Section 19 in Tamil Nadu Music and Fine Arts University Act, 2013
19. Syndicate.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 52, 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 Culture;(b)The Secretary to Government, in-charge of Finance Department;(c)The Secretary to Government, in-charge of Law Department;(d)Commissioner of Art and Culture.Class II - Other Members.(a)Two members nominated by the Chancellor from among eminent educationists in the field of music, fine arts, performing arts and other related professions;(b)Six persons nominated by the Chancellor on the recommendation of the Vice-Chancellor from amongst eminent persons in the field of music, fine arts and performing arts, educationists or awardees in music, fine arts and performing arts or persons from other professions;(c)Principals of the Colleges specified in the Schedule;(d)One member of the Tamil Nadu Legislative Assembly nominated by the Chancellor on the recommendation of the Government.(e)[ Two Principals nominated by the Vice-Chancellor from among the affiliated colleges other than the colleges specified in the Schedule.] [Inserted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.](3)The Vice-Chancellor shall be the ex-officio Chairperson of the Syndicate.(4)(a)In case the Secretary to Government in-charge of Culture or the Secretary to Government in-charge of Finance Department or the Secretary to Government in-charge of Law Department, is unable to attend the meetings of the Syndicate, for any reason, he may depute any officer of his department, not below the rank of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussion of the meeting and shall have the right to vote.(b)In case the Commissioner of Art and Culture is unable to attend the meetings of the Syndicate for any reason, he may depute any officer of his department, not below the rank of Joint Commissioner, to attend the meetings. The officer so deputed shall have the right to take part in the discussion of the meeting and shall have the right to vote.(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 nomination for another period of three years;(b)Where a member is nominated to the Syndicate in 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:Provided that a member of the Syndicate who is nominated in his capacity as a member of a particular 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 body, or the holder of that appointment, as the case may be:Provided further that where 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 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 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 travelling allowances as may be prescribed:Provided that nothing contained in this sub-section 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 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.
