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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in Annamalai University Act, 2013

(2)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-officio Members.
(a)The Secretary to Government, in-charge of Higher Education;
(b)The Secretary to Government, in-charge of Health and Family Welfare;
(c)The Secretary to Government, in-charge of Law;
(d)The Director of Collegiate Education;
(e)The Director of Technical Education; and
(f)The Director of Medical Education.
Class II - Other Members.
(a)Two members elected by the Academic Council from among its members;
(b)One member from among the Deans of Faculties nominated by the Chancellor on the recommendation of the Vice-Chancellor;
(c)One member having special knowledge in the field of Law, Higher Education or Medical Science nominated by Chancellor on the recommendation of the Government;
(d)One member nominated by the Chancellor from Scheduled Castes Scheduled Tribes, Most Backward, Backward or Minority Classes on the recommendation of the Government;
(e)One member representing Public or Private Sectors, Industries and Research Institutions having special knowledge and practical experience in industry and Commerce, nominated by the Chancellor on the recommendation of the Government;
(f)One member elected by the Tamil Nadu Legislative Assembly from among its members;