Section 21(2) in The Anna University of Technology, Madurai Act, 2010
(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 Industries;(c)The Secretary to Government, in-charge of Information Technology;(d)The Secretary to Government, in-charge of Law; and(e)The Director of Technical Education.Class II - Other Members.(a)One member from among the Chairmen of the Faculties nominated by the Chancellor on the recommendation of the Government;(b)One member from among the Professors and Heads of the Departments of the Government engineering colleges, nominated by the Chancellor on the recommendation of the Vice-Chancellor;(c)Two members representing Public and 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;(d)Two members from among the Principals of the affiliated colleges nominated by the Chancellor on the recommendation of the Government;(e)Two members from among the managements of the affiliated, aided and self-financing engineering colleges, nominated by the Chancellor on the recommendation of the Government; and(f)One member elected by the Members of the Legislative Assembly of the State from among themselves.
