Section 6 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
6. Powers of the University.-
The University shall have the following powers, namely:-(i)to establish and maintain institutions for higher technological studies and research inscience, technology and management in any part of the State;(ii)to accord recognitionto any science and technology institution which is neither a part of, nor affiliated to, a University or deemed University, as a Recognized Institution;(iii)to provide for instructionand training in such branches of learningas are in keeping with the objects of the University and to make Provision for Research and for the advancement and disseminationof knowledge;(iv)to institute degrees, titles, diplomas and other academic distinctions;(v)to hold examinations and to confer degrees and other academic distinctions on person who-(a)shall have pursued a prescribed course of study in an institution IRecognised Institution under the University, and shall have passed the prescribed examination; or(b)shall have under prescribed conditions carried on research which has been duly evaluated;(vi)to confer honorary degrees or other distinctions on distinguished personsin accordancewith the conditions to be prescribed in the Statutes;(vii)to withdraw or cancel degree, titles, diplomas, certificates or other distinctionsunder conditions that may be prescribed the Statutes, after giving the person affected a reasonable opportunity to present his case;(viii)to make arrangements for promoting the health, general welfare and moralwell-being of students and take such measures as would foster in them habits of hard work, self-discipline and spirit of service to society;(ix)to fix the fees payable to the University and to demand and receive such fees;(x)to hold and manage endowments and bursaries and to institute and award fellowships, scholarships studentships, medals and prizes;(xi)to institute and provide funds wherever necessary for the maintenance of-(a)a Students Advisory Bureau;(b)an Employment Bureau;(c)University Union for Students;(d)University Athletic Club;(e)the National Cadet Corps;(f)the National Service Corps;(g)University Extension Board;(h)Students Cultural and Debating Societies;(i)a Translation and publication Bureau;(j)Co-operative Societies and other institutions for promoting the welfare of students and employees of the University;(k)a University Library;(l)a Staff Council;(m)such other bodies as the Syndicate may deem necessary.(xii)to co-operate with other Universities or authorities or associations in such manner and for such purposes as the Syndicate may determine;(xiii)to take and hold any property, movable or immovable, which may become vested in if for the purpose of the University by purchase, grant, testamentary disposition or otherwise and to grant, demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate;(xiv)to direct, manage and control all immovable and movable properties transferred to the University by the Government;(xv)to establish, maintain and manage hostels ;(xv)to co-ordinate, supervise regulate and control the conduct of teaching and research work in the Recognised Institutions to the extent deemed necessary;(xvi)to define the powers and duties of the officers and other employees of the University other than those prescribed in this Act;(xviii)to providefor the inspection of Recognised lnsitution and lay down standards of instruction and research;(xix)to institute professorships, readerships, lecturerships and any other teaching and research posts required by the University and to appoint persons to such professorships, readerships, lecturerships and other teaching and research posts; and(xx)generally to do all such other acts and things, whether incidental to the powers aforesaid or not as may required in order to further the objects of the University.
