(4)(i)In case the Secretary to Government, in-charge of Higher Education or the Secretary to Government, in-charge of Industries or the Secretary to Government, in- charge of Information Technology or the Secretary to Government, in-charge of Law, is unable to attend the meetings of the Syndicate, for any reason, he may depute any officer of his department, not lower in rank than that of the Deputy Secretary to Government, to attend the meetings;(ii)In case the Director of Technical Education is unable to attend the meetings of the Syndicate, for any reason, he may depute any officer of the department, not lower in rank than that of the Deputy Director, to attend the meetings.
