Section 19 in Madurai-Kamaraj University Act, 1965
19. The Syndicate.
(a)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-Class I-Ex-Officio Members.(1)[ The Secretary to Government in-charge of Education;] [Item (1) was inserted by section 6 (ii) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu No. 75 of 1986).](1A)[ The Secretary to Government in-charge of Health and Family Welfare;] [Item 1 (A) was inserted by 3 (a) (ii) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](1AA)[ The Secretary to Government in-charge of Law;] [Item 1 (AA) was inserted by section 3 (a) (ii) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](1AAA)[ The Director of Higher Education, Madras; [* * *] [Item (1) was renumbered as (1-A) by section 6 (i) of the Madras University and Madurai-Kamaraj University (Second Amendment)Act, 1979 (Tamil Nadu Act No. 9 of 1980) and 1-A was renumbered as 1-AAA by section 3 (a) (i) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu No. 75 of 1986).] ](2)The Director of Technical Education, Madras; [* * *] [In item 2 the word 'and' was omitted by section 3 (iii) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](3)[ The Director of Medical Education] [Item 3 was inserted by 6 (iii) of the Madras University and Madurai-Kamaraj University (Amendment) Act, 1979 (Tamil Nadu Act No. 42 of 1979).], [and] [The word 'and' was inserted by 3(iv) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](4)[ The Director of Legal Studies] [Item 4 was inserted by 3 (v) of Tamil nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).](aa)[ In case the Secretary to Government in-charge of 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 lower in rank than that of Deputy Secretary to Government to attend the meetings.] [Item (aa) was inserted by 3 (v) (b) of Tamil Nadu Universities Laws (Amendment) Act, 1986 (Tamil Nadu Act No. 75 of 1986).]Class II - Other Members(1)Four members elected by the Senate from among its members;(2)Three members elected by the Academic Council from among its members of whom two shall be teachers of affiliated colleges and the remaining shall be a person other than a teacher of an affiliated college; [and] [The word 'and' was omitted by the Madras University and Madurai-Kamaraj University (Amendment) Act, 1993 (Tamil Nadu Act No.7 of 1994).](3)Two members nominated by the Chancellor;(4)Three University Professors from among the Heads of Departments of study and research, schools of excellence or centers of advanced studies, nominated by the Chancellor on the recommendation of the Vice-Chancellor, by rotation among such departments, schools and centres;(5)One University Reader nominated by the Vice-Chancellor, by rotation according to seniority; and(6)[ One University Lecturer nominated by the Vice-Chancellor, by rotation according to seniority.] [This clause was inserted by Madras University and Madurai-Kamaraj University (Amendment) Act, 1993 (Tamil Nadu Act No.7 of 1994).](b)[(i) Save as otherwise provided, elected and nominated members of the Syndicate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [This clause was substituted by the Tamil Nadu Universities Laws (Amendment) Act, 1997 (Tamil Nadu Act No.41 of 1998).](ii)[ Where a member is elected or nominated to the Syndicate to 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 for the purpose of this clause. [This clause was inserted by the Tamil Nadu Universities Laws (Second Amendment) Act, 1991 (Tamil Nadu Act No.9 of 1992).]Explanation. - For the purpose of this clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991 in the Tamil Nadu Government Gazette".][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.] [This clause was inserted by the Tamil Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act No.21 of 1992).]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 choice, he shall be deemed to have vacated his office as an elected or nominated member;[* ******* ] [Omitted by the Madras University and Madurai-Kamaraj University (Amendment) Act, 1993 (Tamil Nadu Act No.7 of 1994)](c)When a person ceases to be 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.
