Section 21(4) in The Anna University of Technology, Madurai Act, 2010
(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 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 Deputy Director, to attend the meetings.
