Section 24 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
24. Meetings of Syndicate.
(1)The Syndicate shall meet at least once in every two months at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings including the quorum at meeting as may be prescribed by the statutes.(2)The Vice-Chancellor or, in his absence, any member chosen by the members present, shall preside at a meting of the Syndicate.(3)All questions at any meeting of the Syndicate shall be decided by a majority of the votes of the members present and voting and, in the case of equality of votes, the Vice-Chancellor or the member presiding, as the case may be, shall have and exercise a second or casting vote.(4)In case a Secretary to Government who is an ex-officio member, 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 a Deputy Secretary to Government to attend the meeting and the officer so deputed shall have the right to take part in the proceedings of such meetings and shall have the right to vote.(5)(a)The Syndicate may, for the purpose of consultation invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in and otherwise take part in the proceedings of such meeting but shall not be entitled to vote.(b)The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Syndicate.
