(1)The Chancellor shall, as soon as may be, after the Administrator is appointed under sub-section (1) of section 55, constitute the Syndicate.(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;(b)The Secretary to Government, in-charge of Health and Family Welfare;(c)The Secretary to Government, in-charge of Law;(d)The Director of Collegiate Education;(e)The Director of Technical Education; and(f)The Director of Medical Education.Class II - Other Members.(a)Two members elected by the Academic Council from among its members;(b)One member from among the Deans of Faculties nominated by the Chancellor on the recommendation of the Vice-Chancellor;(c)One member having special knowledge in the field of Law, Higher Education or Medical Science nominated by Chancellor on the recommendation of the Government;(d)One member nominated by the Chancellor from Scheduled Castes Scheduled Tribes, Most Backward, Backward or Minority Classes on the recommendation of the Government;(e)One member representing Public or Private Sectors, Industries and Research Institutions having special knowledge and practical experience in industry and Commerce, nominated by the Chancellor on the recommendation of the Government;(f)One member elected by the Tamil Nadu Legislative Assembly from among its members;(3)The Vice-Chancellor shall be the ex-officio Chairperson of the Syndicate.(4)(a)In case the Secretary to Government in-charge of Higher Education or the Secretary to Government in-charge of Health and Family Welfare or the Secretary to Government in-charge of Law, is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department, not below the rank of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussion of the meeting and shall have the right to vote.(b)In case the Director of Collegiate Education or Director of Technical Education or Director of Medical Education is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department, not below the rank of Deputy Director, to attend the meetings. The officer so deputed shall have the right to take part in the discussion of the meeting and shall have the right to vote.(5)(a)Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election or nomination for another period of three years.(b)Where a member is elected or nominated to the Syndicate in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Syndicate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:Provided further that where an elected or nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate 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 Syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(6)When a person ceases to be a member of the Syndicate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.(7)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which is entitled by virtue of the office he holds.(8)A member of the Syndicate, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
