Section 19 in Tamil Nadu Teachers Education University Act, 2008
19. The Syndicate.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 51, constitute the Syndicate.(2)The Syndicate shall, in addition to the Vice-Chancellor, consist of the following members, namely:-Class I - Ex-Officio Members(a)The Secretary to Government, in-charge of Higher Education(b)The Secretary to Government, in-charge of Finance(c)The Secretary to Government, in-charge of Law(d)The Secretary to Government, in-charge of School Education(e)Director of Collegiate Education; and(f)The Director of Teachers Education, Research and TrainingClass II - Other Members(a)One member from among the Chairperson of the Faculties nominated by the Chancellor on the recommendation of the Vice-Chancellor;(b)One member from among the Professors and Heads of the Departments of the Government Teacher Training Colleges nominated by the Chancellor on the recommendation of the Government.(c)Two members from among the Principals of the affiliated colleges nominated by the Chancellor on the recommendation of the Government;(d)Two members from among the managements of the affiliated colleges, nominated by the Chancellor on the recommendation of the Government;(e)One member elected by the Members of the Legislative Assembly of the State from among themselves;(f)one member nominated from educationists by the Government; and(g)One member nominated from eminent educationists to be nominated by Chancellor.(3)The Vice-Chancellor shall be the ex-officio Chairperson of the Syndicate.(4)In case the Secretary go Government, in-charge of Higher Education, or the Secretary to Government, in-charge of Finance, or the Secretary to Government, in-charge of Law, or the Secretary to Government, in-charge of School Education, 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.(5)(a)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 election or nomination for another period of three years.(b)Where a member is elected or nominated to the Syndicate in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years: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 the Syndicate from the date on which he ceases 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 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.(6)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.(7)The members of the Syndicate shall not be entitled to receive any remuneration from the University except such daily and traveling allowances as may be prescribed:Provided that nothing contained in this subsection shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(8)A member of the Syndicate, other than an 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.
