Section 46(2) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
(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.
