(9)One member nominated by the Government to secure representation of the Most Backward Classes and the Denotifled Communities from among the members the teaching faculty.(c)The Vice-Chancellor shall be the ex-officio Chairman of the Syndicate.(d)In case the Secretary to Government, in-charge of Higher 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 that of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussions of the meeting and shall have the right to vote.(e)(i)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 Member 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 hold for not less than one year by any such member skull be construed as a full period of three years for the purpose of this clause:Provided that a member of the Syndicate who is elected or nominated in his capacity as, a member of a particular electorate or body or the holder of a particular appointment, shall cease to be a member of Syndicate from the date on which he cases to be, a member of that electorate or body or the holder of that appointment, as the case may be:Provided further that where an elected or a 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 a member of the Syndicate by 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 a choice, he shall be deemed to have vacated his office as an elected or a 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 this 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.(h)A member of the Syndicate other than ex-officio member, may tender resignation of his membership at any time before the term of his office expires such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
