12. [ The Syndicate.] [Section 12 substituted by Punjab Act 23 of 1969, Section 5.]
(1)On and with effect from the 27th June, 1969, the Syndicate shall consist of the following members, namely :-(i)the Vice-Chancellor - ex officio;(ii)the Secretary, Education Department, Punjab - ex officio;(iii)the Director, Public Instruction, Punjab - ex officio;(iv)the Dean, Academic Affairs and Students' Welfare - ex officio;(v)the Director, Languages Department, Punjab - ex officio;(vi)three persons from amongst Deans of Faculties who are members of the Senate, by rotation, according to age;(vii)two persons from amongst Heads of Departments, other than Deans, who are members of the Senate, by rotation, according to age;(viii)three persons from amongst Principals of Colleges, other than Deans of Faculties, who are members of Senate, by rotation; according to age;(ix)three persons to be nominated by the Chancellor on the advice of the State Government;(x)[ three persons elected by the Senate from amongst its members.] [Inserted by Punjab Act 7 of 1970, Section 2.](2)The members of the Syndicate, other than ex officio members shall hold office for a period of one year.[Provided that the term of office of the three persons elected by the Senate under clause (ix) of sub-section (1) as it existed immediately before the commencement of the Punjabi University (Amendment) Act, 1969, shall be one year from the date of commencement of the Punjabi University (Amendment) Act, 1970, excluding the period during which they have already been members of the Syndicate after the aforesaid election.] [Proviso added by Punjab Act 7 of 1970, Section 2.](3)A member of the Syndicate may, by letter addressed to the Chancellor, resign his office.(4)When a vacancy occurs in the office of member of the Syndicate by resignation or death of a member or otherwise the vacancy shall be filled in the manner provided in sub-section (1) :Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which the person in whose place he becomes a member would have otherwise continued in office.(5)The Syndicate shall be the executive body of the University and shall, subject to the control of the Senate, have the management and administration of the revenue and property of the University and be responsible for the conduct of all administrative affairs of the University not otherwise provided for.
