegulatiOns

35 The Pro-Vice Chana/lor.- -·(1) The Chancellor shall, m consultation w1th the V1ce-Chancellor appomt an emment person m the field of r1.,hcnes or Ocean Stud1es as the Pro-V1ce Chancellor of the Umveri>lty

•

(2) lne term of Pro-V1cc Chancellor shall be five years or nll he attams the age of s1xty years, _wh1chever IS earher, provtded that a person shall not be appomted as Pro-V1ce Chancellor for more than two consecutive terms

(3) 1 he Pro-V1ce Chdncellor <>hall be a full-t1me salancd officer of the Umver~•ty and the term.<> and cond1t1ons of h1s scrv1ce mcludmg pay and allowance.shall be such as may be detenmned by the Government ( 4) When the Office of the Pro-V1ce Chancellor falls vacant or when the Pro-V1ce Chancellor li>, by reasons of Illness or absence or any other cause, unable to perform the dut~es of h1s Off1ce, the Chancellor, upon the recommendatiOn of the V1ce-Chanecllor, may appomt a su1table person to perform the dulles of the Pro-V1cc Chancellor till the Pro-V1ce Chancellor resumes office or the new Pro-Y1ce Chancellor duly appomted assumes office, a~ the case may be

(5) Notwlthi>tandmg anythmg con tamed m sub-clause (I) the first Pro-V1ce Chancellor <>hall be appomted by the Government for a penod not exceedmg five years on such terms and cond1t1ons

36 Dean -( 1) A perc;on not below the rank of Professor and havmg educdtlondl quahficatJOns and teachmg expenence_ as may be preo;cnbed by the Statute may appomt as the Dean of the raculty

(2) Dean !.hall be an acadcnuc officer of the Umvers1ty

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(3) Dean shall be responsible for attammg academiC progress, keepmg standard of tcachmg prov1dmg trammg to teachers and 1mplementmg academic pohc1cs approved by the Academic Council

(4) Dean of each Faculty shall be nommated by VIce-Chancellor from the members of the Faculty

(5) Dean shall be respons1ble for convenmg the meetings of the Faculty m consultation wnh the VIce-Chancellor, 1f It IS necessary, and shall be t.hc Chamndn of such mectmg

(6) Dean shdll be rcspons1ble for fonnulatmg pohc1es and development programme~ of the facult1es and submit them before the concerned authont1es for cons1dcrat10n

(7) Dean shall be respons1ble for 1mplcmcntmg dec1s1ons of Senate, ·Govemmg Counc1l and Academic Councli m connect1on w1th the Facult1es and for the academic development of the Faculty

(8) Dean shall be responstble for takmg dectston on the complamts of students m the matters of enrolment, quahficat10n, m1grat10n, scholarsh1p, studentshtp of freesh1p, extensiOn of tenure and admtss1on to Untverstty fxammatwn subJeCt to d1rcct10ns and rcstnct10ns of the V1ce-Chancellor (9} Dean shall have the power to conduct contmumg enqu1ry m the matter JS d1rccted by the Academ1c Councli, 1f the Umvcrs1ty Departm~nt of any other tnstttUtlOn conductmg cnqutry and reported thetr findmg before the J\cadem1c Councd regardmg the Jrregulant1cs occurred m the matters connected w1th the acaden11c progress of the constttucnt facullles (I 0) Dean ~hall have power to prepare proposals for fellowshtps, scholarships and other ·d1stmcttons related to the constituent faculttes an.d the same may be submitted for the cons1derat10n of the Academic Councli "

37 The RegiStrar--{ I) The Reg1strar shall be a full-ttme salaned officer of the Umvcrstty· and shall be appomted by the Umvcrs1ty Govemmg Counctl m accordance w1th the Statutes

(2) The ~alary and allowances payable to the Reg1strar shall such as may be prc~cnbcd

(3) ·The Reg1strar shall be respon~1ble for the due custody of the record~ and the common seal of the Umvcrstty

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(4) The Rcgtstrar shall be cx-officw Secretary of the Umvcrstty Govcmmg Counctl and the Acadcmtc Counctl and shall be bound to place before - each such authonty all such mformatton as may be necessary for the transaction of tts busmcss

•

(5) rhc Rcgto;trar '>hall rccctve appltcallons for entrance to the Umvcrstty, and shall keep permanent rccordc; of all courses cumcula and other mformatton as may be deemed necessary by the Acadctmc Counctl

(6) The Rcgtstra~ !>hall be re!>pon~tble for mdmtammg a permanent record of the acadcmtc perfom1ancc of studcntc; of the Umverslty meludmg the courses taken. grades obtamcd, degrees awarded pnzcs or other dtstmcttonc; won and any other Items pertmcnt to the acadcmtc performance of the students

(7) , I he Rcgtc;trar ~hall perform ~ueh other duttcs as may be prcc;cnbcd or whtch mdy be aso;tgnc.d by the Umvcr'>tty Govcrnmg Counul or the Vtcc-' Chancellor

(8) The Rcgto;trar ~hall have overall supcrvtSOl)' rcc;ponstbtltty of the Umvcrs1ty cxammatwns and dcclaratton of results thereof

(9) Notwtthstandtng anythmg contdtned 111 ~ub clau ... e (I) the itrst Regtc;trar ~hall he appomted for a pcnod not cxceedmg 5 year~ on c;ueh terms and condttwns

38 The Fmance Officer-( I) The Fmancc Officer shdll be a full-lime salaned offtcer of the Umvcmty and shall be appomtcd by the Umverstty Govcmmg Counctl on such terml> and condtttons a~ tt may deem fit

(2) The Fmance Officer ~hall manage the funds and mvcstmcnts of the Umvcr~tty and shall advtsc with regard to Its ftnanctal pohcy <>

(3) The Fmancc Officer shall be rcspono;tblc t9 the VIce-Chancellor .m the prcpdratiOn of the budget and statement of account~ of the Untvcr~Ity

(4) The rmancc Officer l>hall be rcspon~:.tblc to the Vtcc-Chanccllor for cnsunng that no expendtture not author11.:cd m the budget I!> mcut red by the Umvcrstty and shall dt~allow any \!Xpcndtture whtch may contravene the terms of any Stdtutc or Ordmance or for whtch provtston t<; requucd to be, but not made by the Statutes or the Ordmanccc;

(5) "[he Fmance Officer shall be rcspomtbk for rcvt.,tons of the budget when c;ucb revtc;ton ts rcqUJred m the mterests of expcdttmg new programmcc; or .for any other reason and for expedltmg the approval of the budget

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39 The Umverslly Engmeer -(1) The Umverstty Engmeer shall be appornted by the Umverstty Govermng Council m accordance wtth the Statutes

(2) The salary and allowances and other condttlons of servtce of the Umverstty f:ngmecr shall be such as may be prescnbcd.

(3) The Umverstty Engmcer.shall be the general custodtan of all the propertiC!> of the Umvef~1ty dnd shall have the followmg dulles, namely -

(a) to make arrangements for the constructions and mdmtcn<~nce of the butldmg~ and other structure~ of the Un1vcrs1ty,

(b) to rnJke arrangements for the purchase and ma1ntenance of machmery and other equ1pments necessary for the purposes of the Umverstty,

(c) to mamtam the lawns, ground~ and gardens of the Umverslty Campus, and

(d) such other duttcc; as may be asstgned to htm by the Vtcc-Chancellor

(4) The Umverstty l:ngmeer shall, m the dtscharge of hts dtltles, be respon!>tble to the U111v{'r~1ty Govcmmg Cmtnct! 40 117e l.1brarwn -( 1) rhc L1branan o;hall be appomted by the UmveNty Governmg Council m accordance wtth the Statutes and !>hall be n:spons1ble to that Council for the purt.hase, catalogumg, mamtenance, 1ssuance and rece1pt of bookc; and JOUrnals and for all other matters mcludmg digital system concemmg the Library

(2) The !>alary and allow,mce:. and other condl!lons of :-,ervice of the Libranan s~all be such as may be prescnbed .

41 The Controller of the Exumznntwnv -(I) The Controller of ExammatJon<> shall be appomtcd by the Vtce-Ch'ancellor on the recommendatiOn of a SelectiOn Commtttee constituted for the purpose m suctl a manner as may be prescnbed by the Statute!> The Controller of Exammat10ns shall be a full-ttme salaned offi~cr of the Umverstty dnd o;hall work directly under the control of the Vtce-Chancellor

(2) l11c term of appomtment of the Controller of Exammat10ns shall be for a penod of five years and shall be cltgible for re-appomtment

(3) The qualificatiOn~ and expenencc for appomtment as Controller of L xammatlom shall bC' c;uch, a<> may be pn:scnbed by Statute!>

(4) The Controller of Exam1natton~ ~hall be the Pnnctpal Officer m-t.hargc of'thc conduct of exammat10ns and te~ts of the Umverslty and declaration of thetr results and '>~all d1~charge htc; functions under the supenntcndence, direction and guidance of the Board of l:.xammatJOns '

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(5) The Controller of Lxammauon<; shall be the Member-Secretary of the BoJrd of Lxammatwn-. Jnd of the Committees appomted by the Board, except the commillcc!>'con<>tltute

(6) Without prcJudJcc to the gcncralJty of the pro• J<>Jon~ ol !>llh-~cciJOn (4), the Controllc1 of [xJmtndtJons !-hall bL rc-.ron.,•hlc for mak1ng all anan~c1ncnt~ nccc!>SJry for huldmg cxamJratJ,ln~ dnd tc't' nnd dcLiaJ,ItJon nf re-.ulh ·

(6) The Director of Research shall C' 1 he Du·ect01 oj J~>.ten.\to/1.- (I) fh~rc <>hall be c.1 Dtrector of Lxtcn:.Jon 'Nho :,hall be a wholc-tJmc sJlanccl officc1 of the UnJvCJ stty

(2) I he Dnector of Extension shall be appomted b:y the UnJver<:Jty Govemmg Council m accorddncc wtth the StJtutc!>

0) fh..: salary and allowa!lcc., and other condtllon-> of servJlL. of the Dtrectot of 1:->.tcnstnn -.hall be SU(.,h ,\~ may be prcsl nbcd

(4) I he ])Jrcdor pf !'xten<;ton <:h,jll he "~'-pO:lsJblc for the 1,<-h~r!l:.., Jnd Ocean StudtLS L;~. lCll<;l()ll r dli::dtiOO J'rogJ JnlnJL- d!> ,u forth 10 Section¹17

(5) I he D:r< Lto1 of [xtcnSHY' sl·.1ll e--~ n he c,u~h IW\',<.:r!> ~nd pclf01m .... uch Juttc<; a!> may be Cllllll..rrcd or llnpu-,..:J 1111 lum b:,. the ~talute~ ~3'4'J6/:20ll/i)!J> .

98

44 D1rector of School-( I) There shall be a Dtrector for each School who shall he appomtcd m such manner as may be prescnbcd Provtded that the Umvers1ty Govemmg Council may dtrcct that a D1rector shall be m-chdrgc of m0re than one School

(2) I he D1rector shall be a fllil-llmc Sdlancd officer of the Um\-crs1ty and -;hall hold offit-c for ~uch pcnod as may be prescnbcd

(1) I he Dtrector ~hall be pa1d o;uch salary and allowances subject to sut-h condttton<; of serv1cc as may be prescnbed

(4) The Dtrcctor shall be the Chtcf Exccuttve of the School and Chamnan of the Schu0l Govemmg Count-11 under htm and :.hall be rcspon~tble t0 the Vtcc-Chancellor for the fatthful ob:.ervance of the Statutes, the Ordmanccs and Regulations rc!atmg to the School llc o,hall v.ork m close ha1son w1th other 0fficcrs mcludmg the D1rector of Rcse.Jrch and ExtensiOn and shall generally

v. ork through the Heads of Department~ of Schools and School Governmg Counc:l

(5) fhe Dtreuor -;hall discharge o;uch other dulles and perform such . otl'cr Junct1ons net-cssary fpr the proper funcllonmg of the work of Iw. school d). may be as~tgncd to hm1 by the lln1vcr~1ty Govemmg Counc1l. 4 '; lie ad of DPpm tment- (l) [ach department shall have a Head whose appomtmcnt. power!. and dut1eo; shall he such as may be prescnbed by the Statuti's

(2) l he ll~o:dd of the Department shall be the Executive Head and .,hall be rcspon:.thlc for the fallhf•d observance of Statutes, the Ordmances, and the Regulat10m. rclat:ng to .. uch Departments and for the orgamzatton and conduct of the teachmg, research .1nd cxten:.10n work ol the Department under h1m

(3) i'he Head of the department c;hall also be rcspons1ble to the Dm:ctor of School for the teachmg, re-;c

'l6 Rennme1allun o( Of}iu:1.1 and Emplo.vees -~-No Officer or employee of the lJmvcr~lly ,.;h:lil accept lrorr any .,uurcc any remuneratton save as may be pzov1ded tor m the Statute's

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CIIAI'II R v RCSI·ARCII A.t'JD IXII:NSION l:DUC.A!lON

47 Research Programme for F1.1henes and Ocean Studw!> -(I) SubJect to the prov1~1ons of th1s Act and the Statutes, the Umvers1ty ~hall ca~ry out research throughout the State pnmanly .n allied 1\elds for the purpose of encouragmg fish farmer.; and for the benefit of the r1,hern1en Commumty of the State and shall, for tim. purpose. cstJbli<;h I t<,hcne" and Ocean Studtc<; Rc-;earch Ccnt1e~

.

(2) rhc Umvcr'>tty shall, through it' r;-;henco; dnd Ocedn Stud1c"

Research Centres, be the pnnc1pal agency controllmg resea1ch actJVItteo; m I 1shcne<> and Ocean Stud1cs m the StJtc

(3) I he JUnSd!ctwn over all re<;carch prog1ammes, re.,earch !.latiOns, facilities, personnel and budgets assigned to the Kerala Agncultural Umversity concerned with research m Flshenes, Ocean Studies and allied fields of :-.tudy Immediately before the commencement of tht" Act -;hall be trano;fcrred to the Umverslly accordmg, to terms mutually agreed upon between the Umver.sJty and the Government

(4) !be Central Government "'"lllUtion'> of research m !Jshcnc<.. Ocean StudJC'> and allied fields 111 the Stale may he transferred to the Umvcr<;Jty accordmg to teqm mutually agteed upon between the Umvcr'>lly dnd the Central Government

48 Ft~hene.\ and Ocean Stuclte\ L),(en110n i' clucatwn J>t og1 am me --( l) '1 he rishencs and Ocean ~tudies Ex ten~ !On Lducauon Programme .;hall he developed undc1 the !,TUldancc of the D1rcctor of Extcnc;l(ln

(2) Subject to the provJ<;JOns o[ th1s Act dnd th(· Statutes, the Umvers1ty <;hall make dVailablc useful mformdtlon bao;cd on the fmdmgs of rc~earch to the fish fdrmers, fishern1en dnd entrepreneurs through the conccrnc-ti Government Dcpdrtment

(3) rhe Government <;hall transfer to the Umverslly ncce.,sary personnel, facilities and funds to conduct educatiOnal JCtiVltles m accordance wtth a pldn mutually <~greed upon between the Umvcr:-.Jty and the Government. • ' 49 Co-111 dtnatwn of funuwns --(I) 'l he VJcc-Ch,mccllor <;hall, m con~ultat1on with the appropnatc officer~ of the Umvcr<,Jly, tdkc such <;tep" as may be nccc~sary for the full co-ordmdlion of tcachmg, research and cxtem1on acllvJtlCS of the Umvers!ly^'

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(2) I he Va,e-Chanccllor shall be rcspons1ble to sec that conditions arc crcdtcd fo1 makmg maximum fcdsiblc progress Jn the development of new mformat10n and technology m F1shcnes and Ocean .Stud1es

(3) rhc V•ce-Chancellor shall be rcspons1ble to sec that there 1s approplldtC mtcr-t ciatiOll of the d1 ffcrenl CUrriCUla and courses offered In the d1ffctcnt ~chooJ, of the Umver'\Ily ~o d~ to avOid unnece'\sary dupltcatwn of functiOn' between Schools and to ptovide the student~ With the best cour.,es .:nd .nstructtnn laculttc:, fca-.tb!c wtth111 the IC!>oun e' of the Univcr~tly

(4) lhc liniVCI!>Ity shall dc,·clop m programmes of re.,carch and <'XtCr:!>IOn cdut-ation kt.cpmg 111 VIC\\ the needs ot the State dnd provide d,1proprtdlc t..:'-hmcal support and comultalt\C ~crv1cc to Government Department and 0ther ..lgcnciC!> engaged m I I!>hcne~ and Occdn Stud1cs development work CHAP I rR VI

APPOIN rMEN I 01' !TACII ERS, 01 HCER <; A~TI S I'AFF

50 ,1PJ'(Hnlmcnt oj teachc1 1 of(iGcn and 'tafl - (I) SubJeCt to the piO\I'>tOrh of thi"> At-t and the Statute., the member., of the staff of the Umw1 '1ty 'hJII be' appomtcd by the lintvcrsity GO\ emmg Council L:>..cepf the olliccrs unde1 ->ect10n 30, the appollltn:::nt of non-teachmg '-!.tff of th..: ljnr\cr-.rry shall be lC'ndultcJ th10ugh Kerala l'ubhc S..:n1ce Commt":-Ion

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(2) Lxc..:pt m case~ otherw1sc provided for 111 th1s Act and the Statute<>. every salancd off1ec1 anC: tC.Jlhct of the Unn·cr-..ty ->hall be appomkd under a wntten contr.tct.

(3) The contrdCI shall he lodged With the VIce-Chancellor and a copy thereof 1ohall be furn1shed to the officer or teachcc concerned.

(4) !'he contract shall not be 10con"i~tcnt With the proVISions of th1s Act and th-: St3t11tcs for the tunc bcmg m force "' relatiOn to the cond1trons of -.~.-n ICC

(5) I he proccdur..: for ~l!lcction of officer~. te.Jchcr!. and other cmpl<))'ec~ of the Umvcrsrty shall. unlcs-; othcrWI'-C prov1dcd for m tlu-> Act, be

.;uch a~ mdy he prcscnbca

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(6) THe normal rettrement age of the Dean, Dtrectors of Schools, Dtrector of Reiearch, Dtrector of rxtens10n, Dtrector of Regtonal Centres, Profe~sors and other catcgones of teachers of the Umverl>tly shall be stxty years •

(7) l he normal rcttrcment age of officers of the Umverstty other than the Chancellor, the Pro-Chdricellor, the Vtce-Chancellor and tho'ic spcctlied 111 sub-scct10n (6) shall be fifty five yedrs

5 I Re\el vat1on of appointment\- rhe rules for th~.: re:,ervatJOn of appomtments to po:,ts under the Government m favour of the Scheduled Cdstec; or Scheduled rnbe~ and other backward classes of c1ttzens shall apply m the case of appomtment of the teachets, non-teaehmg staff and other employees of the Umver<>tty

CIIAI'I l:H VII

ADMISSIONS AND 0'1 IIER MAlll.RS Rl L/\TING ·1 0 S l UDCNTS

52 Ad!fuuwn~ and Exammatwm --(I) Subject to the reservatiOn pohcy of the Government for the weaker sectton-; of soc1ety, admiSSIOn to all courses m the Umvcrs1ty departments, colleges and -;choob shall be made on the ba<>ts of compellllvc ment m accordance w1th the rule'i, 1f any, made by the Government Provided that where rule'i have been framed by the Government m the mterc!-1 of the students of the enure Stale, the Umver-.Ity shall adopt and pubhsh the same m the Gd~ette, at least ~1x months before the begmnmg of any academiC SCSSIOn

p'rov1ded further that havmg regard to the mairrtenancc of di'>Clphne, the authonty wncemed shdll have the power to r-efuse admtsston to a student

(2) At the begmnmg of each academic year, the Umvers1ty shall prepare and pubhsh an academic calendar for all programmes mcludmg a Schedule of Exammat10ns

Provtded that no exammat10n or result of an exammat10n shall be held mvahd only for the reason that the Umvcrstty has not followed the Schedule

53 Selectwn of :,tudents for 1port1, c.ultural and other ac.t/vlttes- The Umver~1ty shall provide m the Statutes prov1~10n to ensure thJt the ~tudcnts !>elected to represent thetr classes. colleges or the Umverstty, a~ the case may be, for sports, cultural and all other acltviltcs arc selected cnllrely on the ba~1s of menl

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54 Restdence of student~ -Students shall res1de m hostels mamtamed by the Umver~lly or approved by the Director of Students Welfare, subJect to such cond111ons as may be prescnbed

55 Enrolment of students.--A person to be enrolled as a student of the Umvcrslly <;hall possess such qualdicat10ns and fulfill such condlt~ons as may be prcscnbcd by the Statute<;

56 Dtsrtpluwry pm'>er!> and dt,up!tne umong .\ludents -(I) All powers rclatmg to di~Ciphnc and dJ<;Ciplmary action 111 relation to the students of the Un1verslty departments and m-;utution~ and colleges, mamtamed by the Umvcrl--Ity, ~hall vest m the Vtcc-Chanccllor

(2) The V1ce-Chanccllor may, by order, delegate all or any of h1~ powers under th1s Act· to such other officers or body as he may nommate or create m that behalf

CIIAi' II R VIII

DEGREES AND CONVOCA110NS

57 ConfeJ nng of degrees, dtploma~ and certific~tes-{ I) The Govemmg Council may msutute and confer such degrees, d1plomas, certificates and other academiC dis\lnctwns dS may be recommended by the Academic Council

(2) The Govermng Council may con~1dcr and recommend to the Senate, the conferment of an honor-E~ry degree or other academic dlstmctwns on any person without rcqumng h1m to undergo any te!>t or exammat10n on the sole ground that he, by reason of h1s cmment posii!on, attarnments and public scr\'ICC, ~~ a !it and proper pcr<;0n to rccetvc such degree 01 other academ1c di~tltH.:IIon., and such recommendatiOn shall be deemed to have been duly passed by a maJonty of not Jes~ thdn two-th1rd of the members preo;ent .tt the mcetmg of the Senate, bemg not less than one-half of 1\s total membership Prov1ded that the Govcrnmg Council shall not cntertam or cons1der any proposal m that behalf w1thout the pnor approval of the Chancellor, obtamed by the Vice-Chancellor ·

(3) The Governmg Counc1l may take a decision on the proposal of the Senate dnd the Senate shall not entertam or consider any proposal m that behalf without the pnor approval of the Chancellor, obtamed by the VIce-Chancellor

(4) l'he convocatiOn of the Umversity shall oe held at least once dunng an acadcnuc year m the manner pre~cnbed by Statutes for confcrnng degree~, postgraduate degrees or d1plomas or for any other purpose

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CHAI'II R IX .

GRTI:VANC[ RDJRLSSAL MLCIIANISM

58 Grzel'ances Redre!>!>al Comml/lee --(I) There shall be a Gnevances Redress,!ll Commtttee m the Umverslty to deal wtth the gnevances of teacher<; and other employees of the Umvcrstty, constttuent college!> and Jn!>lltuttons managed by the Umvcrstty, to hear and settle gnevance!> a"-far JS pracllcahle wtthm a reasonable penod of not more than '>1'<- month~ and the commlltee !>hall

make a report to the Govemmg Counctl •

(2) It shall be lawful for the Gnevan\.cs Rcdtc~-,.,ti Commlitel' to cntertam and eon~tdcr gnc\ ance~ or compiJtnb and report It' the CJovemtng Council for takmg such actton a~ 11 dcemc; fit and the dectstons of the Govcmmg Counctl on such report ~hall be final

(3) The Gnevancc~ ReJtcs..,al Co:mmllcc shall constst of the follo\'

(1) the Pro-Vtcc Chancellor

(u) two members of the Senate elected by the members of the Senate from amnng them!>ch'ec;, one shall be a \'

(m) three member~ of Govcmlllg Counnl elected by the membet ~ of the Govemmg Counctl from among thcmc;clvc~ one shall be a women

(tv) the Regtstrar

• ( 4) 'J be Reg1strar ~hall not have the nght to vote Chairperson

Membcrc;

Memberc;

Member Secretary

59 Board of Adjlldl(:atiOn- ( l) l'here shall be a Board of Adjudtcatwn for heanng the gncvances and complamts of the <;tudents on academtt; matters eoncemmg the exammat10n, evaluation, rcc;ults and other related matters referred to 1t by any authonty of the Umvcr!>tty

(2) fhe Board c;hall con<;t<;t of the followmg members, nam('ly -- ' (1) Pro-Vtce Chancellor

(u) Dean of a I acuity nomJndtcd by the Vtcc-Chancdlor

(111) Three Member~ of the GO\ cmmg Council nommatcd by the

YJce-Chancellor

Chamnan,

Mcmbci

Members

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(3) The procedure for rece1vmg complamt~ and settlement' thereof shall be as may be prec;cnbcd by the Statutes

60 Umverslly Appellate Tnhunal - (I) fhe Government shall constitute an Appellate fnbunal for the purpose~ of th1s Act •

(2) The Appellate I 11bunal sh.tll be a JUdicial officer not below the rank of a D1stnct Judge nommated by the Chancellor m con,ultatlon With the lllgh Court

(3) fhc tem1 of office of the Appellate "lnbunal shall he thH:c year~ from the date of Its nommat1on

(4) The Appellate Tnbunal shall have the power to make regulauon~ consistent w1th the provJ:,Jons of the Ordmance w1th the prevwu~ ~am.twn of the Government for regulatmg 1ts procedure and d1c;posal of ItS busmcss The regulatwns ~o made '>hall be pubh~hcd m the Ga?.ctte

(5) The remunerallon and other cond1t10n~ of serv1ce crf the Appellate 1 nbunal c;hall be ·such a!> may be prcc;cnbed by the Stntutes '

61 Bm of JwJSdiCilon of Cn !I Cou• I~ -No C1vd Court '>hall have JUnsdJctwn to ~cttle, dcc1de or deal with any quest1011 or to determme any . matte! wh1ch ~~ by or under th1s Act requ1rcJ to be ~ettled, dec1ded or dealt \\ 1th or to be detcm11ned by any authonty or person under th1s Act CIIAPTrR X

FUNDS AND ACCOUNfS

62 Pens ron, Prov1dent Fund etc-( I) The Umverstty shall conc;tltutc for the bcnef1 t of the off1cers, teachers, other non-teaching statf and other employees of the Un}verslty such pens1on, msurance and prov1dent fund schemes as 1t may deem fit 10 such manner and subJect to such cond1t10ns a:, may be prescnbed '

(2) Where any such pensiOn, msurance or prov1dent fund has been constlluted by the Un1ver~1ty, the Government may declare that the prov1~1onc; of the Prov1dent Fund Act, 1925 (Central Act 19 of 1925) <>hall apply to such fund ac; 1f 1t were a Government Prov1dent Fund

' Prov1ded that the Umverslty shall, m consultat:on with the fwancc Committee con~!ltuted under secuon 63 mvest the prov1dcnt fund amount m such manner dS 1t may determme I

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63 Unzvenlty funds and grant.\ -- {I) The Umvers1ty shall have a General fund to wh1ch shall be crcdltcd,--

(a) 1ts mcomc from fccs,,cndowmcnts and grants, 1f any,.and

(b) other rccc1pts and donatiOns from butldmg agcnc1cs '

(2) rhc Umvers1ty shall form a 1 und called the l·oundat1on lund from contnbutwn<; and g1ant" made by the Central Government and the Government of Kcrala for bcmg crcd1tcd to that fund and such other sums from the Umvel»lty d~ may be crcdttetl to the :-.aJd fund

(3) The moneys m the roundat10n I und shall be mvcstcd 111 the sccunt1cs menuoncd or referred to m clauses (a) to (d) of sectiOn 20 of the Jnd1an l rust Act, 1882 (Central Act 2 of 1882)

(4) The UmvcrSlty shall furn1sh such statemonts, account<;, report., and other particulars as the Government may requ~re rclatmg to any grant made by the Government and <;hall take <;uch act10n and furn1sh such statement!>, accounts, report<; and other parttcular"

rclatmg to the ut1luat10n of any grant w1thm such time and m such manner d'- thc Government may drrcct

(5) It o;hall be competent for the Uiuvers1ty, 111 furtherance of 11!- obJCCtlvcs, to accept grants from the Government of Kcrala or any other St<~h:

Government or donatiOns under such cond1t10ns as may be agreed upon between the Umvers1ty and the grautor"'br donor

(6) 'lbe Umverslly may have such other funds a-; may be prescnqed

(7) The General fund, the foundatton fund and other funds of the Umvcrs1ty shall be mat;aged accordmg to prov1s1ons latd down m the Statutes

(8) The Government shall make non lapsable lump sum grants to the Umvcrs1ty every year as follows--

(a) a grant not less than the expenditure mcurrcd tn the pre'v 10us year by the m~tllullons of the I l<;hcne~ and Ocean Stud1cs and other Government and Umvers1ty Departments on such of the actiVIttcs as arc transferred to the Umver:-.ttv,

(b) a g1ant 1\0t less than the estimated net expenditure tov..ards pdy and allowances of the staff, contmgctH,IC'-, suppl1es and ~ervtce:, ol the Umvcrs1ty other than that towards the actiVttles cf the m..,l!tut10n~ rclc1 red to Ill clause (a),

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(c) a grant to meet such addJtlonal 1tems of expenditure, recumng and non-rccurnng as the Government may deem necessary for the proper funct10mng 0f the Umverslty

(9) The Government shall also make a non-lap<;able lump c;urn grant to the Un1veNty m respect of sch..:rnes mcluded m the F1ve Year Plan and transfer to the Umver<;Jty. an amount equal to the net outlay as shown m the annual • plan for the 1rnplementallon of schemes

(I 0) The Government may make AdjustJ~tcnts for the antiCipated a~s1stancc from the Central Government and other agenc1cs sponso11ng such s<..heme<; '

l'rov1dcd that such assistance shall come to the Umverslty d1rect and not through the Government

64 Fmance Committee ---(I) The Umverslty Governmg Councd shall constitute a Fmance Committee con~1stmg of the VIce-Chancellor. the Fmance Secretary to Government, H1gher Educdllon Sccretdry, Fmance Officer and two membe~ cho~cn by the Umvcrslty Governmg Council. one from among 1ts non- officJ.tl members and the other from dmong 1ts cx-offic1o members who have cxpcrtl<>e II' the field rhc hnancc Committee <;hall meet once m three months

(2) The Fmance Comm•ttee shall have the followmg powers, namely-

(a) to exarnmc the annual accounts of the Umverc;1ty and to adv1se the Umvers1ty Governmg Counc1l thereon,

(b) to exarnme the annual budget estllnates of the Umvers1ty and to advJ!>e the Umvers1ty Governmg Coun<..JI thereon,

(c) to rev1ew the financ1al pos1t1on of the Umvcrslly from lime to t11nc

ld) to make n:comrnendat10ns to the Umvemty Governmg Council on all matters rclatmg to the Fmance of the Umvers!ly,

(c) to rnak.c recommendations to the Umvers1ty Governmg Council on all proposals mvolvmg expenditure for wh1ch no proviSIOn has been made 111 the budget or wh1ch tnvolvc expenditure m excess of the amount provided m the budget

65 Accounts and Auda-{1) The annuc~l accounts of the Umvers1ty shall be prepared by the rmance Officer under the du-ectton of the V1ce-Chancellor and all the money~ accrued to or rccctved by the Umvcrs1ty from whatever source and all c~mounts d1~burscd and pa1d by the Umverstty shall be entered m the de count~

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