(a)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 54, constitute the Syndicate.(aa)[ In case the Secretary to Government, in-charge of Education or the Secretary to Government, in-charge of Health and Family Welfare, or the Secretary to Government, in-charge of Law, is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department not lower in rank than of Deputy Secretary to Government to attend the meetings.] [Inserted by Tamil Nadu Act 75 of 1986.](b)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following persons, namely:-Class I - Ex-Officio Members(1)The Secretary to Government, in-charge of Education;[(1-A) The Secretary to Government, in-charge of Health and Family Welfare;] [Inserted by Tamil Nadu Act 75 of 1986.](1-AA) The Secretary to Government in-charge of Law;(2)The Director of Collegiate Education;(3)The Director of Technical Education; [...](4)The Director of Medical Education; [and](5)The Director of Legal Studies.(2)In clause (d), for the words 'the Secretary to Government, Education Department', the words 'the Secretary to Government in-charge of Education or the Secretary to Government in-charge of Health and Family Welfare, or the Secretary to Government of in-charge of Law' shall be substituted.Class II - Other Members(1)Two Members elected by principals of affiliated colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote;(2)Two members elected by teachers of affiliated colleges, other than principals, from among themselves who are members of the Senate in accordance with the system of proportional representation by means of the single transferable vote.Explanation. - For the purpose of this item, 'teachers' shall mean those teachers elected to the Senate, by the teachers of the affiliated colleges from among themselves.[* * *] [Clauses (i) and (ii) in the Explanation omitted by Tamil Nadu Act 9 of 1992.];(3)One University Professor for every ten Heads of Departments of study and research, schools of excellence or centers of advanced studies, or part thereof, to be nominated by rotation among such departments, schools and centers by the Chancellor on the recommendation of the Vice-Chancellor;(4)One member, not falling under any of the above three categories, elected by the Senate, from among its members;(5)Three members from among the Academic Experts to be nominated by the Chancellor;(6)One University Reader to be nominated by the Vice-Chancellor by rotation according to seniority; and(7)One University Lecturer to be nominated by the Vice-Chancellor by rotation according to seniority.(c)[ Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Clause (i) and (ii) with Explanation substituted by Tamil Nadu Act 9 of 1992.](d)In case, [the Secretary to Government in-charge of Education or the Secretary to Government in-charge of Health and Family Welfare] [Substituted by Tamil Nadu Act 21 of 1992.], or the Secretary to Government, in-charge of Law is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his Department not lower in rank than that of a Deputy Secretary to Government to attend the meetings.(i)Save as otherwise provided, the members of the Syndicate, other than the ex-officio, shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(ii)Where a member is elected or nominated to the Syndicate to a casual vacancy, the period of office for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause.Explanation. - For the purpose of this clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991, in the Tamil Nadu Government Gazette."(e)[...] [Omitted by Tamil Nadu Act 22 of 1989.]Proviso provided that where a member elected or nominated to the Syndicate to a casual vacancy, the period of office held by the any such member shall be construed as a full period of three years for the purpose of the clause:Provided further that where an elected or nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose whether he will continue to be member of the Syndicate of virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or nominated member.(f)When a person ceases to be a member of the Syndicate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Syndicate.(g)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this clause shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.A member of the Syndicate, other than ex-officio member, may tender resignation of the membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
