Section 48 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
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.
