- [(1) The Syndicate shall be the executive authority of the University and shall consist of the following, namely:-(a)The Vice Chancellor,(b)[ The Director of Higher Education and if he is liable to attend, the officer designated under clause (vi) of paragraph (B) of I. ex-officio Fellows of section 15,(bi)The Director of Technical Education, and if he is unable to attend, the officer designated under clause (xi) of paragraph (B) of I. ex-officio Fellows of section 15,](bii)The Director of Health and Medical Services and Medical Education and if he is unable to attend, the officer designated under clause (xia) of paragraph (B) of I. ex-officio Fellows of section 15.](c)Two Heads of Departments of the University elected by the Senate from amongst the Heads of Departments of the University in accordance with the Senates,(d)Two Principals elected by the Senate from amongst the Principals of the degree colleges affiliated to the University, in accordance with the Statutes,(e)Ten persons elected by the Senate in accordance with the Statutes [from amongst Fellows other than those who are Heads of University Departments or Principals of Colleges or are Fellows under paragraph (D) under the heading "I. ex-officio Fellows", or under clauses (i) and (ii) of paragraph (B) under the heading "II-Ordinary Fellows", in section 15] [This portion was substituted for the words 'from amongst the Fellows' by Gujarat 15 of 1970, Section 6.],(f)Two representatives elected by the Charutar Vidya Mandal.(g)One representative of the Institute of Agriculture elected by the trustees of Sheth Mansukhlal Chhaganlal Trust and of Seth Mungalal Goenka Trust,(h)One representative elected by the Birla Education Trust.(i)[ Four persons nominated by the State Government from amongst distinguished educationists, teachers social workers and such other class of persons and irrespective of whether they are members of the Senate;] [Clause (i) was inserted by Gujarat 10 of 1982, Section 2 Schedule, Sr. No. 3(7)(ii) (w.r.e.f. 09-12-1981).]Provided that a member elected under clauses (c) to (e) shall cease to hold office as such member if he ceases to be a head of the University Department, or a Principal or a Fellow of the Senate, as the case may be.](2)The term of office of the elected members of the Syndicate shall be three years.(3)If for any reason whatsoever the elected member remains absent from four consecutive ordinary meetings of the Syndicate, he shall vacate his seat on the Syndicate.
