Section 43 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
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 eachauthority 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 andnumber of members required to form the quorum for themeetings;(c)All matters solely concerning such authority Ar boardand 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.
