Section 22 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
22. Syndicate.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 63 constitute the Syndicate.(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 Law;(b)The Secretary to Government in-charge of Education;(c)The Director of Legal Studies; and(d)The Advocate-General, Tamil Nadu.Class II - Other Members(a)One serving or retired Judge of High Court, Madras nominated by the Government in consultation with the Chief Justice of High Court, Madras;(b)One Teacher elected by the Academic Senate from among its members who shall be a teacher of an affiliated college;(c)One University Reader nominated by the Vice-Chancellor by rotation according to seniority;(d)Two University Professors from among the Heads of Departments of study and research, school of excellence or centres of advanced studies nominated by the Government on the recommendation of the Vice-Chancellor by rotation according to seniority;(e)One member nominated by the Government to secure representation of the Scheduled Castes and the Scheduled Tribes from among the members of the legal profession or from the members of the law teaching faculty;(f)One member nominated by the Government to secure representation of the Most Backward Classes and the Denotified Communities from among the members of the legal profession or from the members of the law teaching faculty;(g)Two Principals of affiliated colleges nominated by the Vice-Chancellor;(h)One member nominated by the Bar Council of India;(i)Chairman of the Bar Council of Tamil Nadu;(j)One member elected by the Academic Senate from among its members; and(k)One member nominated by the Chancellor from among the members of the Academic Senate.(3)The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate.(4)(a)Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(b)Where a member is elected or nominated to the Syndicate in 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: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 member of that electorate or body, or the holder of that appointment, as the case may be :Provided further that where an elected or nominated member of the Syndicate is appointed temporarily to any of the office 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 a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(5)When a person ceases to be a 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.
