- The Syndicate shall be the Chief Executive body of the University and shall consist of the following members, namely:-Ex-officio Members(a)The Vice-Chancellor(b)The Pro-Vice-Chancellor(c)The Secretary to government, Higher Education or an officer not below the rank of a Joint Secretary nominated by him(d)The Director of Public Instruction(e)[ The Director of Collegiate Education.] [Inserted by Act 19 of 1979, w.e.f. 19-5-1979.](f)[ The Secretary to Government, Information Technology Department or an officer of the Information technology Department not below the rank of a Joint Secretary, nominated by him.] [Inserted by Act 9 of 2001, w.e.f. 14-9-2001.]Other members(a)[Twelve members] [Substituted 'Thirteen members' by Kerala Act No. 20 of 2018, dated 3.7.2018.] elected by the Senate from among themselves, of whom (i) [[six] [Substituted by Act 16 of 1990, w.e.f. 26-4-1990.] shall be persons who are not teachers, of whom one shall be a person belonging to a Scheduled caste or a Scheduled Tribe.] (ii) two shall be Principals of first grade colleges, of whom one shall be the principal of a Government college, and (iii) four shall be teachers who are not Principals, of whom one shall be a University teacher and one shall be a teacher of a Government College.(b)One member elected by the Senate from among the members referred to-(i)in item (15) under the heading "Ex-officio Members";(ii)in item (12) under the heading Elected, and(iii)in item (3) under the heading "Other Members"; in section 17.(c)[ The members referred to in item (4) under the heading "Other members" in section 17, nominated by Government] [Inserted by Act 9 of 2001, w.e.f. 14-9-2001.]
