Section 18 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
18. Powers of the Syndicate.-
Subject to the provisions of this Act and the Statutes, the executive powers of the University including the general superintendence and control over its institutions shall be vested in the Syndicate and subject likewise the Syndicate shall have the following powers, namely:-(i)to so manage the University that its objectives are fulfilled;(ii)to admit an institution to the University as a Recognised Institution inacordance with the terms and conditions prescribed by the Ordinances;(iii)to make Statutes for the consideration of the Chancellor;(iv)to make Ordinances and Rules and to amend or repeal the same;(v)to hold, control and administer the properties and funds of the University including investment of money in such stocks, funds, shares or securities as deemed fit;(vi)to provide buildings, premises, furniture, apparartus...and other requisites for carrying on the work of the University, and to that end enter into, vary, carry out and cancel contracts on behalf of the University;(vii)to direct the form, custody,and use of the common seal of the University;(viii)to arrange for and direct the inspectionof hostels and other institutions and to constitute a Board of Inspection for that purpose;(ix)to establish, maintain and manage departments and institutes of research and other advanced centres of learningas it may from time to time deem necessary;(x)to appoint teachers and other employees of the University of and above the rank of an Assistant Registrar and prescribe their duties;(xi)to create teaching, technical, administrative, ministerial and other necessary posts;(xii)to- suspend, discharge, dismiss or otherwise take disciplinary action against teachers and other empoyees of the University of and above the rank of Assistant Registrar;(xiii)to entertain, adjudicate upon, and if thought fil, to redress any grievances of the officers of the University, the teaching staff, the students and other employees of the University. who may, for any reasons, feel aggrieved;(xiv)to fix and regulate the fee payable by the students;(xv)to create academic fellowships, honorary or otherwise;(xvi)to create research fellowships. Scholarships, student ships, bursaries, medals and prizes with the prior concurrence of the Finance Committee;(xvii)to exercise supervision and control over the residence and discipline of students;(xviii)to consider and pass the Financial Estimates, the Annual Accounts, together with the Audit Report and the Annual Reportof the University inaccordance with the provisions of the Statutes made in this behalf;(xix)to conduct examinations and approve and publish the results thereof;(xx)to appoint members to the Faculties and Boards of Studies;(xxi)to approve panels of examiners and to fix their remuneration;(xxii)to delegateany of its powers to the Vice-Chancellor;(xxiii)to arrangefor the inspection of recognised institution to ensure compliance with the conditions of recognition and to decide on the continuance of recognition;(xxiv)to withhold or cancel the result of any candidate at any examination;(xxv)to accept grants, endowments, bequests, donations and transfers of movable and immovablepropertiesto the University on its behalf;(xxvi)to negotiate with other Universities for the recognition of the examinations of the University;(xxvii)to establish, in collaboration with industries, research facilities and service training for the students; and(xxviii)to exercise such other powers and perform such other duties as may be prescribed bythis Act, and the Statutes and the Ordinances, made thereunder.
