- [(1) The Syndicate shall be the Executive Council of the University and it shall consist of the following members : -(a)Vice-Chancellor;(b)Pro-Vice-Chancellor;(c)Commissioner-cum-Secretary of Higher Education or his representative not below the rank of Joint Secretary;(d)Director, Higher Education.(e)Dean, Students, Welfare and Proctor;(f)Two Heads of the University Departments to be nominated by rotation as prescribed by the Statutes whose term of office shall be for one year from the date of nomination.(g)Two Principals of colleges maintained by the University to be nominated by rotation as prescribed by the Statutes whose term of office shall be for one year from the date of nomination;(h)Two from amongst Professors and Readers of the University other than the University Heads of Departments and two such lecturers as have a minimum of five-years of teaching experience, to be elected by the teacher members of the Senate by single transferable vote in accordance with the system of proportionate representation, one of whom shall be from other Backward Classes from the rank of Professors and readers, and one from Scheduled Castes Scheduled Tribes from the rank of lecturers;(i)Four from amongst the members of the Senate other than teachers, students and employees of the University and Colleges, to be elected by the non-teacher members of the Senate by single transferable vote, in accordance with the system of proportionate representation, one of whom shall be from Scheduled Castes/Scheduled Tribes and one from the Other Backward Classes;(j)One reputed Educationist nominated by the Chancellor;(k)Three persons to be nominated by the State Government one of whom shall be from Scheduled Castes/Scheduled Tribes/other Backward Classes and one from Women having academic interest and attainments in social work.](2)[ The term of office of members, other than the ex-officio members, shall be for a period of three years with effect from the date of their respective election or nomination except otherwise provided and shall include any further period which may elapse between the expiry of the said period of three years and the date of the succeeding election or nomination, except in case of an election or nomination to fill up any casual vacancy:Provided that a member elected or nominated shall be deemed to have vacated office with effect from the date on which he ceases to be a member of the body which had elected or nominated him.] [Substituted by Act 67 of 1982.](3)[ flafM+dsV dh cSBd] vodk'k vof/k dks NksM+dj] eghus esa ,d ckj lk/kkj.kr% gksxh% ijUrq ;fn dqyifr mfpr le>s rks flaM+hdsV dh fo'ks"k cSBd cqyk ldrs gSA mi&lfefr dh cSBd flaM+hdsV dh cSBd ds rqjr igys vFkok ckn esa gksxhA [Inserted by Act 67 of 1982.]] [Substituted by Act 18 of 1993.](4)[ The Syndicate shall have perpetual succession and any of its acts or proceedings shall not be invalid merely because of any vacancy or vacancies in its membership.] [Inserted by Act 18 of 1993.]
