Section 24 in Rajiv Gandhi University of Health Sciences Act, 1994
24. The Syndicate.
- The Syndicate shall consist of the following members, namely:-(i)The Vice- Chancellor;[(i- a) The Secretary to Government, in charge of Health and Family Welfare or his nominee not below the rank of Deputy Secretary to Government. [Inserted by Act 01 of 2014 w.e.f. 01.01.2014](i- b) The Secretary to Government in charge of Medical Education, or his nominee not below the rank of Deputy Secretary to Government](ii)The Director of Health and Family Welfare, Karnataka;(iii)The Director of Medical Education, Karnataka;(iv)The Director of Indian System of Medicine and Homoeopathy, Karnataka;(v)The President, Karnataka Chapter of the Indian Medical Association;(vi)The President, Karnataka Medical Council;(vii)Three persons elected by the Senate amongst themselves;(viii)One Professor nominated by the Vice- Chancellor by rotation, every two years;(ix)Two Heads of University or affiliated colleges by yearly rotation, nominated by the Vice- Chancellor;(x)[ One nominee from an autonomous Government Medical institute nominated by the Government by yearly rotation] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014](xi)Three experts in the field of health sciences nominated by the Chancellor on the recommendation of the Vice- Chancellor;(xii)[ Six persons nominated by the State Government from amongst eminent personalities in the field of Health Sciences of whom,- [Inserted by Act 01 of 2014 w.e.f. 01.01.2014](i)one shall be a person belonging to the Scheduled castes or the Scheduled Tribes;(ii)one person belonging to the Other Backward Classes;(iii)one Woman;(iv)one person belonging to Linguistic Minorities; and(v)two others.Provided that no person who is in the employment of an affiliated college or in the University in whatever capacity shall be eligible for nomination](2)Seven members of the Syndicate shall form a quorum for a meeting of the Syndicate.
