23. [ The Syndicate. [Substituted by Act No. 14 of 2001.]
- The Syndicate shall be the chief executive body of the University and shall consist of the following members, namely:-Ex-officio members(a)The Vice-Chancellor;(b)The Pro-Vice-Chancellor(c)The Secretary to Government, Higher Education Department or an officer not below the rank of a Joint Secretary, in Higher Education Department, nominated by him;(d)The Secretary to Government, Finance Department or an officer not below the rank of a Joint Secretary, nominated by him;(e)The Secretary to Government., Information Technology Department or an Officer not below the rank of a Joint Secretary, nominated by him;(f)The Director of Collegiate Education.Other members[***](b)Three Deans of Faculties nominated by the Chancellor,by rotation;(c)Two Principals of Colleges affiliated to the University, nominated by the Government;(d)[ Three teachers nominated by the Government of whom one shall be from the University Department and two from the affiliated colleges of whom one shall be from Scheduled Castes/Scheduled Tribes.] [Substituted by Act No. 12 of 2012.](e)[ not more than six experts nominated by the Government, from the field of Higher Education of whom one shall be a woman.] [Substituted by Act No. 12 of 2012.][Provided that the members of the Syndicate nominated by the Chancellor or the Government under the heading "Other Members" shall hold their office during the pleasure of the Chancellor or the Government, as the case may be.] [Substituted by Act No. 12 of 2012.]]
