Section 20 in Karnataka Samskrita Vishwavidyalaya Act, 2009
20. The Syndicate.
(1)The Chancellor shall as soon as may be after the first Vice Chancellor appointed constitute the Syndicate which shall consist of the following persons, namely:-(a)The Vice-Chancellor(b)The Secretary to Government in charge of Higher Education or his nominee(c)The Secretary to Government in charge of Finance Department or his nominee(d)The Secretary to Government in charge of Revenue Department, (Religious and Charitable Endowments) or his nominee(e)Chairman, University Grants Commission or his nominee(f)Director General, Archaeology, Government of India(g)Two members nominated by the Chancellor from among eminent educationists, Sanskrit Scholars or persons from other professions of whom one shall be a woman;(h)Six persons nominated by the State Government from amongst eminent educationists of Sanskrit or persons of Sanskrit Literary works and awardees or other professions of whom;(i)one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;(ii)one person belonging to the Other Backward Classes;(iii)One Woman;(iv)One person belonging to Religious Minorities, and(v)Two others,Provided that no person who is in the employment of a constituent college or in the University in whatever capacity shall be eligible for nomination.(i)One member each of the Karnataka Legislative Assembly and Karnataka Legislative Council elected respectively from amongst themselves.
