Section 21 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
21. The Syndicate.
(1)The Syndicate shall be the chief executive body of the University and consist of the following persons, namely :-Ex-officio members.(i)The Vice-Chancellor ;(ii)The Treasurer ;(iii)The Secretary to Government of Bihar, in the Department of Education ;(iv)The Director of Public Instruction, Bihar ;(v)Three Principals, one of whom shall be the principal of a college maintained by the University, and two Heads of University Departments, to be determined in such manner as may be prescribed by the Statutes so as to enable the Principal of every college and the Head of every University Department to have a seal on the Syndicate by rotation at every prescribed interval ;Other members.(i)Five persons other than teachers to be elected from an by the non-teacher members of the Senate in the manner prescribed by the Statues ;(ii)Four teachers other than principals, Deans an Heads of University Departments of whom two shall be nominated by the Chancellor and two shall be co-opted by the Syndicate ; and(iii)One representative of the governing bodies of the college to be nominated by the Chancellor.(2)The term of office of members, other than the ex-officio members, shall be for a period of three years with effect from the dates of their respective election, nomination or co-option and shall include any further period which may elapse between the expiration of the said period of three years and the date of the next succeeding election, nominated or co-option, as the case may be, not being an election, nominated or co-option to fill up any causal vacancy under section 53 :Provided that any member elected, nominated or co-opted shall be deemed to vacate office with effect from the date on which he ceases to be a member of the body as a representative of which he was elected, nominated or co-opted.
