Section 50(7) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
(7)Where the Syndicate does not, within a reasonabletime, take any action referred to in sub-sectio (4) to thesatisfaction of the Government, the Govenment may, afterconsidering any explanation furnished by the Syndicate in thematter, issue such directions as they may think tit, and theSyndicate shall comply with such directions.
