Section 12 in Sree Sankaracharya University of Sanskrit Act, 1994
12. The Syndicate.
- The Syndicate shall be the chief executive body of the University and shall consist of the following members, namely:-Ex officio Members(i)the Vice-Chancellor;(ii)[ The Pro-Vice-Chancellor;] [Inserted by Act No. 7 of 2009.][[(iii)] [Substituted by Act No. 1 of 2005.] the Secretary to Government, Higher Education Department or an officer of the Higher Education Department not below the rank of a Deputy Secretary, nominated by him;] [Substituted by Act No. 1 of 2005.](iv)[ The Secretary to Government, Finance Department or an officer of Finance Department not below the rank of Deputy Secretary to Government, nominated by him;] [Inserted by Act No. 7 of 2009.][****)] [Omitted '(iii) and (iv)' by Act No. 1 of 2005.]Elected MemberOne member elected by the members of the Kerala Legislative Assembly from among themselves for a period of four years:Provided that such member shall not hold office for a longer period than three months after he has ceased to be a member of the Legislative Assembly, unless in the meanwhile he again becomes a member of the Legislative Assembly.[Nominated Members] [Substituted by Act No. 12 of 2012, dated 23.6.2012.](i)Four eminent scholars representing Sanskrit, Indology, Indian Philosophy and any of the Indian Languages, nominated by the Chancellor for a period of four years at a time;(ii)Seven Educationalists or Eminent Academicians in the field of Higher Education, nominated by the Government, for a period of four years of whom three shall be teachers of the Sree Sankaracharya University of Sanskrit of whom one shall be from Scheduled Castes/Scheduled Tribes and one shall be a woman;(iii)One Postgraduate student of the University/Colleges/Centers affiliated to the University having excellent academic merit, nominated by the Government, for a period of one year;(iv)One Dean of Faculty, nominated by the Chancellor by rotation;(v)The member nominated by the Executive Council of the Kerala State Higher Education Council:Provided that the members of the Syndicate nominated by the Chancellor or the Government under the heading Nominated Members shall hold their office during the pleasure of the Chancellor or the Government, as the case may be.
