Section 19(2) in Tamil Nadu Music and Fine Arts University Act, 2013
(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 Culture;(b)The Secretary to Government, in-charge of Finance Department;(c)The Secretary to Government, in-charge of Law Department;(d)Commissioner of Art and Culture.Class II - Other Members.(a)Two members nominated by the Chancellor from among eminent educationists in the field of music, fine arts, performing arts and other related professions;(b)Six persons nominated by the Chancellor on the recommendation of the Vice-Chancellor from amongst eminent persons in the field of music, fine arts and performing arts, educationists or awardees in music, fine arts and performing arts or persons from other professions;(c)Principals of the Colleges specified in the Schedule;(d)One member of the Tamil Nadu Legislative Assembly nominated by the Chancellor on the recommendation of the Government.(e)[ Two Principals nominated by the Vice-Chancellor from among the affiliated colleges other than the colleges specified in the Schedule.] [Inserted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.]
