21. [ Syndicate. [Substituted by Rajasthan Act No. 11 of 1981, dated 3.10.1981.]
(1)The Syndicate shall be the executive body of the University and shall consist of the following persons, namely :-(i)Vice-Chancellor;(ia)[ The Pro-Vice-Chancellor,](ii)Pro-Vice-Chancellor;(iii)two persons nominated by the Vice-Chancellor from amongst the Deans of Faculties;(iv)two University Professors nominated by the Vice-Chancellor other than Deans;(v)one educationist nominated by the Chancellor;(vi)two Principals to be nominated by the State Government;(vii)Director, College Education, Rajasthan;(viii)two persons to be nominated by the State Government;(ix)two teachers, who have put in not less than seven years teaching experience in the institutions of higher education in Rajasthan on 1st January immediately preceding the year in which elections are held, other than University Professors, Deans, Principals of affiliated/constituent colleges, to be elected by the teachers separately from amongst themselves as below :(a)one teacher to be elected from amongst themselves by the teachers of the University teaching departments and constituent colleges;(b)one teacher to be elected from amongst themselves by the teachers of the affiliated colleges;(x)two members of the State Legislature to be nominated by the State Government;(xi)(a)one person elected by the Senate from amongst the students of the University teaching departments and constituent colleges who are elected as 'other members' of the Senate under clause (xxviii) of sub-division III of sub-section (1) of section 18 and the ex-officio member of the Senate under clause (xiii-A) of sub-division I of sub-section (1) of the said section;(b)one person elected by the Senate from amongst the students of all affiliated colleges who are elected as `other members' of the Senate under clause (xxviii) of sub-division III of sub-section (1) of Section 18.Explanation : The student members elected under clause (xi) shall not be associated with the-(a)appointment of examiners;(b)finance;(c)selection of the employees of the University.(2)The members of the Syndicate, other than the Vice-Chancellor and the Director, College Education shall hold office for a period of three years from the date of their nomination or election, as the case may be.]
