Section 31(16) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
(16)If at any time it is disclosed that a person has secured appointment to any post under the University by making any false statement before the selection Committee or in any application submitted by him or by producing any false documents, his appointment shall,without prejudice to any other action that may be taken against him, be cancelled by the Vice-Chancellor:Provided that before cancelling an appointment under this subsection the Vice-Chancellor shall give to the person so appointed, a reasonable opportunity to show cause why the appointment should not be cancelled and shall consier his explanations and objections, if any.
