Section 23 in The Maharaja Sayajirao University of Baroda Act, 1949
23. Syndicate.
(1)The Syndicate shall be the executive authority of the University.(2)[ The Syndicate shall consist of-(i)The Vice-Chancellor, ex-officio;(ii)The Pro-Vice-Chancellor, ex-officio;(iii)The Director of Higher Education and if he is unable to attend, the officer designated under Clause (i) of paragraph (B) of Class-I of sub-section (1) of Section 18;(iv)The Director of Technical Education, and if he is unable to attend, the officer designated under Clause (ii) of paragraph (B) of Class-I of subsection (1) of Section 18;(v)The Director of Health and Medical Services and Medical Education, and if he is unable to attend, the officer designated under Clause (iii) of paragraph (B) of Class-I of sub-section (1) of Section 18;(vi)Two Deans of Faculties elected by the Senate from amongst its members who are the Deans of Faculties, in the manner specified in Statutes;(vii)One professor of the University to be nominated by the Vice-Chancellor, from amongst such professors who are not members of the Senate;(viii)One Principal of the constituent college elected by the Senate from amongst the Principals of the constituent colleges in the manner specified in the Statutes;(ix)Six persons elected by the Senate from amongst its members who are neither teachers nor employees nor students of the University or of the college;(x)One Head of Department elected by the Heads of Departments from amongst themselves in the manner specified in the Statutes;(xi)Five teachers of the University other than Deans, Heads of Departments and principals of the constituent colleges to be elected by the Senate from amongst its members in the manner, specified in the Statutes;(xii)Four persons nominated by the State Government from amongst distinguished educationists, teachers, social workers and such other class of persons irrespective of whether they are members of the Senate.](3)The term of office of the elected members of the Syndicate, save as herein otherwise provided shall be [three] [This word was substituted for the word 'two' by Bombay 52 of 1950, Section 17 (b).] years.[* * *] [Sub-section (4) was deleted, by Bombay 52 of 1950, Section 17 (c).](5)If for any reason whatsoever the elected member remains absent from four consecutive ordinary meetings of the Syndicate he shall vacate his seat in the Syndicate.
