Section 19(2) in Tamil Nadu Teachers Education University Act, 2008
(2)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-Officio Members(a)The Secretary to Government, in-charge of Higher Education(b)The Secretary to Government, in-charge of Finance(c)The Secretary to Government, in-charge of Law(d)The Secretary to Government, in-charge of School Education(e)Director of Collegiate Education; and(f)The Director of Teachers Education, Research and TrainingClass II - Other Members(a)One member from among the Chairperson of the Faculties nominated by the Chancellor on the recommendation of the Vice-Chancellor;(b)One member from among the Professors and Heads of the Departments of the Government Teacher Training Colleges nominated by the Chancellor on the recommendation of the Government.(c)Two members from among the Principals of the affiliated colleges nominated by the Chancellor on the recommendation of the Government;(d)Two members from among the managements of the affiliated colleges, nominated by the Chancellor on the recommendation of the Government;(e)One member elected by the Members of the Legislative Assembly of the State from among themselves;(f)one member nominated from educationists by the Government; and(g)One member nominated from eminent educationists to be nominated by Chancellor.
