Section 41 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
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.
