Section 21 in Srinagar and Jammu Cluster Universities Act, 2016
21. Syndicate.
(1)The Syndicate shall be the Chief Executive Authority except in respect of the matters falling within the purview of the University Council concerned in accordance with the provisions of this Act and it shall consist of the following members, namely :-(i)the Vice-Chancellor ;(ii)the Financial Advisor ;(iii)the Educational Advisor ;(iv)Principals of all the constituent colleges of the Cluster University ;(v)two Deans of the Faculties of the Cluster University by rotation to be nominated by the Vice-Chancellor ;(vi)two Deans of Faculties of the other Cluster University by rotation to be nominated by the Chancellor ;(vii)one member of the Academic Council of the Cluster University, concerned nominated by the Council from amongst its members ;(viii)two members of the Syndicate of the other Cluster University nominated by that body ; and(ix)three nominees of the Chancellor.(2)The terms and conditions of the office of members of a Syndicate other than ex-officio members shall be such as may be prescribed by the Statutes in this behalf.
