Section 19 in Veer Narmad South Gujarat University Act, 1965
19. The Syndicate.
(1)The Syndicate shall be the executive authority of the University and shall consist of the following, namely:-(i)The Vice-Chancellor, ex-officio Chairman;(ii)[ The Pro-Vice-Chancellor; [Theses Clauses were substituted for clauses (ii) and (iii) by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(6) (a) (w.r.e.f. 09-12-1981).](iii)The Director of Higher Education and if he is unable to attend, the officer nominated under clause (ii) in paragraph (B) of Class I of section 16;(iiia)The Director of Higher Education and if he is unable to attend, the officer designated under clause (iii) of paragraph (B) of Class I of sub-section (1) of section 16;(iiib)The Director of Health and Medical Services and Medical Education and if he is unable to attend, the officer designated under clause (iv) of paragraph (B) of Class I of sub-section (1) of section 16;](iv)two members to be elected by the Principals of affiliated degree colleges and the heads of recognised institutions from amongst themselves;(v)one member to be elected by the teachers elected to the Senate under section 16(1) Class II (A) (iii) from amongst themselves;(vi)one member to be elected by the Heads of the University departments from amongst themselves;(vii)five persons elected by the Senate from amongst its members who are not Principals, teachers, heads of the University departments, head masters, heads of recognised institutions and secondary teachers;(viii)two persons elected by the Academic Council from amongst its members, one of whom shall be a Dean;(ix)[ four persons nominated by the State Government from amongst distinguished educationists, teachers, social workers and such other class of persons, irrespective of whether they are members of the Senate] [This clause was inserted by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(6) (b) (w.r.e.f. 09-12-1981).]Provided that a member elected under clause (iv) to (viii) shall cease to hold office as such member if he ceases to be a member of the Senate, or a Dean, or a teacher, or a head of the University Department or a Principal or a member of the Academic Council, as the case may be.(2)The term of office of the elected members of the Syndicate shall be three years.
