Section 22(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(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 Law;(b)The Secretary to Government in-charge of Education;(c)The Director of Legal Studies; and(d)The Advocate-General, Tamil Nadu.Class II - Other Members(a)One serving or retired Judge of High Court, Madras nominated by the Government in consultation with the Chief Justice of High Court, Madras;(b)One Teacher elected by the Academic Senate from among its members who shall be a teacher of an affiliated college;(c)One University Reader nominated by the Vice-Chancellor by rotation according to seniority;(d)Two University Professors from among the Heads of Departments of study and research, school of excellence or centres of advanced studies nominated by the Government on the recommendation of the Vice-Chancellor by rotation according to seniority;(e)One member nominated by the Government to secure representation of the Scheduled Castes and the Scheduled Tribes from among the members of the legal profession or from the members of the law teaching faculty;(f)One member nominated by the Government to secure representation of the Most Backward Classes and the Denotified Communities from among the members of the legal profession or from the members of the law teaching faculty;(g)Two Principals of affiliated colleges nominated by the Vice-Chancellor;(h)One member nominated by the Bar Council of India;(i)Chairman of the Bar Council of Tamil Nadu;(j)One member elected by the Academic Senate from among its members; and(k)One member nominated by the Chancellor from among the members of the Academic Senate.
