Section 51 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
51. Appointment of Commission to enquire into the
working of the University-(1) The Government may at any timeand shall, on the expiry of ten years from the commencementof this Act and thereafter at the expiration of every ten years,byorder published in theGazette, constitute a Commissionwhichshall consist of a Chairman and such other members notexceedcing five as the Government may appoint, and suchorder shall define the procedure to be followed by theCommission.(2)The commission constituted under sub-section (I)shall inquire into and report on-(i)The working of the University during the period towhich the inquiry relates;(ii)The financial position of the University;(iii)Any change to be made in the provisionsof this Actor the Statutes Ordinance, Rules and Bye-laws madethereunderwith a view to bringing about improvement in the affairs ofthe University; and(iv)such other matters as may be referred to it by theGovernment, and make such recommendations to theGovernment as it thinks fit.(3)On receipt of the report and the recommendationof the Commission under sub-sectio (2), the Government shallforthwith refer such report and recommendations to theSyndicate for consideration and report.(4)Immediately after the Syndicate has considered thereport and recommendation of the Commission and submittedits report to the Government, the Government shall considerthe report of the Syndicate and pass such orders thereon asthey think fit and shall also cause the same to be published inthe Gazette.
