Section 17 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
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
