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State of Kerala - Act

THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

KERALA
India

THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

Act 31 of 1986

Published in Kerala Gazette on 30 November 1986
Commenced on 1 January 1986
[This is the version of this document as it was from 30 November 1986 to 6 December 2019.]

ACT 31 OF 1986THE COCHTN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986 (Received the assent of the Governor on the 30th day of November, 1986and published as Act 31 of 1986 in the Kerala Gazette Extraordinary No. 1080 dated the 30th November, 1986.An Act to provide for the reorganisation of the University of Cochin.

WHEREAS it is expedient to provide for the reorganisation of the University of Cochin and convert it into a full fledged University of Science and Technology for the promotion of graduate and post-graduate studies and advanced research in applied science, technology, industry, commerce, management and social science;BE it enacted in the Thirty-seventh Year of the Republic of India as follows:-

Chapter I
PRELIMINARY

I. Short title andcommencement: -

(1)This Act may be called the Cochin University of Science and Technology Act, 1986.

2. Sections 19,20,21,22,29, and 54 of this Act shall come into force at once and the remaining provisions shall be deemed to have come into force on the 25th day of February, 1986.

(2)Objects :-The University shall have the following objects, namely:-

(i)to prosecute and promote research in applied science, technology, industry, commerce, management and social science for the advancement of knowledge and for the betterment of society ;

(ii)to provide facilities and offer opportunities for graduate and post-graduate education in applied science, Technology, industry, commerce, management and social science by instruction, training, resesarch, development and extension and by such other means as the University may deem fit;

(iii)to devise and implement programmes of education and applied science, technology, industry, commerce, managementand social science that are relevant to the changing needs of sciety, in terms of breadth of diversity and depth of specialization;

(iv)to serve as a centre for fostering co-operation and exchange of ideas between the academic and research community on the one hand and industry on the other;

(v)to organise exchange programmes with other Institutions of repute in India and abroad with a view to keeping abreast of the latest developments in relevant areas of teaching and research.

3. Definition.-

In this Act, unless the context otherwise equires:-

(1)"Academic Council" means the Academic Council of the Univeristy;

(2)"Appellate Tribunal" means the Appellate Tribunal of the University constituted under sub-section (1) of section 30;

(3)"Board of Studies" means a Board of Studies of he University;

(4)"Chancellor" means the Chancellor of the University;

(5)"department" means a department of the University designated as such by the Syndicate with reference to a subject or group of subjects;

(6)"employee" means every person in the whole-time employment of the University in any service;

(7)"faculty" means a faculty of the University; .

(8)"Finance Committe" means the Finance Committee of the University referred to in section 28

(9)"Fund" means the fund of the University established under section 32

(10)"hostel" means a unit of residence for the students of the University;

(11)"Planning Committee" means the planning commette referred to in section 27

(12)"Prescribed" means prescribed by this Act or the statutes, Ordinances, Regulations or Rules made thereunder;

(13)"Pro-Chancellor' means the Pro-Chancellor of the University

(14)"Pro-Vice-Chancellor" means the Pro-Vice-chancellor of the University

(15)"Recognised Institution" means an institution for research andlor special studies, recognised as such by the Syndicate in accordance with the provisions of Act, and the Statutes and Ordinances;

(16)"School means a School of the University designated as such by the Syndicate comprising a department or departments;

(17)"Senate" means the Senate of the University;

(18)"State" means the State of Kerala;

(19)"Statutes" "Ordinances" "Regulations" and "Rules" means respectivelythe "Statutes," "Ordinances", "Regulations" and "Rules" of the University;

(20)"Student" means a person duly admitted as a fultime or part-time student in any of the institutions of the University or Recognized Institutions in accordance with the Regulations to undergo a courseof study, research, leading to a degree, diploma, or certificate of the University;( 2 "Syndicate" means the Syndicate of the University;

(22)"teacher" means a professor, Reader, Lecturer or such other person imparting instruction or superarising research in the departmentslschools of the University, or in recograised institutions whose appointment has been approved by the University;

(23)"Teacher sf the University" means a person employed as a teacher in any department or school of the Univerisity;

(a)'University" means the Cochira University of Science and Technology;

(25)"University Grants Cammission" means the University Grants Commission estabiished under the University Grants Commission Act, 1956 (Central Act 3 of 1956);

(26)"'Vce-Chancellof means the Vice-Chancelior of the University

Chapter II
THE UNIVERSITY

4. The University.-

(1)The Chancellor, the Pro-Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor and the members of the Syndicate, the Senate and the Academic Council for the time being, shall constitute a body corporate by the name of the Cochin University of Science and Technology.

(2)The University shall have perpectual successionand a common seal, and shall sue and be sued'by the said name.

5. Territorial limits;-

Notwithstanding anything contained in any other law for the time being in force, on the coming into force o f this Act, the territorial jurisdiction of the University shall extend to the whole of the State of Kerala.

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.

7. University open to all classes and creeds .-

(1)No person shall, on grounds only of religion, race, caste, sex, descent, place of birth, residence, language, political opinion or any of them, be ineligible for, or discriminated against, in respect of any employment or office under the University or membership of any of the authorities or bodies of the University or admission to any course of study or research in the University.Provided that the University may, in consultation with the Government, reserve seats for the members of socialiy and educationally backward classes or Scheduled Castes or Scheduled Tribes for the purpose of admission as students in any of the institutions of the Universityor Recognised Institutions.

(2)In making appointments for all posts as determined by the Syndicate in any service, class or category under the University, the University shall mutafis mutandis observe the provisions of clauses (a), (b) and (c) of rule 14 and the provisions of rules 15,16,17 and 17A of the Kerala State and Subordinate Service Rules, 1958, as amended from time to tme.

Chapter III
THE CHANCELLOR, PRO-CHANCELLOR AND OFFICERS OF THE UNIVERSITY

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.

9. The Pro-Chancellor.-

(1)The Minister for the time being administering the subject of higher education in the State Shall be the Pro-Chancellor of the University.

(2)In the absence of the Chancellor or during his inability to act, the Pro-Chancellor shall exercise all the powers and perform all the functions of the Chancellor.

10. Officers of the University.-

The following shall be the officers of the University, namely:-

(i)the Vice-Chancellor;

(ii)the Pro-Vice-Chancellor;

(iii)the Registrar;

(a)the Controller of Examinations [ inserted by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019]

(iv)the Finance Officer; and

(v)such other Officers in the service of the University as maybedeclared bythe Statutes to be Officers of the University.

(i)the Vice-Chancellor;

(ii)the Pro-Vice-Chancellor;

(iii)the Registrar;

(iv)the Finance Officer; and

(v)such other Officers in the service of the University as may be declared by the Statutes to be Officers of the University.

11. The Vice-Chancellor.-

(1)The Vice-Chancellor shall be appointed b y the Chancellor o n the unanimou recommendation of a Cornmettee appointed by him consistin of three members, one nominated by University Grant Commission, one elected by the Syndicate and the third nominated by the Government. The Committee shall make it recommendation within a period of three months from the dat of its appointment.

(2)In case the committee appointed under sub-section (1) is unable to recommend a name unanimously, the Vice Chancellor shall be appointed by the Chancellor from the panel of three names submitted to him by the committee within the period specified in the preceeding sub-section

(3)If the committee fails to make a unanimous recommendation or submit a panel of names as aforesaid, another committee consisting of three new members, one nominated by the University Grants Commission, one elected by the Syndicate and the third nominated by the Government shall, make a unanimous recommendation or submit a panel of three names to the Chancellor, within three months of its constitution, and the Chancellor shall appoint a Vice-Chancellor accordingly.Provided that it shall be open to the Chancellor for reasons to be stated in writing, to appoint, by nomination, an appropriate person as Vice-Chancellor for such time as he may consider expedient.

(4)No person who hascompleted sixty years of age shall be eligible for appointment as Vice-Chancellor.

(5)The Vice Chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall not be eligible for reappointment.

(6)The remuneration payable to, and the other conditions of service of the Vice-Chancellor shall be determined by the Chancellor.

(7)The Vice-Chancellor shall be the principal academic and executive officer of the University.

(8)The Vice-Chancellor shall be the Chairman of the Syndicate, the Senate and the Academic Council, and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitiled to vote thereat unless he is a member of the authority concerned.

(9)It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, and the Statutes, Ordinances and Regulations are observedand he shall have all the powers necessary for this purpose.

(10)The Vice-Chancellor shall have the right of visiting and inspecting institutions maintained or recognised by the University.

(11)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him to take immediate action involving the exercise of any power vested in the Syndicate or the Academic Council, the Vice-Chancellor may take such action as he deemsfit, and shall, as soon as may be, report the action taken by him to the Syndicate or the Academic Council, as the case may be, for approval.

(12)Subject to the provisions of this Act, the Statutes and the Ordinances, the Vice-Chancellor shall have the power

(a)to make appointments to posts below the rank of Assistant Registrar, and prescribe their duties;

(b)to suspend, dismissor otherwise punish any employee of the University below the rank of Assistant Registrar;

(c)to take disciplinary action against students of the University.

Provided that he may delegate any of his powers under this sub-section to the Pro-Vice-Chancellor or the Registrar.

(13)The Vice-Chancellor shall have the power to convene meetings of the Syndicate, the Senate and the Academic Council, or any other authority of the University.

(14)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, the Ordinances, the Regulations and the Rules made thereunder and to reportto the Chancellor every proceedings which is not in conformity with such provisions.

(15)The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes.

(16)In the event of a temporary vacancy occurring in the office of the Vice-Chancellor, the Pro-Vice-chancellor shall perform the duties of the Vice-Chancellor.

(17)In the event of a permanent vacancy occurring in the office of the Vice-Chancellor, the Chancellor shall make necessary arrangements for exercising the powers and performing the duties of the Vice-Chancellor until a Vice-Chancellor who is appointed under the provisions of this Act, assumes office.

12. The pro-Vice-Chancellor-

(1)The Chancellor shall appoint a Pro-Vice-chancellor for the University:Provided that the person thus appointed shall not be above the age of sixty.

(2)The term of appointment of the Pro-Vice-chancellor shall be four years from the date on which he enters upon his office and shall be a whole time officer of the University.

(3)The salary and other conditions of service of the Pro-Vice-chancellor shall be as prescribed by the Statutes.

(4)Subject to the provisionsof this Act and the Statutes, Ordinances and Regulations the powers and functions of the Pro-Vice-chancellorshall be determined by the Vice-Chancellor.

13. The Registrar-

(1)The Syndicate shall appoint a person selected by the Government from among a panel containing the names of two persons furnished by the Syndicate to the Government, as the Registrar of the University for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and on such terms and conditions as may be prescribed by the Statutes.

(1A)The person appointed as Registrar shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).

(2)The Registrar shall be a whole time salaried officer of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

(3)Suits by or against the University shall be instituted by or against the Registrar.

13A. The Controller of Examinations.—

(1)The Syndicate shall appoint a person selected by the Government from among a panel containing the names of two persons furnished by the Syndicate to the Government, as the Controller of examinations of the University for a period of four years from the date on which he enters upon his office or till he completes the age of fitly-six years, whichever is earlier and on such terms and conditions as may be prescribed by the Statutes.

(2)The person appointed as Controller of Examinations shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).

(3)The Controller of Examinations shall be a whole-time salaried officer of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes;[Substituted by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019 (15 of 2019)]

14. The Finance Officer.-

(1)The Syndicate shall appoint a person selected by the Government from among a panel containing the names of two persons furnished by the Syndicate to theGovernment, as the Finance Officer of the University for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and on such terms and conditions as may be prescribed by the Statutes.

(1A)The person appointed as Finance Officer shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).[Substituted by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019 (15 of 2019)]

(2)The Finance officer shall be a whole time salaried officer of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.

15. Appointments to be notified.-

The appointments of the Vice-Chancellor, the Pro-ViceChancellor, the Registrar and the Finance Officer shall be notified in the Gazette.

Chapter IV
AUTHORITLES OF TEE UNIVERSITY, STAFF COUNCIL AND UNIVERSITY APPELLATE TRIBUNAL

16. Authorities o f the University-

The following shall be the authorities of the University, namely:-

(i)the Syndicate,

(ii)the Senate,

(iii)the Academic Council,

(iv)the Faculties,

(v)the Boards of Studies,

(vi)the Planning Committee,

(vii)the Finance Committee,

(viii)such other boards or bodies of the University as may be declared by the Statutes to be authorities of the University.

17. The Syndicate.-

(1)The Syndicate shall be the chief executive body of the University and shall consist of the following members, namely:-

(i)The Vice-Chancellor,

(ii)The Pro-Vice-Chancellor,

(iii)The Director of Technical Education,

(vi)The Secretary to Government, Higher Education Department.

[in item (iv) after the words, "The Secretary to Government, Higher Education Department" the words, "or an officer not below the rank of the Joint Secretary, Higher Education Department nominated by him", shall be inserted by the Amendment act 2007 ]

(v)The Executive Vice-President, Kerala State Council for Sdence, Technology and Environment

(vi)Three Deans of Faculties of the University by rotation in the alphabeticalorder of the Faculties in every two years.

(vii)An expert from the field of Industry and Commerce, nominated by the Chancellor.

(viii)Five members of the Senate, nominated by the Government, of whom one shall be a member of the Scheduled Caste or Scheduled Tribe and one shall be a teacher.

[in item (viii) for the word, "five" the words, 'six' and after the words, "a member of Scheduled Caste or Scheduled 'Tribe" the words, "one shall be a woman" shall be added respectively;]

(ix)An official representative of the University Grants Commission, nominated by the Commission.

(x)Two persons nominated by the Government from among the members of the Legislative Assembly of Kerala.

(xi)A person nominated by the Executive Council of the Kerala State Higher Education Council from among its members (effective from 05.02.2007) :

(xii)The Secretary to the Finance Department or an officer not below the rank of the Joint Secretary nominated by him;

(xiii)An expert from the field of Information Technology nominated by the Government;

(xiv)Chairperson, University Students Union or in the absence of the Chairperson, a post graduate research student of the University nominated by the Government.

(2)The term of office of the members nominated under items (vii), (viii), (ix), (x), (xii), (xiii) in sub-section (I) shall be four years from the date of their nomination and they shall not be eligible for re-nomination.Provided that no person nominated in his capacity as a member of the Legislative Assembly shall hold office as a member of the syndicate for a longer period than three months after he has ceased to be such member of the Legislative Assembly, unless in the meanwhile, he again becomes a member of the Legistlative Assembly.Provided further that the term of the Syndicate shall co- terminus with the term of the Senate

18. Powers of the Syndicate.-

Subject to the provisions of this Act and the Statutes, the executive powers of the University including the general superintendence and control over its institutions shall be vested in the Syndicate and subject likewise the Syndicate shall have the following powers, namely:-

(i)to so manage the University that its objectives are fulfilled;

(ii)to admit an institution to the University as a Recognised Institution inacordance with the terms and conditions prescribed by the Ordinances;

(iii)to make Statutes for the consideration of the Chancellor;

(iv)to make Ordinances and Rules and to amend or repeal the same;

(v)to hold, control and administer the properties and funds of the University including investment of money in such stocks, funds, shares or securities as deemed fit;

(vi)to provide buildings, premises, furniture, apparartus...and other requisites for carrying on the work of the University, and to that end enter into, vary, carry out and cancel contracts on behalf of the University;

(vii)to direct the form, custody,and use of the common seal of the University;

(viii)to arrange for and direct the inspectionof hostels and other institutions and to constitute a Board of Inspection for that purpose;

(ix)to establish, maintain and manage departments and institutes of research and other advanced centres of learningas it may from time to time deem necessary;

(x)to appoint teachers and other employees of the University of and above the rank of an Assistant Registrar and prescribe their duties;

(xi)to create teaching, technical, administrative, ministerial and other necessary posts;

(xii)to- suspend, discharge, dismiss or otherwise take disciplinary action against teachers and other empoyees of the University of and above the rank of Assistant Registrar;

(xiii)to entertain, adjudicate upon, and if thought fil, to redress any grievances of the officers of the University, the teaching staff, the students and other employees of the University. who may, for any reasons, feel aggrieved;

(xiv)to fix and regulate the fee payable by the students;

(xv)to create academic fellowships, honorary or otherwise;

(xvi)to create research fellowships. Scholarships, student ships, bursaries, medals and prizes with the prior concurrence of the Finance Committee;

(xvii)to exercise supervision and control over the residence and discipline of students;

(xviii)to consider and pass the Financial Estimates, the Annual Accounts, together with the Audit Report and the Annual Reportof the University inaccordance with the provisions of the Statutes made in this behalf;

(xix)to conduct examinations and approve and publish the results thereof;

(xx)to appoint members to the Faculties and Boards of Studies;

(xxi)to approve panels of examiners and to fix their remuneration;

(xxii)to delegateany of its powers to the Vice-Chancellor;

(xxiii)to arrangefor the inspection of recognised institution to ensure compliance with the conditions of recognition and to decide on the continuance of recognition;

(xxiv)to withhold or cancel the result of any candidate at any examination;

(xxv)to accept grants, endowments, bequests, donations and transfers of movable and immovablepropertiesto the University on its behalf;

(xxvi)to negotiate with other Universities for the recognition of the examinations of the University;

(xxvii)to establish, in collaboration with industries, research facilities and service training for the students; and

(xxviii)to exercise such other powers and perform such other duties as may be prescribed bythis Act, and the Statutes and the Ordinances, made thereunder.

19. Senate. -

The Senate shallconsist of the following members, namely:-EX-OFFICIO MEMBERS

(i)the Chancellor;

(ii)the ' Pro-Chancellor;

(iii)the Vice-Chancellor;

(iv)the Pro-Vice-Chancellor;

(v)the Mayor of Cochin;

(vi)two Officers nominated by the Government;

(vii)the Chairman, State Advisory Board of Education;

(viii)one nomineeeach of the Vice-Chancellors of the other Universities of the State;

(ix)members of the Syndicatewho are not members of the Senate;

(x)Member of the Legislative Assembly and Member of the Lok Sabha representing the area in which the Headquarters of the University is situated;

(xi)the Chairman, University Students Union.

ELECTED MEMBERS

(i)Five Members electedfrom among the Principals of all Engineering Colleges of the State, Heads of University Departments and Heads of Branches of Studies in the University, of whom two shall be Principals of Engineering Colleges;

(ii)Four Members, elected by the members of the Academic Council from among themselves;

(iii)Five members, other than those mentioned in item (x) under "Ex-officio Members", elected by the members of the Legislative Assembly from among themselves, of whom one shall be a member of scheduled Caste;

(iv)Three Deans of Faculties to be elected from among themselves.

(v)Ten members, other than those mentioned' in item (i) under "Elected Members", elected from among themselves by the teaching staff of the University Departments and Recognised Institutions;

(vi)Two members, elected by the registeredTrade Unions in the State from among themselves in such manner as may be prescribed;

(vii)Two members, elected by the non-teaching staff of the University from among themselves;

(viii)Seven members, elected by the students of the University from among themselves in such manner as may be prescribed.

OTHER MEMBERS

(i)Four experts representing Industries and Commerce nominated by the Government, of whom one shall be a representative of any of the chamber of commerce situated within the area of the Greater Cochin Development Authority;

(ii)Two members nominated by the Government of whom one shall be a Principal of any of the Engineering Colleges in the State and the other shall be a teacher of a Polytechnic in the State;

(iii)Not more than seven members nominated by the Chancellor representing:

(a)Recognised research institutions ;

(b)Recognised Cultural associations ;

(c)Authors;

(d)Journalists ;

(e)Advocates ;

(f)Eminent Educationists;

(g)Scheduled Castes, Sheduled Tribes and other Backward Classes.

(h)Six graduates, who are domicilled in the State, nominated by the Government.

20. Reconstitution of the Senate.-

(1)The Senate shall be reconstituted in evey four years.

(2)Every member of the Senate, other than ex-officio members, shal subject to the provisions of this Act and the Statutes, hold office unitl the next reconstitution of the Senate.Provided that no member nominated or elected in the capacity as a member of a particular body or as the holder of a particular office, shall hold office for a longer period than three months after he has ceased to be such member or holder of such office, unless in the meanwhile he again becomes a member of that body or holder of such office:Provided further that where an elected or nominated member of the Senate is appointed to any office, by virtue of which he is entitiled to be a memberof the senate ex-officio, he shall, by notice inwriting signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senateby virtue of his election or nomination or an ex-officio member by virtue of his appointment and such chioce shall be final.

(3)On the failure of a member to make the choice under the preceeding proviso, he shall be deemed to have vacated his office as an elected or nominated member.

(4)When a person ceases to be a memberof the Senate he shall cease to be a member of any of the authorities of the University of which he is a memberbyvirtue of his membership of the Senate,

21. Powers and functionsof the Senate.-

Save as otherwise expressly provided in this Act, the Senate shall have the following powers, namely:-

(a)to review, from time to time, the general policies and programmes of the University;

(b)to suggest measures for the improvement and development of the University;

(c)to considerthe annual report and the annualaccounts of the University and the Audit Report on such accounts and to pass resolutionthereon;

(d)to advise the Chancellor on any matter referred to by him in for advice.

22. Meetings of the Senate

(1)The Senate shall meet at least once in four months on such dates as may be fixed by the Vice-Chancellor.

(2)The quorum for the meeting of the Senate shall be twenty.

23. The Academic Council. -

(1)The Academic Council shall be the principal academic body of the University, and subject to the provisions of this Act, the Statutesand Ordinances, co-ordinate and exercise general supervision over the academic programmes and policies of the University. it shall beresponsible for the maintenance of standards of instruction, research, education and examinations within the University, and shall exercisesuch powers and perform such other dutiesas may be conferred on it by the Statutes.

(2)The Academic Council shall consist of the following members, namely:.EX-OFFICIO MEMBERS

(i)the Vice-chancel lo^,

(ii)the Pro-Vice-chancellor,

24. Powers and duties of the Academic Council.-

Subject to the provisions of this Act and of the Statutes, the Academic Council shall have the following powers, duties and functions, namely;-

(i)to advise the syndicate on all academic matters;

(ii)to make Regulations and to amend or repeal the same, with the approval of the Syndicate on the following matters:-

(a)prescribing courses of studies and scheme of examination;

(b)prescribing qualifications for admissionof studentsto various courses of studies and to research degrees, and to the examinations and the conditions under which exemption may be granted;

(c)prescribing the standards of evaluation of the performance of students and classificationof students on the basis of their performance in the examinations;

(d)prescribingthe conditions for admission of candidates for research degrees and the requirements for the award of such degrees;

(e)prescribing the qualifications for recognition of teachers and scientists as supervising guides for research;

(f)prescribing the equivalence of examinations, degrees, diplomas and certificates of other Universities, institutions, boards;

(g)prescribing the qualifications of teachers in conformity with therecommendations of the University Grants Commission;

(h)prescribing the norms for the upgradation of teaching Po*;

(iii)to examine and act upon the recommendations of the various faculties in making Regulations;

(iv)to determine what degree, diplomas and other academic distinctions shall be granted by the University, and to award the same;

(v)to institute teaching posts, scholarships, fellowships;

(vi)to consider the annual reports and to mak suggestions thereon before it is considered by the Syndicate;

(vii)to recommend to the Syndicate the conferment of honorary degrees and other distinctions;

(viii)to delegate to the Vice-Chancellor any of its powers

(ix)to exercise such other powers and perform such other functions as may be prescribed bythe Statutes.

25. Faculties.

(1)

(a)TheUniversity shall have suchfaculties as may be prescribed by the Statutes from time time.

(b)Each Faculty shall subject to the control of the Academic Council, be responsible for the co-ordination of study and research in the branches of studies represented in the Boards of Studies coming under its purview.

(2)The term of the Faculty, its constitution and membership shall be prescribed by the Statutes.

(3)Subject to the provision of this Act, each Faculty shallexercise such powersand perform such duties as may be prescribed by the Statutes.

(4)There shall be a Dean for each Faculty, who shall be nominated by the Vice-Chancellor.

(5)The Dean of each Faculty shall be responsible for the due observance of the Statutes, Regulations and Ordinances and in guiding the deliberations of the Faculty.

(6)The Dean of a Facultyshallhold office for a term of three years.

26. Boards of Studies. -

(1)There shall be a Board of Studies for each branch of study or branches of studies as the syndicate may decide.

(2)The constitution and powersof the Boards of studies shall be prescribed by the Statutes.

27. Planning Cornmitie.-

(1)There shall be a Planning Committee with a person deputed by the Syndicate as Chariman to advise the Syndicate and the Academic Concil on any matter, which it considers necessaryfor the fulfilment of the objectives of the University.

(2)The Planning Committee shall be respobsible for-The overall planning of the development of theUniversity in the perspective of five years;the delineation of desirable direction of growth;monitoring the implementation of programmesapproved by the Syndicate; andassessing the overall performance of the University in achieving targets set for the plan period.Subject to the provisions of this Act, the constitution, powers and functions of the planning Committee shall be prescribed by the Statutes.

28. Finance Committee.-

(1)There shall be a Finance Committeewith a person deputed by the Syndicate as Chairman to advise the Universtiy on any question afffecting its finances.Subject to the provisions of this Act, the constitution, powers and functions of the Finance Committee and its procedures, including the delegation of its powers, shall be prescribed by the Statutes.

29. Staff Council.-

(1)The Staff Council shall consist of the following members, namely;The Pro-Vice-chancellor, who shall be the Chairman of the Staff Council;Two members elected by the teachers of th University Departments and Recognised Institutions, from among themselves;Two members elected by the non-teaching staff of the University,from among themselves.Two memberseiected by the members of the Senate from among temselves;Two members elected by the members of the Syndicate, from among themselves.

(2)The Staff Council shall be reconstituted every two years.

(3)The Staff Council shall have the power, subject to the provisions of this Act and with the previous approval of the Syndicate, make rules regarding the procedure and conduct of its business.

(4)The Staff Council may subject to the provision of this Act, the Statutes, Ordinances and Regulations, discuss the general or individual grievances, if any, of the employees of the University and submit its suggestions thereon for the consideration of the Syndicate.

30. University Appellate Tribunal.-

(1)The Government shall constitute a University Appellate Tribunal for the purposes of this Act.

(2)The Appellate Tribunal shall consist of a Judicial Officer not below-therank of a District Judge nominated by the Chancellor in consultation with the High Court.

(3)The Appellate Tribunal shall have the power to make regulations consistent with the provisions of this Act, with the previous sanction of the Government for regulating its procedure and disposal of its business.

(4)The regulations so made shall be published in the Gazette.

(5)Subject to the provisions of this Act, the jurisdiction and powers of the Appellate Tribunal shall be prescribed by the Statutes.

Chapter V
SELECTION COMMITTEES

31. Constitution of Selection Commiftees.-

(1)The Chancellor shall, in consultation with the Syndicate, constitute from time to time, separate selection committees for the purpose of selection of candidates for direct recruitment to the posts of-

(i)Professor, Reader.

(ii)Lectureres and other posts not being posts of non-teaching staff.

(iii)Non-teaching staff.

(2)The selection Committee shall consist of-

(a)in the case of the Selection Committee for selection of Professors and Readers,-

(i)the Vice-Chancellor,

(ii)the Pro-Vice-chancellor,

(iii)a member of the Syndicate, deputed by the Syndicate,

(iv)two subject experts to be nominated by the Chancellor;

(b)in the case of the Selection Committee for recruitment of Lectures and other teaching staff,-

(i)Vice-chancellor

(ii)the Pro-Vice-chancellor,

(iii)amember of the Syndicate, deputed by the Syndicate

(iv)head of the Department,

(v)one expert to be nominated by the Syndicate;

(c)in the case of the Selection Committee for recruitment of non-teaching staff,-

(i)Vice-Chancellor,

(ii)the Pro-Vice-Chancellor,

(iii)a member of the Syndicate, deputed by the Syndicate,

(iv)Registrar.

(3)No person shall be directly recruited to the teaching or non-teaching staff of the University except on the recommendation of the concerned Selection Committee constituted under subsection (1)

(4)The quorum for a meeting of a Selection Committee shall be three.

(5)The precedure to be followed by each Selection Committee for selection of candidates shall be prescribed by the Statutes.

(6)Where the oral test (interview) is proposed to be conducted by the Selection Committee, the Committee, shall invite the Head of the Department concerned to be present or to appoint a representative to be present and the Head of Department or his representative so present may take part in the deliberations of the Selection Committee but shall not be entitiled to award marks;Provided that the Selection Committee shall invite, where they consider it necessary, any person or person with expert knowledge in particular subjects to be present at the interview to assist the Selection Committee but such person or persons shall not be entitled to award marks.

(7)It shall be the duty of the Heads of Departments or their representatives and persons with expert knowledge who are invited to be presentat the interview, to be present at the appointed time and Co-operate with the Selection Committee in the conduct of the selection.

(8)Any person referred to in sub-section (7) being an employee of the Government or a University in the State who violates the provisions of that sub-section or misbehaves or acts in any manner so as to affect the fair conduct of a selection, shall be guilty of misconduct and shall be liable for disciplinary action.

(9)The rank of lists prepared by the Selection Committees shall be published in the notice board of the University and also in the Gazette.

(10)A rank list published under sub section (9) shall remain in force for a period of two years from the date of such publication and all vacancies arising during the period shall be filled up from the list so published.

(11)Communal rotation shall be followed category-wise treating all the departments as one unit.

(12)The Registrar shall maintain a register containing the list of appointments made indicating the vacancies filled up by open competition and by reservation to Scheduled Castes, Scheduled Tribes and other Backward Classes, vacancies remaining to be filled up for want of qualified hands from Scheduled Castes, Scheduled Tribes and Other Backward Classes, and vacancies carried forward for want of qualified hands under reservation quota for being filled up in future vacancies and such other details as may be specified in the Statutes.

(13)Where the Syndicate proposes to make an appointment otherwise than in accordance with the order of merit arranged by the selection Committee, it shall record its reasons therefor in writing and submit them to the Chancellor who may approve praposal or return it to the Syndicate for reconsideration.

(14)After reconsideration in pursuance of sub-section

(13), if the Syndicate desires to pursue its original proposal, it shall refer the matter again to the Chancellor for his decision and the decision of the Chancellor thereon shall be final.

(15)The Chancellor shall have the power to give directions to the Vice-Chancellor to cancel appointments made not in accordance with the provisions of this section:Provided that before giving a direction under this sub-section the Chancellor shall give to the person so appoint, a resonable opportunity to show cause why such direction should not be given and shall consider his explanations and objections, if any.

(16)If at any time it is disclosed that a person has secured appointment to any post under the University by making any false statement before the selection Committee or in any application submitted by him or by producing any false documents, his appointment shall,without prejudice to any other action that may be taken against him, be cancelled by the Vice-Chancellor:Provided that before cancelling an appointment under this subsection the Vice-Chancellor shall give to the person so appointed, a reasonable opportunity to show cause why the appointment should not be cancelled and shall consier his explanations and objections, if any.

Chapter VI
FINANCE AND ACCOUNTS

32. The University Fund.-

The amounts received from the following source shall form part of the University's Fund-(a)any contribution or grant made by the State Government;(b)any contribution or grant made by the University Grants Commission;(c)any contribution or grant made by the Central Government and its agencies;(d)any bequests, donations, endowments or other grants made by private individuals or institutions;(e)the income received by the Universityfrom fees and charges;(f)the amounts borrowed by the University; and(g)the amounts received from any other source.

(2)The Fund shall be kept in a nationalised bank or invested in securities authorised by the Indian Trusts Act, 1882, as may be decided by the Syndicate.

(3)The fund may be employed for any of the persons of the University in the manner prescribed.

(4)The Fund shallbe operated by the Registar or by an officer of the University not below the rank of an Assistant Registrar authorised in this behalf by the Vice-Chancellor.

33. Power to borrow.-

The University may, with the previous sanction of the Government as regards the purpose and amount of loan, and subject to such conditions as may be specified by the Government as to security, and rate of interest, borrow any sums of money from any Nationalised Bank or Sheduled Bank or any other incorporated body.

34. Annual Accounts. -

(1)The annual accounts of the University shall be prepared under the directions of the Syndicate and shall be submitted to the Government for audit.

(2)The annual accounts together with the audit report thereon shall be published by the Syndicate,and copies of such accounts and audit report shall be submitted to the Government.

35. Annual Financial Estimates.

(1)The Syndicate shall prepare before such date as may be prescribed by the Statutes the financial estimates for the ensuing year.

(2)The Syndicate may, in urgent cases where expenditure in excess of the amounts provided for in the Budget is found to be necessary, for reasons to be recorded in writing, incur such expenditure.

36. Audit of Accounts of the University.-

The Government shall appoint auditors of the accounts of the University and of the institutions under its management.

(2)The auditors shall maintain a continuous audit of the accunts of the University and may, after giving due intimation, conduct local audit of any institution under the management and control of the University.

(3)The University shall bear the cost of the audit as fixed by the Government.

(4)After completing the audit for a year or for any shorter period or for any transaction or series of transactions, the auditors shall send a report to the University and duplicate copy thereof to the Government.

(5)The auditors shall specify in the report under subsection (4) all cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property due to the University or of any loss or waste of money or other property thereof caused by neglect or misconduct of the officers and authorities of the University.

(6)The auditors shall also report on any other matter relating to the accounts of the University as may be required by the Government.

(7)The University shall fortwith remedy any defect or irregularity pointed out by the auditors and report the action taken to the Government.

37. Annual Report.

(1)The Syndicate shall prepare the annual report of the university containing such particulars as the Government may specify covering each financial year, and before its final approval, it shall be presented to the Academic Council for the review on or before such date as may be prescribed by the Statutes.

(2)Copies of the Annual Report and the Annual Accounts shall be sent to the Government, and the Government shall place them before the State Legislature.

Chapter VII
STATUTES, ORDINANCES,REGULATIONS AND

RULES

38. The Statutes- Subject to the provisions of this Act,

the Statutes may provide for allor anyof the following matters,namely:-

(1)The constitution, functions and powers of theauthoritiesof the University and such other bodies as may bedeclared to be authorities of the University from time to time;

(2)The appointment, conditions of service, powers andduties of the officers, teachers and other employees of theUniversity;

(3)The conferment of Honorary Degrees;

(4)The award of degrees, diplomas, titles, certificatesand other academic distinctions;

(5)The withdrawal of degrees, diplomas certificatesand other academic distinctions;

(6)~ The institution of fellowships, scholarships,studentshlps, exhibitions, medals and prizes;

(7)The procedure to be followed at meetings ofauthorities of the University including the quorum for thetransaction of business by them;

(8)The classification of teachers of the University, andother employees;

(9)Acceptance and management of bequests, donationsand endowments;

(10)Constitution, jurisdiction and powers of the AppellateTribunal;

(11)All other matters which by this Act are to be ormay be provided for by the Statutes.

39. Procedure formaking Statutes.- (1) The First Statutes

of the University shall be made by the Government, bynotification in the Gazette and shall continue in force untilamended or superseded by Statues made by the Syndicate inaccordance with the provisions of this section.

(2)The Syndicate may, from time to time, make newor additional Statutes or may amend or repeal Statutes in themanner hereinafter provided.

(3)No Statutes affecting the powers or duties of anyauthority or Qfficer of the University shall be considered bythe Syndicate unless the draft of such Statute is referredby theVice-Chancellor to such authority or Officer concerned forexpressing its or his views thereon within such period as maybe specified in the reference or within such further period asthe Vice-Chancellor may allow and views, if any, so expressedduly considered.

(4)Every Statute passed by the Syndicate shall besubmitted to the Chancellor who may give or withhold hisassent thereto or refer it backto the syndicate for reconsiderationwith such observations as be

(5)No Statute passed by the Syndicate shall havevalidity until assented to by the Chancellor and it shall comeinto force on the date of its publication in the Gazette or suchother date as the Chancellor may fix.

40. Ordinances- Subject to the provisionsof this Act, and

the Statutes, the Ordinances of the University may provide forall or any of the following matters, namely-:

(1)fees to be charged for the courses of study in theUniversityand for admission to the examinations, degrees anddiplomas of the University:

(2)conditions relating to the award of fellowships,scholarships, studentships, exhibitions, medals and prizes;

(3)conduct of examinations including the terms ofoffice, manner of appointment and the duties of examiningbodies, examiners and moderators;

(4)emoluments, terms and conditions of service ofemployees of the University in so far as they are not providedfor by the Statutes;

(5)recognition of institutions as"Recognised Institutions"

(6)supervision of students engaged in research andspecial studies in recognised institutions;

(7)fees to be charged for the services rendered bythe University:

(8)all other matters which by this Act or by theStatutes are to be or may be provided for by the Ordinancesof the University.

41. Prodedure for making Ordinances.- (1) The Syndicate

shall have power to make Ordinances in the manner hereinafterprovided.

(2)In making Ordinances, the Syndicate shall consultthe Board of studies concerned where such Ordinances affectthe appointment and duties of Examiners.,

(3)Every Ordinance made by the Syndicate shall besubmitted to the Academic Council at its next meeting. TheAcademic Council shall be competent to propose amendmentsto any such Ordinance for the consideration of the Syndicate.The Syndicate shall resubmit the Ordinance at the next meetingof the Academic Council with or without amendments.

(4)Every Ordinance shall have effect from the date ofits publication in the Gazette or such other date as theSyndicate may direct.

42. Procedure for making Regulations.-(I) The Academic

Council may, subject to the approval of the Syndicate, makeRegulations consistent with this Act and the Statutes and theOrdinances of the University.

(2)The Regulations may provide for the exercise of allor any of the powers enumerated in section 24 of this Act.

(3)Every Regulations shall come into force on the dateof its publication in the Gazette or such other date as theSyndicate may direct.

43. Rules.-(1) Any of the authorities enumerated as (v)

to (viii) of section 16 of this Act may subject to the approvalof the Syndicate, make rules consistent with this Act and theStatutes, the Ordinances and the Regulations made thereunder.

(2)The rules may provide for-

(a)The giving of notices to the members of each

authority or board, of the dates of meetings and of thebusinessto be transacted at the meetings and also for keepinga record of the proceeding of meetings;

(b)The procedure to be followed at the meetings and

number of members required to form the quorum for themeetings;

(c)All matters solely concerning such authority Ar board

and not provided for by this Act, or the Statutes or theOrdinances made under this Act.

(3)The Syndicate may refuse to approve the rulessubmitted to it or may return them to the authority or boardconcerned for further consideration or may approve the ruleswithout modifications or subject to such modifications as theSyndicate may deem fit.

(4)Every rule made under this section shall come intoforce on the dateof its publication in the Gazette or such otherdate as the Syndicate may direct.

Chapter Vlll
FILLING OF VACANCIES-RESIGNATIONS,REMOVAL ETC;

OF MEMBERS OF THE AUTHORITIES AND BODIESOF THE UNIVERSITY

44. Protection of acts and Proceeding of the Syndicate,

Senate, Academic Council, etc.-(1) No act or procedingsof theSyndicate, the Senate, the Academic Council or any otherbody constituted under this Act or the Statutes, Ordinances,Regulations or Rules made thereunder shall be invalid merelyby reasonof any vacancy existing in the body performing theact or passing the proceedings.

(2)The Registrar shall forward to the Government copiesof the proceedings at a meeting of the Syndicate and theAcademic Council within two months of such meeting.

45. FiIIing up of Vacancies.- (1) MI vacancies among the

members (other than ex-oGcio members) of any authority orbody of the University by reason of death, resignation orotherwise shall be filled, as soon as may be, by the person orauthority who or which appointed or nominated the memberwhose place has become vacant.

2. ) Any parson appointedor nominated under subsection

(1)shall hsld office as member so long only as the memberin whose place he is appointed, or nominated as the case maybe, would have been entitiled to hold office if the vacancyhad not occurred.

46. Resignation or removal of members of any Authority

o r Body.-(;) Any member of any authority or body of theUniversity may resign his office by letter addressed to theRegistrar and the resignation shall take effect from the date ofreceipt of the ietter by the Registrar.

(2)The Vice-Chancellor may, on the recommendationof not less than two-thirds of the number of members of theSyndicate, remove the name of any person convicted by acoufi of law sf any offence involving moral delinquency orpunished by the University for malpractice connected with anyUniversity examination from membership of any autho'rity orbody of the University and for the same reason may withdrawany degree or diploma conferred or granted by the University.(3j The Vice-Chancellor may on the recommendationof thesyndicate, also remove any person from the membershipof any authority or body of the University if he becomes -ofunsound mind or a deaf-muteor has applied to be adjudicataor has been abjudicated as insolvent.

(4)If a member of any authority or body of theUniversitywho is not an ex-officio member fails to attend threeconsecutive meetings of that authority or body, heshall ceaseto be a member of such authority or body and thereupon theRegistrar shall intimate him that he has ceased to be suchmember:Provided that such authority or body may, if satisfied thatthere was sufficient cause for the failure of the member toattend the meetings, restore him to its memberships.

Chapter IX
MISCELLANEOUS

47. Protection of acts and orders- All acts and orders

duly and in good faith done or passed by the University or anyof its authorities, bodies or officers shall be final and no suitshall be instituted against, or damage claimed from, theUniversity or its authorities, bodies or officers for any thingpurporting to be done in pursuance of this Act and theStatutes, Ordinances, Regulations, Rules, Bye-laws and Ordersmade thereunder.

48. Dispute as to constitutions of University's

Authority or Body.-(1) If any dispute arises regarding theinterpretation of any provision of this Act or any Statutes,Ordinances or as to whether a person has been duly appointed,or nominated or is entitled to be a member of any authority orbody of the University, the matter may be referred to theChancellor, and shall be so referred to him if not less thara tenmembers of the Syndicate so require.

(2)The Chancellor shall after taking such advice as hedeems necessary, decide the question and his decisionthereon shall be final;Provided however that the decision of the Chancellorshall not be binding on the University Appellate Tribunal.

49. Bar ofjurisditction ofCivil Courts.-No civil court shall

have jurisdiction to settle decide or deal with any question orto determine any matter which is, by or under this Act,required to be settled, decided or dealt with or to be determinedby any authority or person under this Act.

50. Power of Government to cause inspection of the

University.- (I) The Government shall have the right to cause aninspection to be made by such person or persons as they maydirect of the University, its buildings, laboratories, libraries,museums, workshops and equipments and of any institutionsmaintained, recognised or approvedby, the University and alsoof the work conducted by the Univeristy, and to cause enquiryto be made in respect of any matter connected with theUniversity.

(2)The Government shall; before taking any actionunder sebsection (I) give notice to the University of theirintention to cause such inspection or enquiry to be made andthe University shall be entitled to be represented thereat.

(3)The Government shall communicate to the Syndicatethe result of any inspection or inquiry made under sub-section

(1)and may, after ascertaining the opinion of the syndicatethereon, convey their views to the Vice-Chancellor and to theSyndicate.

(4)The Govenment may, after considering the vieps ofthe Vice-Chancellor and the Syndicate on the result of anyinspection or inquiry under sub-section (I), advise the Universityupon the action to be taken in the matter.

(5)The Syndicate shall report to the Government theaction, if any which is proposedto be taken, or has been takenupon the result ofany inspection or inquiry undersub-section(1)

(6)A report under sub-section (5) shall be submittedwith the opinionofthe Syndicate thereon and within such timeas the Government may direct.

(7)Where the Syndicate does not, within a reasonabletime, take any action referred to in sub-sectio (4) to thesatisfaction of the Government, the Govenment may, afterconsidering any explanation furnished by the Syndicate in thematter, issue such directions as they may think tit, and theSyndicate shall comply with such directions.

51. Appointment of Commission to enquire into the

working of the University-(1) The Government may at any timeand shall, on the expiry of ten years from the commencementof this Act and thereafter at the expiration of every ten years,byorder published in theGazette, constitute a Commissionwhichshall consist of a Chairman and such other members notexceedcing five as the Government may appoint, and suchorder shall define the procedure to be followed by theCommission.

(2)The commission constituted under sub-section (I)shall inquire into and report on-

(i)The working of the University during the period to

which the inquiry relates;

(ii)The financial position of the University;

(iii)Any change to be made in the provisionsof this Act

or the Statutes Ordinance, Rules and Bye-laws madethereunderwith a view to bringing about improvement in the affairs ofthe University; and

(iv)such other matters as may be referred to it by the

Government, and make such recommendations to theGovernment as it thinks fit.

(3)On receipt of the report and the recommendationof the Commission under sub-sectio (2), the Government shallforthwith refer such report and recommendations to theSyndicate for consideration and report.

(4)Immediately after the Syndicate has considered thereport and recommendation of the Commission and submittedits report to the Government, the Government shall considerthe report of the Syndicate and pass such orders thereon asthey think fit and shall also cause the same to be published inthe Gazette.

52. Conditions ofsewice.-(1) Save as otherwise provided

by or under this Act, every salaried officer and teacher of theUniversity shall be appointed by a written order.

(2)The written order referred to in sub-section (1) shallbe ldgedwith the Registrar and acopy thereof shall be furnishedto the officer or teacher concerned.

(3)Any dispute between any officer (other than theVice-Chancellor and the Pro-Vice-Chancellor) or teacher of theUnversityand the Universityshall, on the requestof the Universityor the Officer or teacher concerned, be referred to the AppellateTribunal for decision.

53.

, Pension, Insurance and Provident Fund.-With the previous approval of the Government, theUniversity shall make appropirate provisions for the benefit ofits officers, teachers and other servants under its control inmatters of insurance, pension and provident fund and forsuch other benefits as it may deem fil, in such manner asmay be prescribed by the Ordinances.

54. The nomination s f the First Senate of the University.-

Notwithstanding anything contained in this Act, thefirst Senateshall be nominated by the Government.

55. Transitory Provisions.-(I) any Officer or Authority of

the University of Cochin exercising any power or performingany duty under the Cochin University Act, 1971, immediatelybefore the commencement of this Act, shall for a period ofthree months from such commencement or unitl thecorresponding officer or authority is appointed, nominated orconstituted, as the case may be, inaccordanceswith the personsof this Act or the Students or Ordinances made thereunder,whichever is earlier continue to exercise suchpowers or perofrm such duties, as the case may be, so far assuch powersor duties, are not inconsistent with the provisionsof this Act.

(2)The Statutes, Ordinances, Regulations, Rules,Byelaws and Orders in force immediately before thecommencement of this Act shall, in so far as they are notinconsistent with the provisions of this Act, continue to be inforce until they are replaced by the Statues, Ordinances,Regulations, Rules, Bye-laws or Orders framed under this Act.

(3)All properties, all rights of whatever kind, used,enjoyed or possessed by, and all interests of whatever kindowned by or vested in, or held in trust by or for the Universityof Cochin constituted under thecochin University Act, 1971andand all liabilities legally subsisting against the said University,shall passto the Cochin University of Science and Technologyconstituted under this Act.

56. Removal of difficulties. -If any difficulty arises as to

the first constitution or reconstitution of any authority of theUniversity after the commencement of this Act, or otherwise infirst giving effect to the provisions of this Act, the Governmentmay, by order, doanything which appears to them necessaryfor the purpose of removing the difficulty.

57. Inconsistency with other laws.-When the provisions

of any other law relating to matters dealt within this Act, areinconsistent with the provisions of this Act the provision ofsuch other law shall, to the extent of such inconsistency, haveno effect.

58. Repeal and Saving.-(1) The Cochin University of

Science and Technology Ordinance, 1986 (48 of 1986), ishereby repealed.

(2)Notwithstanding such repeal, anything done ordeemed to have beeen done or any action taken or deemedto have been taken under the said Ordinance, shall be deemedto have been done or taken under this Act.English Translation AppendixACT 5 OF 1989THE COCHIN UNIVERSITY OF SCIENCE ANDTECHNOLOGY (AMENDMENT) ACT, 1989(Received the assent of the Governor on the 31st day ofJanuary, 1989 and published as Act 5 of 1989 in the KeralaGazette Extraordinary No. 104 dated the 31st January, 1989)An Act to amend the Cochin University o f Science andTechnology Act, 1986.Preamble.- WHEREAS it is expedient to amend the cochinUniversity, of Science and Technology Act, 1986, for the purposeshereinafter appearing.Be it enacted in the Thirty-ninth Year of the Republic ofIndia as follows:-

1. Short title and commencement. -(I) This Act may be

called the Cochin University of Science and Technology(Amendment)Act, 1989.

(2)It shall be deemed to have come into force on the

15th. day of November. 1988.

2. Amendment of Section. 31- In section 31 of the

Cochin University of Science and Technology Act, 1986 (31 of

1986.

) (hereinafter reffered to as the principal Act),-(a)in sub-section (I), for the words "The Chancellor"the words "The Vice Chancellor" shall be substituted;(b)for sub-section (2), the following sub-section shall besubstituted, namely:-

(2)The Selection Commettee shall consist of-

(a)in the case of the Selection Committee for selection

of Professors and Readers,-

(i)The Vice-Chacellor, Ex-officio Chairman,

(ii)One member of the Syndicate nominated by the

Vice-Chancellor,

(iii)Three subject experts not being inthe service of the

University chosen by the Syndicate,

(iv)The Dean of the Faculty concerned;

(b)in the case of the Selection Committee for Selection of

Lectureres and other teaching Staff;-

(i)the Vice-Chancellor, Ex-officio Chairman,

(ii)one member of the Syndicate nominated by the

Vice-Chancellor,

(iii)two subject exports not being in the service of the

University chosen by the Syndicate,

(iv)the Head of the concerned Department of Professor

incharge;

(c)in the case of the Selection Committee for selection of

non-teaching staff,

(i)The Vice-Chancelloror Pro-Vice-Chancellor, Exofficio

Chairman

(ii)Two members of the Syndicate nominated by the

Vice-Chancellor, of whom shall be a person belonging to the

d Castes or Scheduled Tribes.

The Registrar shall be the Secretary of the Committee

8. Repeal and Saving.- The Cochin University of Science

and Technology (Amendment) Ordinance, 1988 (21 of 1988), ushereby repealed.

(2)Notwithstanding such repeal, anything done or anyaction taken under the principal Act as amended by the saidOrdinace shall be deemed to have been done or taken underthe Principal Act as amended by this Act.

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State of Kerala - Act