Section 39 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
39. Procedure formaking Statutes.- (1) The First Statutes
of the University shall be made by the Government, bynotification in the Gazette and shall continue in force untilamended or superseded by Statues made by the Syndicate inaccordance with the provisions of this section.(2)The Syndicate may, from time to time, make newor additional Statutes or may amend or repeal Statutes in themanner hereinafter provided.(3)No Statutes affecting the powers or duties of anyauthority or Qfficer of the University shall be considered bythe Syndicate unless the draft of such Statute is referredby theVice-Chancellor to such authority or Officer concerned forexpressing its or his views thereon within such period as maybe specified in the reference or within such further period asthe Vice-Chancellor may allow and views, if any, so expressedduly considered.(4)Every Statute passed by the Syndicate shall besubmitted to the Chancellor who may give or withhold hisassent thereto or refer it backto the syndicate for reconsiderationwith such observations as be(5)No Statute passed by the Syndicate shall havevalidity until assented to by the Chancellor and it shall comeinto force on the date of its publication in the Gazette or suchother date as the Chancellor may fix.
