(2)[ For the purpose of sub-section (1), the Committee shall consist of five persons of whom one shall be nominated by the Chancellor, one shall be nominated by the Government, one shall be nominated by the Senate and two shall be nominated by the Syndicate :] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).]Provided that-(a)the person so nominated shall not be a member of any of the authorities of the University;(b)the person so nominated by the Chancellor shall convene the meetings of the committee.
