Section 14 in The Guru Nanak Dev University Amritsar Act, 1969
14. Syndicate
(1)The Syndicate shall consist of the following members, namely:-(i)the Vice-Chancellor - Ex-officio;(ia)[ the Pro-Vice-Chancellor] [Inserted vide Punjab Act 26 of 1975.] - Ex officio;(ii)the Secretary, Education Department, Punjab - Ex-officio;(iii)the Director, Public Instruction, Punjab - Ex-officio;(iv)the Dean, Academic Affairs and Student Welfare - Ex-officio;(v)three persons from amongst Deans of Faculties who are members of the Senate, by rotation, according to age;(vi)two persons from amongst Heads of Departments, other than Deans who are members of the Senate, by rotation, according to age;(vii)three persons from amongst Principals of Colleges other than Deans of Faculties who are members of the Senate, by rotation, according to age of whom at lease one shall be Principal of a Government College;(viii)three persons elected by the Senate from amongst its members;(ix)three persons to be nominated by the Chancellor on the advice of the State Government.(2)The members of the Syndicate, other than ex officio members shall hold office for a period of one year.(3)A member of the Syndicate may, by letter addressed to the Chancellor, resign his office.(4)When a vacancy occurs in the office of a member of the Syndicate by resignation or death of a member or otherwise the vacancy shall be filled in the manner provided in sub-section (1):Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which person in whose place he becomes a member would have otherwise continued in office.(5)[ The Syndicate shall be the principal executive body of the University and shall have the management and administration of revenue and property of the University and be responsible for the conduct of all administrative affairs of the University not otherwise provided for.] [Substituted vide Punjab Act 26 of 1975.]
