LexThe COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
Kerala · state statute
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| COCHIN UNIVERSITY OF
SCIENCE AND TECHNOLOGY
| COCHIN UNIVERSITY OF
{ SCIENCE AND TECHNOLOGY ACT, 1986
(310F 1986)
THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOL
1
OGY
ACT, 1986
ARRANGEMENT OF SECTIONS
PREAMBLE
Chapter |
. PRELIMINARY Sections :
1. Short title and commencement
2. Objects
3 Definitions
NOs
10.
12.
13.
14.
15.
Chapter II
THE UNIVERSITY
The University
Territoral limits
Powers of the University ds
University open to all classses and cree
Chapter ILE
THE CHANCELLOR, PRO-C EX. ANCELLOR AND
OFFICERS OF THE ©JINIVERSITY
The Chancellor
The Pro- Chancellor
Officers of the University
The Vice- Chancellor
The Pro-Vice - Chancellc &
The Registrar
The Finanace Officer
Appointments to be not & fied
2
Chapter IV
AUTHORITIES OF THE UNIVERSITY, STAFF
COUNCIL AND UNIVERSITY APPELLATE TRIBUNAL
16.
17.
18.
19.
20.
21.
22.
23.
24.
25.
26.
27.
28.
29.
30.
31.
32.
33.
34,
35
36.
37.
Authorities of the University
The Syndicate
Powers of the Syndicate
The Senate
Reconstitution of the Senate
Powers and Functions of the Senate
Meetings of the Senate
The Academic Council
Powers and duties of the Academic Council
Faculties
Boards of Studies
Planning Committee
Finance Committee
Staff Council
University Appellate Tribunal
Chapter V
SELECTION COMMITTEES
Constitution of Selction Committees
Chapter V
FINANCE AND ACCOUNTS
The University Fund
Power to borrow
Annual accounts
Annual! Financial Estimates
Audit of Accounts of the University
Annual Report
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Chapter VI
STATUTES, ORDINANCES, REGULATIONS AND RULES
38.
39.
40.
41.
42.
43.
The Statutes
Procedure for making Statutes
Ordinances
Procedure for making Ordinances
Procedure for making Regulations
Rules
Chapter VIII
FILLING OF VACANCIES -RESIGNATIONS, REMOVAL
45.
46.
47.
48.
49.
50.
51.
§2.
53.
54.
55.
56.
57.
58.
ETC. OF MEMBERS OF THE AUTHORITIES AND
BODIES OF THE UNIVERSITY
Protection of acts and Proceedings of the Syndicate,
Senate, Academic Council etc.
Filling up of Vacancies
Resignation or removal of members of any Authority
or Body etc.
Chapter IX
MISCELLANEOUS
Protection of acts and Orders
Dispute as toconstitution of University’s Authority or
Body
Bar of Jurisdiction of Civil Courts
Power of Government to cause inspection of the
University
Appointment of Commission to enquire into the
working of the University
Conditions of Service
Pension, Insurance and Provident Fund
Nomination of the First Senate of the University
Transitory Provisions’
Removal of Difficulties
Inconsistency with other laws
Repeal and Saving
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ACT 31 OF 1986
THE COCHIN UNIVERSITY OF SCIENCE AND
TECHNOLOGY ACT, 1986
(Received the assent of the Governor on the 30th day of
November, 1986 and published as Act 31 of 1986 in the Kerala
Gazette Extraordinary No. 1080 dated the 30th November,
1986).
An Act to provide for the reorganisation of the University of
Cochin.
Preamble.-WHEREAS it is expedient to provide for the
reorganisation of the University of Cochin and convert it into
a full fledged University of Science and Technology for the
promotion of graduate and post-graduate studies and advanced
research in applied science, technology, industry, commerce,
management and social science;
BE it enacted in the Thirty-seventh Year of the Republic
of India as follows:-
Chapter I
PRELIMINARY
1. Short title and commencement: -(1) This Act maybe
called the Cochin University of Science and Technology Act,
1986.
2. Sections 19,20,21,22,29, and 54 of this Act shall
come into force at once andthe remaining provisions shall be
deemed to have come into force on the 25th day of February,
1986.
(2) Objects :- The University shall have the following
objects, namely:-
(i) to prosecute and promote research in applied
science, technology, industry, commerce, management and social
science for the advancement of knowledge and for the
betterment of society ;
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(ii) to provide facilities and offer opportunities for
graduate and post-graduate education in applied science,
technology, industry, commerce, management and social science
by instruction, training, resesarch, development and extension
and by such other means as the University may deem fit;
{iii) to devise and implement programmes of education
in applied science, technology, industry, commerce, management
and social science that are relevant to the changing needs of
sciety, in terms of breadth of diversity and depth of
specialization;
(iv) to serve as a centre for fostering co-operation and
exchange of ideas between the academic and research
community on the one hand and industry on the other;
(v) to organise exchange programmes with other
institutions of repute in India and abroad with a view to
keeping abreast of the latest developments in relevant areas
of teaching and research.
3. Definition.- In this Act, unless the context otherwise
requires:-
(1) “Academic Council” means the Academic
Council of the Univeristy;
(2) “Appellate Tribunal” means the Appellate
Tribunat of the University constituted under sub-section (1) of
section 30;
(3) “Board of Studies” means a Board of Studies of
the University;
(4) “Chancellor” means the Chancellor of the
University;
(5) “department” means a department of the
University designated as such by the Syndicate with reference
to asubject or group of subjects;
(6)”"employee” means every person in the whole-time
employment of the University in any service;
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(7) “faculty” means a faculty of the University; .
(8) “Finance Committe” means the Finance Committee
of the University referred to in section 28
(9) “Fund” means the fund of the University established
under section 32
(10) “hostel” means a unit of residence for the students
of the University;
(11) “Planning Committee” means the planning commette
referred to in section 27
(12) “Prescribed” means prescribed by this Act or the
statutes, Ordinances, Regulations or Rules made thereunder;
(13) “Pro-Chancellor’ means the Pro-Chancellor of the
University
(14) “Pro- Vice-Chancellor” means the Pro-Vice-Chancellor
of the University
(15) “Recognised Institution” means an institution for
research and/or special studies, recognised as such by the
Syndicate in accordance with the provisions of Act, and the
Statutes and Ordinances;
(16) “School means a School of the University designated
as such by the Syndicate comprising a department or
departments;
(17) “Senate” means the Senate of the University;
(18) “State” means the State of Kerala;
(19) “Statutes” “Ordinances” “Regulations” and “Rules”
means respectively the “Statutes,” “Ordinances”, “Regulations”
and “Rules” of the University;
(20) “Student” means a person duly admitted as a
fultime or part-time student in any of the institutions of the
University or Recognized Institutions in accordance with the
Regulations to undergo a course of study, research, leading to
a degree, diploma, or certificate of the University;
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(21} “Syndicate” means the Syndicate of the University;
(22) “teacher” means a professor, Reader, Lecturer or
such other person imparting instruction or supervising research
in the departments/schools of the University, or in recognised
institutions whose appointment has been approved by the
University;
(23) “Teacher of the University” means a person
employed asa teacher in any department or schooj of the
Univerisity;
(24) “University” means the Cochin University of Science
and Technology;
(25) “University Grants Commission” means the University
Grants Commission established under the University Grants
Commission Act, 1956 (Central Act 3 of 1956);
(26) “Vice-Chancelior” means the Vice-Chancelior of the
University
Chapter II
THE UNIVERSITY
4. The University.-(1) The Chancellor, the Pro-Chancellor, the
Vice-Chancellor, the Pro-Vice-Chancellor and the members of
the Syndicate, the Senate and the Academic Council for the
time being, shall constitute a body corporate by the name of
the Cechin University of Science and Technology.
(2) The University shall have perpectual succession and a
commmon seal, and shali sue and be sued by the said name.
5. Territorial limits;- Notwithstanding anything contained in
any other law for the time being in force, on the coming into
force of this Act, the territorial jurisdiction of the University shal!
extend to the whole of the State of Kerala.
6. Powers of the University.-The University shall have the
following powers, namely:-
(i) to establish and maintain institutions for higher
technological studies and research inscience, technology and
management in any part of the State;
(ii) to accord recognition to any science and technology
institution which is neither a part of, nor affiliated to, a
University or deemed University, as a Recognized Institution;
(iii) to provide for instruction and training in such branches
of learning as arein keeping with the objects of the University
and to make Provision for Research and for the advancement
and dissemination of knowledge;
(iv) to institute degrees, titles, diplomas and other academic
distinctions;
(v) to hold examinations and to confer degrees and other
academic distinctions on person who-
(a) shall have pursued a prescribed course of study
in an institution /Recognised Institution under the University,
and shall have passed the prescribed examination; or
(b) shall have under prescribed conditions carried on
research which has been duly evaluated;
(vi) to confer honorary degrees or other distinctions on
distinguished persons in accordance with the conditions to be
prescribed inthe Statutes;
(vii} to withdraw or cancel degree, titles, diplomas,
certificates or other distinctions under conditions that may be
prescribed the Statutes, after giving the person affected a
reasonable opportunity to present his case;
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(viii) to make arrangements for promoting the health,
general welfare and moral well-being of students and take such
measures as would foster in them habits of hard work, Self-
discipline and spirit of service to society;
(ix) to fix the fees payable to the University and to
demand and receive such fees;
(x) tohold and manage endowments and bursaries and
to institute and award fellowships, scholarships studentships,
medals and prizes;
(xi) 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 Club;
(e) the National Cadet Corps;
(f) the Nationai Service Corps;
(g) University Extension Board;
(h) Students Cultural and Debating Societies;
(i) a Translation and publication Bureau;
(i) Co-operative Societies and other institutions for
promoting the welfare of students and employees
of the University;
(k) a University Library;
() a Staff Council;
(m) such other bodies as the Syndicate may deem
necessary.
(xii) to co-operate with other Universities or authorities
or associations in such manner and for such purposes as the
Syndicate may determine;
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(xiii) to take and hold any property, movable or
immovable, which may become vested inif for the purpose of
the University by purchase, grant, testamentary disposition or
otherwise and to grant, demise, alienate or otherwise dispose
ofallor any of the properties belonging to the University and
also to doall other acts incidental or appertaining toa body
corporate;
(xiv) to direct, manage and control all immovable and
movable properties transferred to the University by the
Government;
(xv) to establish, maintain and manage hostels ;
(xv) to co-ordinate, supervise regulate and control the
conduct of teaching and research work in the Recognised
institutions to the extent deemed necessary;
(xvi) to define the powers and duties of the officers and
other employees of the University other than those prescribed
in this Act;
(xviii) to provide for the inspection of Recognised Insitution
and lay down standards of instruction and research;
(xix) to institute professorships, readerships, lecturerships
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; and
(xx) generally to do all such other acts and things,
whether incidental tothe powers aforesaid or not as may
required in order to further the objects of the University.
7. 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
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of any ofthe authorities or bodies of the University or admission
to any course of study or research inthe University.
Provided that the University may, in consultation with the
Government, reserve seats for the members of socialiy and
educationally backward classes or Scheduled Castes or
Scheduled Tribes for the purpose of admission as students in
any of the institutions of the University or Recognised institutions.
(2) In making appointments for all posts as determined
by the Syndicate 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 15,16,17 and 17A of the Kerala State and
Subordinate Service Rules, 1958, as amended from time to
tme.
Chapter III
THE CHANCELLOR, PRO-CHANCELLOR AND
OFFICERS OF THE UNIVERSITY
8. 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 meeting of any
convocation of the University.
(3) All the authorities of the University shall be subordinate
to the Chancellor.
(4) The Chancellor may, by order in writing, annul any
proceedings of any of the authorities of the University 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
in force.
a
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Provided that, before making any such order, the
Chancellor shall call upon such authority to show cause why
such an order should notbe made and consider the cause, if
any, shown by such authority within a reasonable time.
(5) 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 aunthority to show cause why
such an action should not be taken.
(6) Every proposal for the conferment of an honorary
degree shall be subject to confirmation by the Chancellor.
(7) An appeal shall lie to the Chancellor against any
order of dismissal passed by the Syndicate or the Vice-
Chancellor against any person in the service of the University.
(8) An appeal under sub-section (7) shall be filed within
sixty days from date of service of the order of dismissal on the
person concerned.
(9) The Chancellor shall, before passing any order on
an appeal under sub-section (7), refer the matter for advice to
a Tribunal appointed by him for the purpose.
(10) The Chancellor shall have power to remove the
Vice-Chancellor or the Pro-Vice-Chancellor from office by an
order in writing on charges of mismanagment of funds or
miscounduct or for any other good and sufficient reasons.
Provided that in the case of the Vice-Chancellor, such
charges are proved by an enquiry conducted by a person who
is ajudge of the High Court or the Supreme Court or where
the services of such a judge is not available, bya person who
has been a judge of the High Court or the Supreme Court,
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appointed by the Chancellor for the purpose; and in the case
of the Pro-Vice-Chancellor, such charges are proved by an
enquiry conducted by an Officer not below the rank of a
Secretary to Government, appointed bythe Chancellor, for the
purpose;
Provided further that the Vice-Chancellor or the Pro-
Vice_Chancellor shall not be removed under this sub-section
unless he has been givena reasonable opportunity of showing
cause against the action proposed to be taken against him.
9. The Pro-Chancellor.-(1) The Minister forthe time being
administering the subject of higher 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.
10. Officers of the University.- The following shalilbe the
officers of the University, namely:-
(i) the Vice-Chancellor;
(ii) the Pro-Vice-Chancellor;
(iii) the Registrar;
(iv) the Finance Officer; and
(v) such other Officers in the service of the Univer
sity as may be declared by the Statutes to be Officers
of the University.
11. The Vice-Chancellor.- (1) The Vice-Chancellor shall
be appointed by the Chancellor on the unanimous
recommendation of aCommettee appointed by him consisting
of three members, one nominated by University Grants
Commission, one elected by the Syndicate and the third
nominated by the Government. The Committee shall make its
recommendation within a period of three months from the date
of its appointment.
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(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 the
panel of three names submitted to him by the committee
within the period specified in the preceeding sub-section.
(3) If the committee fails to make a unanimous
recommendation or submit a panel of names as aforesaid,
another committee consisting of three new members, one
nominated by the University Grants Commission, one elected
by the Syndicate and the third nominated by the Government
shall, make a unanimous recommendation or submit a panel of
three names to the Chancellor, within three months of its
constitution, and the Chancellor shall appoint a Vice-Chancellor
accordingly.
Provided that it shall be open to the Chancellor for
reasons to be stated in writing, to appoint, by nomination, an
appropriate person as Vice-Chancellor for such time as he
may consider expedient.
(4) No person who has completed sixty years of age shall
be eligible for appointment as Vice-Chancellor.
(5) The Vice Chancellor shall hold office for a term of
four years from the date on which he enters upon his office
and shall not be eligible for reappointment.
(6) The remuneration payable to, and the other conditions
of service of the Vice-Chancellor shall be determined by the
Chancellor.
(7) The Vice-Chancellor shall be the principal academic
and executive officer of the University.
(8) The Vice-Chancellor shall be the Chairman of the
Syndicate, the Senate and the Academic Council, and shall be
entitled to be present at and to address any meeting of any
authority of the University, but shall not be entitiled to vote
thereat unless he is a member of the authority concerned.
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(9) It shall be the duty of the Vice-Chancellor to ensure
that the provisions of this Act, and the Statutes, Ordinances
and Regulations are observed and he shall have all the powers
necessary for this purpose.
(10) The Vice-Chancellor shall have the right of visiting
and inspecting institutions maintained or recognised by the
University.
(11) If at any time, except when the Syndicate or the
Academic Council is in session, the Vice-Chancellor is satisfied
that an emergency has arisen requiring him to take immediate
action involving the exercise of any power vested in the
Syndicate or the Academic Council, the Vice-Chancellor may
take such action as he deems fit, and shall, as soon as may
be, report the action taken by him to the Syndicate or the
Academic Council, as the case may be, for approval.
(12) Subject to the provisions of this Act, the Statutes and
the Ordinances, the Vice-Chancellor shall have the power
. (a) to make appointments to posts below the rank of
Assistant Registrar, and prescribe their duties;
(b) to suspend, dismiss or otherwise punish any
employee of the University below the rank of
Assistant Registrar;
(c) to take disciplinary action against students of the
University.
Provided that he may delegate any of his powers under
this sub-section to the Pro-Vice-Chancellor or the Registrar.
(13) The Vice-Chanéellor shall have the power to convene
meetings of the Syndicate, the Senate and the Academic
Council, or any other authority of the University.
(14) It shaif be the duty of the Vice-Chancellor to ensure
that the proceedings of the University are carried on_ in
accordance with the provisions of this Act, the Statutes, the
Ordinances, the Regulations and the Rules made thereunder
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and to reportto the Chancellor every proceedings which is not
in conformity with such provisions.
(15) The Vice-Chancellor shall exercise such other powers
and perform such other functions as may be prescribed by the
Statutes.
(16) In the event of a temporary vacancy occurring in
the office of the Vice-Chancellor, the Pro-Vice-Chancellor shall
perform the duties of the Vice-Chancellor.
(17) Inthe event of a permanent vacancy occurring in
the office of the Vice-Chancellor, the Chancellor shall make
necessary arrangements for exercising the powers and
performing the duties of the Vice-Chancellor until a Vice-
Chancellor who is appointed under the provisions of this Act,
assumes office.
12. The pro-Vice-Chancellor-(1) The Chancellor — shall
appoint a Pro-Vice-Chancellor for the University:
Provided that the person thus appointed shall not be
above the age of sixty.
(2) The term of appointment of the Pro-Vice-Chancellor
shall be four years from the date on which he enters upon his
office and shall be a whole time officer of the University.
(3) The salary and other conditions of service of the
Pro-Vice-Chancellor shall be as prescribed by the Statutes.
(4) Subject to the provisions of this Act and the Statutes,
Ordinances and Regulations the powers and functions of the
Pro-Vice-Chancellor shall be determined by the Vice-Chancellor.
13, The Registrar{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 the
Government, as Registrar of the University for such period and
on such terms as maybe prescribed by the Statutes.
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(2) The Registrar shall be awhole time salaried officer
of the University and shall exercise such powers and perform
such duties as may be prescribed by the Statutes.
(3) Suits by or against the University shall be instituted
by or against the Registrar.
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 the Government, as Finance Officer of the University for
such period and on such terms as may be prescribed by the
Statutes.
(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.
15. Appointments to be notified.- The appointments of
the Vice-Chancellor, the Pro-Vice Chancellor, the Registrar and
the Finance Officer shall be notified in the Gazette.
Chapter IV
AUTHORITIES OF THE UNIVERSITY, STAFF COUNCIL
AND UNIVERSITY APPELLATE TRIBUNAL
16. Authorities of the University- The following shall be
the authorities of the University, namely:-
(i) the Syndicate,
(ii) the Senate,
(iii) the Academic Council,
(iv) the Faculties,
{v) the Boards of Studies,
(vi) the Planning Committee,
(vii) the Finance Committee,
(viii) such other boards or bodies of the University as
may be declared by the Statutes to be authorities of
the University.
33/169/MC
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17. The Syndicate.-(1) The Syndicate shall be the chief
executive body of the University and shall consist of the
following members, namely:-
(i) The Vice-Chancellor,
{ii) The Pro-Vice- Chancellor,
(iii) The Director of Technical Education,
(vi) to Government, Higher Education
(v)
(vi) Three’ Deans of Faculties of the University by
rotation in the alphabetical order of the Faculties
in every two years.
(vil) An expert from the field of Industry and
Commerce, nominated by the Chancellor.
(viii) Five members of the Senate, nominated by the
Government, of whom one shall be a member of
the Scheduled Caste or Scheduled Tribe and one
shalibe a teacher.
(ix) An official representative of the University Grants
Commission, nominated by the Commission.
(x) Two persons nominated by the Government from
among the members of the Legislative Assembly
of Kerala.
(2) E he term of office of the members nominated under
items (vii), (viii), (ix) and (x) sub-section (1) shall be four
years from the date of their mination and they shall not be
eligible for re-nomination.
Provided that no person nominated in his capacity as a
member of the Legislative Assembly shall hold office as a
member of the syndicate for alonger period than three months
after he has ceased to be such member of the Legislative
Assembly, unless in the meanwhile, he again becomes a
member of the Legistlative Assembly. F)
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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 in acordance 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 tothat 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 inspection of 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 learning as
it may from time to time deem necessary;
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(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 empoyees 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 Report of the University in accordance with the provisions
of the Statutes made inthis behalf;
(xix) to conduct examinations and approve and publish
the results thereof;
(xx) to appoint members tothe Faculties and Boards of
Studies;
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(xxi) to approve panels of examiners and to fix their
remuneration;
(xxii) to delegate any of its powers to the Vice-Chancellor;
(xxiii) to arrange for 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 immovable properties to the Univ-
ersity 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.
19 Senate. -The Senate shall consist of the following members,
namely:- +
EX-OFFICIO MEMBERS
(i) the Chancellor;
(ii) the Pro-Chancellor;
(iii) the Vice-Chancellor;
(iv) the Pro-Vice-Chancellor;
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22
(v) the Mayor of Cochin;
(vi) two Officers nominated by the Government;
(vii) the Chairman, State Advisory Board of Education;
(viii) one nominee each of the Vice-Chancellors of the
other Universities of the State;
(ix) members of the Syndicate who are not members of
the Senate;
(x) Member of the Legislative Assembly and Member of
the Lok Sabha representing the area in which the
Headquarters of the University is situated;
(xi) the Chairman, University Students Union.
ELECTED MEMBERS
(i) Five Members elected from among the Principals of
all Engineering Colleges of the State, Heads of
University Departments and Heads of Branches of
Studies in the University, of whom two shall be
Principals of Engineering Colleges;
(ii) Four Members, elected by the members of the
Academic Council from among themselves;
(iii) Five members, other than those mentioned in item
(x) under “Ex-officio Members”, elected by the
members of the Legislative Assembly from among
themselves, of whom one shall be a member of
Scheduled Caste;
(iv) Three Deans of Faculties tobe elected from among
themselves.
(v) Ten members, other than those mentioned in item
(i) under “Elected Members”, elected from among
themselves by the teaching staff of the University
Departments and Recognised Institutions;
(vi)
(vii)
(viii)
(i)
(ii)
(iii)
(a)
(b)
(c)
(d)
(e)
()
(9).
23
Two members, elected by the registered Trade Unions
in the State from among themselves’ in such
manner as may be prescribed;
Two members, elected by the non-teaching staff of
the University from among themselves;
Seven members, elected by the students of the
University from among themselves in such manner
as may be prescribed.
OTHER MEMBERS
Four experts representing Industries and Commerce
nominated by the Government, of whom one shall
be a representative of any of the chamber of
commerce situated within the area of the Greater
Cochin Development Authority;
Two members nominated by the Government of
whom one Shall be a Principal of any of the
Engineering Colleges in the State and the other
shall be a teacher of a Polytechnic in the State;
Not more than seven members nominated by the
Chancelior representing:
Recognised research institutions ;
Recognised Cultural associations ;
Authors ;
Journalists ;
Advocates ;
Eminent Educationists ;
Scheduled Castes, Sheduled Tribes and other
Sackward Classes. ,
24
(iv) Six graduates, who are domicilled in the State,
nominated by the Government.
20. Reconstitution of the Senate.-(1) The Senate shail
be reconstituted in evey four years.
(2) Every member of the Senate, other than ex-officio
members, shal subject to the provisions of this Act and the
Statutes, hold office uniti the next reconstitution of the Senate.
Provided that no member nominated or elected in the
capacity as a member of a particular body or as the holder of
a particular office, shall hold office for a longer period than
three months after he has ceased to be such member or
holder of such office, unless in the meanwhile he again
becomes amember of that body or holder of such office:
Provided further that where an elected or nominated
member of the Senate is appointed to any office, by virtue of
which he is entitiled to be a member of the senate ex-officio,
he shall, by notice in writing signed by him and communicated
to the Vice-Chancellor within seven days from the date of his
taking charge of his appointment, choose whether he will
continue to be a member of the Senate by virtue of his election
or nomination or an ex-officio member by virtue of his
appointment and such chioce shall be final.
(3) On the failure of a member to make the choice
under the preceeding proviso, he shall be deemed to have
vacated his office as an elected or nominated member.
(4) Whena person ceases to be amember of the Senate
he shall cease tobe a member of any of the authorities of the
University of which he is amember by virtue of his membership
of the Senate,
21. Powers and functions of the Senate.-Save as otherwise
expressly provided in this Act, the Senate shall have the
following powers, namely:-
25
(a) toreview, from time to time, the general policies and
programmes of the University;
(b) to suggest measures for the improvement and
development of the University;
(c) toconsider the annual report and the annual accounts
ofthe University and the Audit Report on such accounts and to
pass resolution thereon;
(d) to advise the Chancellor on any matter referred to
by him in for advice.
22. Meetings of the Senate(1) The Senate shall meet at
least once in four months onsuch dates as may be fixed by
the Vice-Chancellor.
(2) The quorum for the meeting of the Senate shall be
twenty.
23. The Academic Council. -(1) The Academic Council
shall be the principal academic body of the University, and
subject to the provisions of this Act, the Statutes and Ordinances,
co-ordinate and exercise general supervision over the academic
programmes and policies of the University. it shall be responsible
for the maintenance of standards of instruction, research,
education and examinations within the University, and shall
exercise such powers and perform such other duties as may be
conferred on it by the Statutes.
(2) The Academic Council shall consist of the following
members, namely:-
EX-OFFICIO MEMBERS
(i) the Vice-Chancellor,
(ii) the Pro-Vice-Chancellor,
(i)
(iv)
(v)
(vi)
(vii)
(viii)
(i)
(ii)
(iii)
(iv)
26
a nominee each of the Vice-Chancellors of other
Universities in the State, representing the Faculties
of Science / Engineering / Technoloigy / Social
Science.
the Director of Technical Education,
the Deans of Faculties,
alt members of the Syndicate who are not otherwise
members of the Academic Counncil.
all the Heads of Departments/Schools of study and
research.
all the Chairmen of the Boards of Studies who are
not otherwise members of the Academic Council
NOMINATED MEMBERS
Three senior Professors who are not otherwise
members of the Academic Council nominated by
the Vice-Chancellor for a term of two years,
representing distinct branches of studies.
Three senior Readers who are not otherwise
members of the Academic Council nominated by the
Vice-Chancellor for a term of two years, representing
distinct branches of studies.
Five outstanding scholars of national/international
repute from outside the State nominated by the
Chairman, University Grants Commission, for a period
of two years,
One representative each of the following national
institutions / organisations to be nominated by the
chancellor, on the recommendation of the Vice-
chancellor, for a period of two years; (a) Council of
Scientific and Industrial Research, (b) Department
of Science and Technology (Government of India),(c)
Indian Council of Agricultural Research,(d) Indian
Space Research Organisation, (e) National Institute
of Oceanography and (f) Defence Research and
Development Organisation.
(v)
27
Three experts in Industry and Commerce to be
nominated by the chancellor for a term of two
years.
ELECTED MEMBERS
Two members, elected by the Students of the University,
for one year, from among themselves in such manner as may
be prescribed, of whom one shallbe from the research wing
and the other from the graduate and post-graduate students.
24,
(i)
(ii)
(a)
(b)
(c)
(d)
(e)
Powers and duties of the Academic Council.- Subject
tothe provisions of this Act and of the Statutes, the
Academic Council shail have the following powers,
duties and functions, namely;-
to advise the syndicate on all academic matters;
to make Regulations and to amend or repeal the
same, with the approval of the Syndicate on the
following matters:-
prescribing courses of studies and scheme of
examination;
prescribing qualifications for admission of students to
various courses of studies and to research degrees,
and tothe examinations and the conditions under
which exemption may be granted;
prescribing the standards of evaluation of the
performance of students and classification of students
on the basis of their performance in the
examinations;
prescribing the conditions for admission of candidates
for research degrees and the requirements for the
award of such degrees;
prescribing the qualifications for recognition of
teachers and scientists as supervising guides for
research;
(f)
(9)
(h)
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
25.
(b)
(2)
33/169/MC
28
prescribing the equivalence of examinations,
degrees, diplomas and certificates of other
Universities, institutions, boards;
prescribing the qualifications of teachers in
conformity with the recommendations of the University
Grants Commission;
prescribing the norms for the upgradation of teaching
posts;
to examine and act upon the recommendations of
the various faculties in making Regulations;
to determine what degree, diplomas and other
academic distinctions shall be granted by the
University, and to award the same;
to institute teaching posts, scholarships, fellowships;
to consider the annual reports and to make
suggestions thereon before it is considered by the
Syndicate;
to recommend to the Syndicate the conferment of
honorary degrees and other distinctions; .
to delegate to the Vice-Chancellor any of its powers
to exercise such other powers and perform such
other functions as may be prescribed by the Statutes.
Faculties.-{1) (a) The University shall have such faculties
as may be prescribed by the Statutes from time
time.
Each Faculty shall subject to the control of the
Academic Council, be responsible for the co-
ordination of study and research in the branches
of studies represented in the Boards of Studies
coming under its purview.
The term of the Faculty, its constitution and
membership shall be prescribed by the Statutes.
(3)
(4)
(5)
(6)
26.
(2)
27.
(2)
(a)
(b)
(c)
(d)
29
Subject tothe provision of this Act, each Faculty
shallexercise such powers and perform such duties
as maybe prescribed by the Statutes.
There shallbe a Dean for each Faculty, who shall
be nominated by the Vice-Chancellor.
The Dean of each Faculty shall be responsible for
the due observance of the Statutes, Regulations and
Ordinances and in guiding the deliberations of the
Faculty.
The Dean of a Faculty shallhold office for a term of
three years.
Boards of Studies. -(1) There shall be a Board of
Studies for each branch of study or branches of
Studies as the syndicate may decide.
The constitution and powers of the Boards of studies
shall be prescribed by the Statutes.
Planning Committe.-(1) There shall be a Planning
Committee with a person deputed by the Syndicate
as Chariman to advise the Syndicate and the
Academic Concil onany matter, which it considers
necessary for the fulfilment of the objectives of the
University.
The Planning Committee shall be respobsible for-
The overall planning of the development of the
University in the perspective of five years;
the delineation of desirable direction of growth;
monitoring the implementation of programmes
approved by the Syndicate; and
assessing the overall performance of the University
in achieving targets set for the plan period.
(3)
28.
(2)
29.
(a)
(b)
(c)
(d)
(e)
(2)
(3)
30
Subject tothe provisions of this Act, the constitution,
powers and functions of the planning Committee
shall be prescribed by the Statutes.
Finance Committee.-(1) There shall be a Finance
Committee with a person deputed by the Syndicate
as Chairman to advise the Universtiy on any question
afffecting its finances.
Subject to the provisions of this Act, the constitution,
powers and functions of the Finance Committee
and its procedures, including the delegation of its
powers, shall be prescribed by the Statutes.
Staff Council.-(1) The Staff Council shall consist of
the following members, namely;
The Pro-Vice-Chancellor, who shall be the Chairman
of the Staff Council;
Two members elected by the teachers ofthe
University Departments and Recognised Institutions,
from among themselves;
Two members elected by the non-teaching staff of
the University, from among themselves.
Two members elected by the members of the Senate
from among temselves;
Two members elected by the members of the
Syndicate, from among themselves.
The Staff Council shall be reconstituted every two
years.
The Staff Council shall have the power, subject to
the provisions of this Act and with the previous
approval of the Syndicate, make rules regarding the
procedure and conduct of its business.
31
(4) The Staff Council may subject to the provision of
this Act, the Statutes, Ordinances and Regulations, discuss the
general or individual grievances, if any, of the employees of
the University and submit ‘its suggestions thereon for the
consideration of the Syndicate.
30. University Appellate Tribunal.-(1) The Government
shall constitute a University Appellate Tribunal for the purposes
of this Act.
(2) The Appellate Tribunal shall consist of a Judicial
Officer not below the rank of a District Judge nominated by the
Chancellor in consultation with the High Court.
(3) The Appellate Tribunal shall have’ the power to
make regulations consistent with the provisions of this Act,
with the previous sanction of the Government for regulating its
procedure and disposal of its business.
(4) The regulations so made shall be published in the
Gazette.
(5) Subject to the provisions of this Act, the jurisdiction
and powers of the Appeliate Tribunal shall be prescribed by
the Statutes.
32
Chapter V
SELECTION COMMITTEES
31. Constitution of Selection Committees.-
(1) The Chancellor shall, in consultation with the
Syndicate, constitute from time to time, separate selection
committees for the purpose of selection of candidates for
direct recruitment to the posts of-
(i) Professor, Reader.
(ii) Lectureres and other posts not being posts of non-
teaching staff.
(iii) Non-teaching staff.
(2) The selection Committee shall consist of-
(a) in the case of the Selection Committee for selection
of Professors and Readers,-
(i) the Vice-Chancellor,
(ii) the Pro-Vice-Chancellor,
(iii) a member of the Syndicate, deputed by the
Syndicate,
(iv) two subject experts to be nominated by the
Chancellor;
(b) in the case of the Selection Committee for
recruitment of Lectures and other teaching staff,-
(i)Vice-Chancellor,
* amended as per notification No.17689/Leg. Ci/88/Law Dt.
8-3-89 (appendix)
33
(ii) the Pro-Vice-Chancellor,
(iii) amember of the Syndicate, deputed by the Syndicate
(iv) head of the Department,
(v) one expert to be nominated by the Syndicate;
(c) in the case of the Selection Committee for
recruitment of non-teaching staff,-
(i) Vice-Chancellor,
(ii) the Pro-Vice-Chancellor,
(iii) a member of the Syndicate, deputed by the
Syndicate,
(iv) Registrar.
(3) No person shallbe directly recruited to the teaching
or non-teaching staff of the University except on the
recommendation of the concerned Selection Committee
constituted under subsection (1)
(4) The quorum for a meeting of a Selection Committee
shall be three.
(5) ThExcerpt shown. Open the full act in Lexace.