Section 23 in Kashmir and Jammu Universities Act, 1969
23. 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 Pro-Chancellor, if any ;(iii)the Educational Advisor to the Government or the officer designated by the Government to be incharge of Higher Education ;(iv)the Financial Advisor ;(v)two Deans of the faculties of the University by rotation to be nominated by the Vice-Chancellor ;(vi)two Deans of the faculties of other University by rotation to be nominated by the Chancellor ;(vii)two Principals of affiliated or constituent colleges by rotation [with the approval of Pro-Chancellor] [Substituted by Act X of the 1973, s. 4.] to be nominated by the Vice-Chancellor ;(viii)one member of the Academic Council of the University concerned elected by the council from amongst its members ;(ix)two members of the Syndicate of the other University elected by that body ; and(x)three nominees of the Chancellor at least one of whom shall be a women connected with academic life.(2)The terms and conditions of the office of members of a Syndicate other than ex officio member/s shall be such as may be prescribed by the statutes in this behalf.
