Section 14 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
14. The Finance Officer.-
(1)The Syndicate shall appoint a person selected by the Government from among a panel containing the names of two persons furnished by the Syndicate to theGovernment, as the Finance Officer of the University for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and on such terms and conditions as may be prescribed by the Statutes.(1A)The person appointed as Finance Officer shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).[Substituted by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019 (15 of 2019)](2)The Finance officer shall be a whole time salaried officer of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.
