Section 46 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
46. Resignation or removal of members of any Authority
o r Body.-(;) Any member of any authority or body of theUniversity may resign his office by letter addressed to theRegistrar and the resignation shall take effect from the date ofreceipt of the ietter by the Registrar.(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.(4)If a member of any authority or body of theUniversitywho is not an ex-officio member fails to attend threeconsecutive meetings of that authority or body, heshall ceaseto be a member of such authority or body and thereupon theRegistrar shall intimate him that he has ceased to be suchmember:Provided that such authority or body may, if satisfied thatthere was sufficient cause for the failure of the member toattend the meetings, restore him to its memberships.
