(iii)the members of the Syndicate other than the Vice-Chancellor and Pro-Vice-Chancellor shall cease to hold office as such members and the State Government shall, as soon as may be, but not later than one year from such commencement, take steps for the reconstitution of the Syndicate in accordance with the provisions of section 18 and until such reconstitution the Syndicate shall consist of the Vice-Chancellor, the Pro-Vice-Chancellor, the Dean of Students welfare, the Secretary to the Government of Uttar Pradesh in the Technical Education Department and such members as may be nominated by the State Government to represent the classes refereed to in clauses (c), (e), (f), (g) and (h) of sub-section (2) of section 18.
