Section 8 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
8. The Chancellor.-
(1)The Governor of Kerala shall, by virtue of his office, be the Chancellor of the University.(2)The Chancellor shall be the Head of the University and shall, when present, preside at the meeting of any convocation of the University.(3)All the authorities of the University shall be subordinate to the Chancellor.(4)The Chancellor may, by order in writing, annul any proceedings of any of the authorities of the University which is not in conformity with this Act and the Statutes, the Ordinances, the Regulations, the Rulesor any other law for the time being in force.Provided that, before making any such order, the Chancellor shall call upon such authority to show cause why such an order should not be made and consider the cause, if any, shown by such authority within a reasonable time.(5)The chancellor shall have the right to suspend or dismiss any of the authorities of the University and to take measures for the interim administration of the University.Provided that before taking any such action, the Chancellor shall givean opportunity to such aunthority to show cause why such an action should not be taken.(6)Every proposal for the conferment of an honorary degree shall be subject to confirmation by the Chancellor.(7)An appeal shall lie to the Chancellor against any order of dismissal passed by the Syndicate or the Vice- Chancellor against any person in the service of the University.(8)An appeal under sub-section (7) shall be filed within sixty days from date of service of the order of dismissal on the person concerned.(9)The Chancellor shall, before passing any order on an appeal under sub-section (7),refer the matter for advice to a Tribunal appointed by him for the purpose.(10)The Chancellor shall have power to remove the Vice-Chancellor or the Pro-Vice-Chancellor from office by an order in writing on charges of mismanagment of funds or miscounduct or for any other good and sufficient reasons.Provided that in the case of the Vice-Chancellor, such charges are proved by an enquiry conducted by a person who is ajudge of the High Court or the Supreme Court or where the services of such a judge is not available, by a person who has been a judge of the High Court or the Supreme Court, appointed by the Chancellor for the purpose; and in the case of the Pro-Vice-Chancellor, such charges are proved by an enquiry conducted by an Officer not below the rank of a Secretary to Government, appointed by the Chancellor, for the purpose;Provided further that the Vice-Chancellor or the Pro-Vice-Chancellor shall not be removed under this sub-section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
