Section 21(2) in The Anna University of Technology, Chennai Act, 2010
(2)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-officio Members.(a)The Secretary to Government, in-charge of Higher Education; I(b)The Secretary to Government, in-charge of Industries;(c)The Secretary to Government, in-charge of Information Technology;(d)The Secretary to Government, in-charge of Law; and(e)The Director of Technical Education.Class II - Other Members.(a)One member from among the Chairmen of the Faculties nominated by the Chancellor on the recommendation of the Vice-Chancellor;(b)One member from among the Professors and Head of the Departments of the Government engineering colleges,I nominated by the Chancellor on the recommendation of the Vice-Chancellor;(c)One member representing Industries, Public and Private Sectors nominated by the Government;(d)One member representing Research Institutions having specials knowledge and practical experience in Industry and Commerce, nominated by the Chancellor;(e)Two members from the Principals of the affiliated colleges nominated by the Government;(f)Two members from among the Managements of the affiliated aided and self- financing engineering colleges, nominated by the Government; and(g)One member elected by the Members of the Legislative Assembly of the State from among themselves.
