(a)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 59 constitute the Syndicate.(b)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-Class I-Life MemberThirumathi Umayal Ramanathan, daughter of Dr. Rm Alagappa Chettiar [and after her, her son, Thiru R. Vairavan] [Inserted by Alagappa University (Amendment) Act, 2001 (Tamil Nadu Act 25 of 2001).]Class II-Ex-officio Members(1)The Secretary to Government, in-charge of Education;(2)The Secretary to Government, in-charge of Health and Family Welfare;[(2-A) The Secretary to Government, in-charge of Law;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](3)The Director of Collegiate Education;(4)The Director of Technical Education; and(5)The Director of Medical Education.Class III-Other Members(1)Two Members elected by the Senate from among its members[(1-A) Two members elected by principles of colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](1-B) Two members elected by teachers of colleges, other than Principals, from among themselves who are members of the Senate, in accordance with the system of proportional representation by means of the single transferable vote.]Explanation. - For the purpose of the item "teacher" shall mean those teachers elected to the Senate by the teacher of the colleges from among themselves.(2)Three Members from among the Academic Experts to be nominated by the Chancellor.(3)One University Professor for every ten Departments of study and research, schools of excellence and centres of advanced studies, or part thereof, to be nominated by rotation among such departments, school and centres by the Chancellor on the recommendation of the Vice-Chancellor.Explanation. - For the purpose of nomination under this item, all departments of study and research, schools of excellence and centres of advanced studies shall be treated as "One unit"(c)The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate(d)(i)In case the Secretary to Government, in-charge of Education, or the Secretary to Government, in-charge of Health and Family Welfare [or the Secretary to Government, in-charge of Law], is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank thar that of Deputy Secretary to Government, to attend the meetings(ii)In case the Director of Collegiate Education, or the Director of Technical Education, or the Director of Medical Education, is unable to attend the meeting of the Syndicate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Director to attend the meetings.(e)[ Save as otherwise provided, the members of the Syndicate, other than the life members and the ex-officio members shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998).][* * *] [Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).][* * *] [Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).][Provided that a member of the Syndicate who is elected or nominated in his capacity as a member of a particular electorate or body or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be a member of that electorate or body or the holder of that appointment, as the case may be;] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).]Provided further that where an elected or a nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge Of his appointment, choose whether he will continue to be member of the Syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or a nominated member.(f)When a person ceases to be member of the Syndicate, he shall cease to be member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.(g)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily travelling allowances as may be prescribed:Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(h)A member of the Syndicate, other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires; Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
