The Cochin University Act, 1971

254 
THE COCHIN UNIVERSITY ACT, 1971 
(Act 30 of 1971) 
CONTENTS 
Preamble. 
Sections 
CHAPTER I 
Preliminary 
1. Short title and commencement. 
2 Definitions, 
CHAPTER II 
The University 
3. The University 
4 Territorial Limits. 
5. Powers of the University. 
6. University open ito all classes and creeds. 
‘ CHAPTER III 
The Chanceljor, Pro-Chancellor and officers 
of the University 
7. The Chancellor. 
8. The Pro-Chancellor. 
9. Officers of the University 
10 The Vice-Chancellor 
11, The Pro-Vice-Chancellor. 
12 The Registrar. 
13. Appointments to be notified 
CHAPTER IV 
Authorities of the University 
14. Authorities of the University. 
15. Senate. 
 
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Sections 
16. 
17. 
18. 
19, 
20. 
21. 
22. 
23. 
24. 
25. 
26. 
27, 
28. 
29, 
30 
ol. 
32. 
33 
34. 
35 
36. 
37. 
38. 
39, 
40, 
41, 
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Reconstitution of the Senate. 
Powers and Functions of the Senate. 
Meetings of the Senate. 
The Syndicate. 
Term of office of members of the Syndicate. 
Powers of the Syndicate. 
The Board of Graduate and Undergraduate Studies. 
The Academic Council. 
Powers and duties of the Academic Council. 
Faculties. 
Deans of Faculties. 
Board of Studies. 
Finance Committee. 
Boards of Appointments. 
CHAPTER V 
Statutes, Ordinances, Regulations and Rules 
The Statutes, 
Procedure for making Statutes. 
Ordinances. 
Procedure for making Ordinances of the University. 
Regulations. 
Rules, 
CHAPTER VI 
Finance and Accounts 
The University Fund. 
Power to Borrow. 
Annual Accounts. 
Annual Financial Estimates 
Audit of accounts of the University. 
Annual Report.
Sections 
42. 
43. 
44. 
45. 
46. 
47. 
48. 
49, 
50. 
51, 
52. 
53 
04. 
59. 
56. 
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CHAPTER VII 
Vacancies in the Authorities and Elections 
Vacating of office. 
Filling up of casual vacancies. 
Disputes regarding membership. 
CHAPTER VIII 
Officers and Servants of the University 
Conditions of Service. 
Contracts. 
Pension, Insurance and Provident Fund 
CHAPTER IX 
Constituent Colleges 
Admission as Constituent Colleges, 
CHAPTER X 
Enrolment for Degrees 
Eligibility for admission of Students 
Residence of Students. 
Honorary Degrees. 
Withdrawal of Degree or Diploma. 
CHAPTER XI 
Miscellaneous 
Protection of acts and proceedings of the Senate. the 
Syndicate. Academic Council, etc. 
Dispute regarding interpretation of this Act and the 
Statutes, Ordinances, Regulations and Rules made 
thereunder or regarding the constitution of any 
authority or body. 
Protection of Acts and Orders 
Appointment of the first University Staff and nomina- 
tion of the first University authorities. 
 
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Sections 
57. Admission of affiliated Colleges to the University. 
58. Transfer of certain institutions and the services of 
persons connected with such institutions to the 
University oi Cochin. 
59. Transitory Provisions. 
60 Transfer of Government Colleges to the University. 
61 Apportionment of funds and assets of the University 
of Kerala. 
62 Continuance of Statutes, Ordinances, etc 
63. Constitution of a University Appellate Tribunal 
64. Disciplinary proceedings 
65 Appeal to Appellate Tribunal. 
66 Powers of the Government to cause inspection of the 
University. 
67 Removal of difficulties 
68. Inconsistency with other laws. 
69. Repeal and Saving 
THE COCHIN UNIVERSITY ACT, 1971 * 
(Act 30 of 1971) 
An Act to establish and incorporate a University at Cochin 
Preamble—WHEREAS it is expedient to establish a 
University of a federal type at Cochin for the development of 
higher education with particular emphasis on post-graduate 
studies and research in applied science, technology, industry 
and commerce ; 
BE it enacted in the Twenty-second Year of the Republic 
of India as follows :— 
CHAPTER I 
Preliminary 
1. Short title and commencement.—({1) This Act may be 
called the Cochin University Act, 1971. 
*Published in the Gazette Extra ordinary No, 367, datea “4th 
August, 1971. ates 
3/23—17
258 
(2) It shall come into force at once. 
2 Definitions—In this Act, unless the context otherwise 
requires,— 
(1) “Academie Council” means the Academic Council of 
the University , 
(2) “annual meeting’ means one of the ordinary 
meetings of the Senate held every year under sub-section (1) 
of section 18 and deciared by the Statutes to be the annual 
meeting of the Senate, 
(3) ‘Board of Studies’’ means a Board of Studies of the 
University ; 
(4) “Chancellor” means the Chancellor of the 
University ; 
(5) “Constituent College’ means a college admitted to 
the University as a constituent college under sub-section (1) of 
section 48 of the Act, and in which instruction is provided in 
accordance with the provisions of this Act and the Statutes, 
Ordinances, and the Regulations made thereunder from time 
to time. 
(6) ‘Department’ means a department designated as 
such by the Ordinances or Regulations with reference to a 
subject or group of subjects; 
(7) “Educational Agency” means any person or body of 
persons who or which establishes and maintains a college or 
colleges , 
(8) “Faculty” means a Faculty of the University ; 
(9) ‘Hostel’’ means a unit of residence for the students 
of the University, the constituent colleges or the recognised 
institutions , 
(10) “Prescribed means prescribed by this Act or the 
Statutes, Ordinances, Regulations or Rules made thereunder , 
(11) “Principal” means the head of a college; 
(12) “Private College’ means a college maintained by 
an educational agency other than the Government or the 
University ; 
(13) ‘“Pro-Chancelior”’ means the Pro-Chancellor of 
the University ; 
(14) ‘‘Pro-Vice-Chancellor’ means the  Pro-Vice- 
Chancellor of the University ; 
   
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(15) “Recognised Institution” means an institution other 
than a constituent college, for research and or special] studies, 
recognised as such by the University in accordance with the 
provisions of this Act and the Statutes, and Ordinances ; 
(15) “Recognised Institution” means an institution other 
than the provisions of this Act and Statutes and includes 
graduates deemed to be registered graduates under this Act 
Explanation.—All registered graduates of any other Uni- 
versity in the State who on the date of commencement of 
this Act are employed in or are resident within the territorial 
limits of the University of Cochin may apply to the University 
of Cochin to get their names registered as registered graduates 
of the University of Cochin Upon such registration being 
granted, they shall cease to be registered graduates of the other 
University and shall be deemed to be registered graduates of 
the University of Cochin 
(17) “Senate means” the Senate of the University ; 
(18) “State” means the State of Kerala, 
(19) “Statutes”, “Ordinances”, “Regulations”, and “Rules” 
mean respectively the ‘Statutes’, Ordinances”, “Regulations”, 
and “Rules” of the University ; 
(20) “Student” means a part-time or full-time student 
receiving instruction or carrying on research in any of the 
institutions of the University or the constituent colleges or 
recognised institutions ; 
(21) “Syndicate” means the Syndicate of the University ; 
(22) “Teacher” means a Principal, Professor, Associate 
Professor, Assistant Professor, Reader, Lecturer, Instructor or 
such other person imparting instruction or supervising research 
in any of the constituent colleges or recognised institutions 
and whose appointment has been approved by the University ; 
(23) “Teachers of the University” mean _ persons 
employed as teachers in institutions maintained by the 
University ; 
(24) “University” means the University of Cochin con- 
stituted under this Act; 
(25) “University area” means the area to which this 
Act extends: a 
3/23—-17a
260 
(26) “University Appellate Tribunal” means the Uni- 
versity appellate tribunal constituted under section 63 of this 
Act , 
(27) “University Fund’ means the Cochin University 
Fund established under sub-section (1) of section 36; 
(28) “Vice-Chancellor” means the Vice-Chancellor of 
the University. 
CHAPTER II 
THE UNIVERSITY 
3 The University—(1) The Chancellor, the Pro- 
Chancellor, the Vice-Chancellor, the Pro-vice-Chancellor, if 
any; and the members of the Senate, the Syndicate and the 
Academic Council for the time being, shall constitute a body 
corporate by the name of the University of Cochin 
(2) The University shall have perpetual succession and 
a common seal, and shall sue and be sued by the said name 
4 Territorial Limits—Notwithstanding anything con- 
tained in any other law for the time being in force, on the 
coming into force of this Act; 
(1) The territorial jurisdiction of the University shall 
extend to the area comprised for the time being within the 
jurisdiction of— 
(a) The Corporation of Cochin. 
(b) The Municipality of Alwaye. 
(c) The Municipality of Parur 
(d) The Panchayats of— 
(1) Maradu, (ii) Cheranellur, (iii) Mulavukad, (iv) 
Elamkunnapuzha, (v) Thrikkakara, (vi) 
Kalamassery, (vii) Eloor, (vili) Kadungallur, 
(1x) Keezhmadu, (x) Choornikara, (xi) Edathala, 
(xii) Vadavukode-Puthencruz, (xii) Tripuni- 
thura, (xiv) Thiruvankulam, (xv) Alengad, (xvi) 
Kottuvally, (xvii) Ezmkara. 
(2) Subject to the provisions in sub-section (1) of section 
57 of this Act, the jurisdiction of the University of Kerala 
over the territorial limits of the University of Cochin shall 
cease ; : “a 
yy 
  
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(3) No educational institution situated beyond the 
territorial limits of the University, shall, save with the sanc- 
tion of the Chancellor and the Government, be under the 
administrative control of the University. 
5. Powers of the University.—The University shall have 
the following powers, namely :— 
(1) to establish and maintain institutes for higher 
technological research, studies 1n applied science and business 
management ; 
(2) to provide for instruction and training in such 
branches of learning, as the University may deem fit, and to 
make provision for research and for the advancement and 
dissemination of knowledge ; 
(3) to institute degrees, titles, diplomas and_ other 
academic distinctions ; 
(4) to hold examinations and to confer degrees and 
other academic distinctions on persons who— 
(a) shall have pursued a prescribed course of study 
in an institution under the University, unless exempted there- 
from in the manner prescribed, and shall have passed the 
prescribed examination; or 
(b) shall have under prescribed conditions carried on 
research which has been duly evaluated; 
(5) to confer honorary degrees or other distinctions on 
distinguished persons 1n accordance with the conditions to be 
prescribed on the Statutes ; 
(6) to grant diplomas, certificates or other distinctions 
to persons who shall have pursued a prescribed course of study 
under prescribed conditions; 
(7) to withdraw or cancel degrees, titles, diplomas, 
certificates or other distinctions under conditions that may be 
prescribed by the statutes, after giving the person affected a 
reasonable opportunity to present his case ; 
(8) to supervise and control the residence and discipline 
of students of the University, constituent colleges and 
recognised institutions and to make arrangements for promo- 
ting their heaith and general welfare ; 
(9) t¥s recognise hostels which are maintained by bodies 
other than the University and to withdraw such recognition ;
262 
(10) to exercise such control over the students as will 
ensure their physical and normal well-being; 
(11) to constitute a Board to entertain and if it thinks 
fit to adjudicate and to redress any grievances of the students 
of colleges who may for any reason be aggrieved otherwise 
than by an act of the Court; 
(12) to fix the fees payable to the University and to 
demand and receive such fees; 
(13) to fix and regulate with the prior sanction of the 
Government the fees payable in constituent colleges ; 
(14) as far as may be, to regulate by Statutes and 
Ordinances the conditions of service of teachers and other 
employees in constituent colleges and recognised institutions ; 
(15) to hold and manage endowments and bursaries and 
to institute and award fellowships, scholarships, studentships, 
medals and prizes and to organize exhibitions; 
(16) to institute and provide funds wherever necessary 
for the maintenance of— 
(a) a Students’ Advisory Bureau ; 
(b) an Employment Bureau ; 
(c) University Union for Students ; 
(d) University Athletic Clubs, 
(e) the National Cadet Corps; 
(f) the National Service Corps ; 
(g) University Extension Boards ; 
(h) Students’ Cultural and Debating Societies ; 
(1) a Translation and Publication Bureau; 
{}) Co-operative Societies and other institutions for 
promoting the welfare of students and employees'of the 
University ; 
(k) a University Library. 
(17) to co-operate with other Universities or authori- 
lies or associallons in such manner and for such purposes as 
the University may determine; 
(18) to do all such other acts and things, whether 
incidental to the powers aforesaid or not as may be requisite 
in order to further the object of the University asa teaching 
and examining body, and to cultivate and promote arts,-science, 
technology and other branches of learning ; 
  
  
  
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(19) to take and hold any property, movable or im- 
movable, which may become vested in it for the purpose of 
the University by purchase, grant, testamentary disposition or 
otherwise and to grant demise, alienate or otherwise dispose 
of all or any of the properties belonging to the University and 
also to do all other acts incidental or appertaining to a body 
corporate ; 
(20) to direct, manage and control all immovable and 
movable properties transferred to the University by the 
Government ; 
_(21) to co-ordinate, supervise, regulate and control the 
conduct of teaching and research work in the constituent 
colleges and the recognised institutions as far as possible; 
(22) to define the powers and duties of the Officers of 
the University other than the Vice-Chancellor; 
(23) to provide for the inspection of constituent colleges 
and recognised institutions and issue directions to the students 
working in them; 
(24) to admit educational institutions as constituent 
colleges and to withdraw such privileges in accordance with 
the provisions of the Statutes, Ordinances and Regulations ; 
(25) to institute professorships, readerships, lecturei- 
ships and any other teaching and research posts required by 
the University and to appoint persons to such professorships, 
readerships, lecturerships and other teaching and _ research 
posts ; ' 
(26) to establish, maintain and manage hostels; and 
(27) in general to do such other acts as may be required 
to further the aims and purposes of this Act, 
6. University open to all classes and creeds,—(1) No 
person shall, on grounds only of religion, race, caste, sex, 
descent, place of birth, residence, language, political opinion 
or any of them, be ineligible for, or discriminated against, in 
respect of any employment or office under the University or 
membership of any of the authorities or bodies of the Un- 
versity or admission to any degree or course of study in the 
University. 
(2) In making appointments to posts in any service, class 
or category under the University, the University shall mutatis 
mutandis, observe the provisions of clauses (a), (b) and (c) of
  
rule 14 and the provisions of rules, 15, 16 and 17 of the Kerala 
State and Subordinate Service Rules as amended from time 
to tume. 
CHAPTER Iii 
THE CHANCELLOR, PRO-CHANCELLOR AND OFFICERS 
OF THE UNIVERSITY 
7. The Chancellor.—(1) The Governor of Kerala shall, by 
virtue of his office, be the Chancellor of the University, 
(2) The Chancellor shall be the Head of the University 
and shall, when present, preside at the meetings of the 
Senate and any convocation of the University. 
(3) The Chancellor may, by order in writing, annul 
any proceedings of any of the authorities of the University 
(not being a matter in which an appeal may lie to the 
Tribunal) and which is not in conformity with this Act and 
the Statutes, the Ordinances, the Regulations, the Rules or 
any other law for the time being 1n force: 
Provided that, before making any such order, the 
Chancellor shall call upon such authority to show cause why 
such an order should not be made and consider the cause, if 
any, shown by such authority within a reasonable time. 
(4) The Chancellor shall have the right to suspend or 
dismiss any of the authorities of the University and to take 
measures for the interim administration of the University. 
Provided that before taking any such action the 
Chancellor shall give an opportunity to such authority to show 
cause why such an action should not be taken. 
(5) Every proposal for the conferment of an honorary 
degree shall be subject to confirmation by the Chancellor. 
(6) The Chancellor shall have power to remove the 
Vice-Chancellor from office by an order in writing on charges 
of mismanagement of funds or misconduct or for any other 
gvod and sufficient reasons. 
Provided that such charges are proved by an enquiry 
conducted by a person who 1s or has been a Judge of the High 
Court or the Supreme Court and appointed by the Chancellor 
for the purpose. 
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Provided further that the Vice-Chancellor shall not be 
removed under this section unless he has been given a 
reasonable opportunity of showing cause against the action 
proposed to be taken against him. 
8. The Pro-Chancellor.—(1) The Minister for the time 
being administering the subject of education in the State shall 
be the Pro-Chancellor of the University. 
(2) In the absence of the Chancellor or during his 
inability to act, the Pro-Chancellor shall exercise all the 
powers and perform all the functions of the Chancellor. 
9, Officers of the University.—The following shall be the 
Officers of the University, namely :— 
(1) The Vice-Chancellor ; 
(u) The Pro-Vice-Chancellor ; 
(ui) The Registrar; and 
(iv) Such other Officers in the service of the University 
as may be declared by the Statutes to be Officers of the 
University. 
10. The Vice-Chancellor.—(1) The Vice-Chancellor shall 
be appointed by the Chancellor on the unanimous recom- 
mendation of a Committee appointed by him consisting of 
three members, one elected by the Senate, one elected by 
the Syndicate and the third nominated by the Government. 
The Committee shall make 1ts recommendation within a 
period of three months of its appointment. 
(2) In case the Committee appointed under sub-section 
(1) is unable to recommend a name unanimously, the Vice- 
Chancellor shall be appointed by the Chancellor from among 
the panel of three names submitted to him by the Committee 
within the period specified in the preceding sub-section. 
(3) If the Committee fails 1o make a unanimous recom- 
mendation or submit a panel of names as aforesaid, another 
Committee consisting of three new members, one elected by 
the Senate, one elected by the Syndicate and the third 
nominated by the Government shall within three months of 
its constitution make a unanimous recommendation or submit 
a panel of three names to the Chancellor who shall there- 
upon appoint a Vice-Chancellor accordingly :

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