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State of Kerala - Section

Section 25 in The SreeNarayanaGuru Open University Act, 2021

25. The Syndicate.—

The Syndicate shall consist of the following members, namely:—Ex-officio Members
(i)The Vice-Chancellor;
(ii)The Secretary to Government in-charge of the Higher Education Department or an officer not below the rank of a Joint Secretary to Government nominated by him;
(iii)The Secretary to Government in-charge of the Finance Department or an officer not below the rank of a Joint Secretary to Government nominated by him;
(iv)The Pro-Vice-Chancellor.
Elected MembersOne member elected by the members of the Legislative Assembly, from among themselves.Nominated Members
(i)One person nominated by the Vice-Chancellor from among the Heads of School of Studies as may be prescribed by Statutes;
(ii)Eight eminent persons nominated by the Government from the field of higher education, labour and industry, of whom one shall be from the Scheduled Caste or scheduled Tribes and one shall be a woman;
(iii)One student nominated by the Government from among the registered students of the University.