Section 24 in Karnataka Janapada Vishwavidyalaya Act, 2011
24. Syndicate.
(1)The Syndicate shall consist of the following Members, namely:-(a)the Vice-Chancellor ;(b)the Secretary to Government incharge of the Education Department or his nominee not below the rank of Deputy Secretary;(c)the Secretary to Government incharge of the Finance Department or his nominee not below the rank of Deputy Secretary ;(d)the Secretary to Government incharge of the Kannada and Culture Department or his nominee not below the rank of Deputy Secretary;(e)the Director, Kannada and Culture Department;(f)one Dean to be nominated by the Vice-Chancellor, by rotation for a term of one year on the basis of seniority;(g)six eminent folklorists nominated by the Government from amongst folklore experts for a term of three years of whom,-(i)one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;(ii)one shall be a person belonging to the Other Backward Classes;(iii)one shall be a woman;(iv)one shall be a person belonging to Religious Minorities; and(v)two others:Provided that no person who is an employee in the University in whatever capacity shall be eligible for nomination.(h)one Professor from the Post graduate studies by rotation for a term of one year on the basis of seniority to be nominated by the Vice-Chancellor with prior approval of the Government.(2)The Syndicate shall hold atleast eight meetings on second Saturdays of the month during a year. The duration between two consecutive meetings shall not exceed eight weeks. The Vice-Chancellor may in case of urgency convene special meetings.(3)The Chancellor or the Government, may by order direct to hold the meetings to discuss such terms of reference as may be specified by them and the Vice-Chancellor shall comply with such directions.
