Section 28 in The Karnataka State Universities Act, 2000
28. Syndicate.
(1)The Syndicate shall consist of the following Members, namely:-(a)the Vice-Chancellor;(b)The Commissioner for Collegiate Education or his nominee not below the rank of a joint Director;(c)The Director of Technical Education or his nominee not below the rank of a Joint Director;(d)One Dean nominated by the Vice-Chancellor for a period of one year by rotation according to seniority.(e)Two members nominated by the Chancellor from among eminent educationists, or persons from Commerce, Banking, Industry or other professions;(f)Four Principals of affiliated Colleges nominated by the Vice-Chancellor for a period of one year by rotation in the order of seniority, of whom one shall be a woman Principal.(g)Six persons nominated by the State Government from amongst eminent educationists of whom,-(i)one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;(ii)one a person belonging to the Other Backward Classes;(iii)one a Woman;(iv)one a person belonging to Religious Minorities, and(v)two others;Provided that no person who is in the employment of an affiliated college or in the University in whatever capacity shall be eligible for nomination.(h)One Person who is a Professor of Post-Graduate Studies nominated by the Vice Chancellor with approval of State Government for a period of one year by rotation in the order of seniority.(i)the Director of Medical Education or his nominee not below the rank of Joint Director;(j)the Commissioner for Public Instruction or his nominee not below the rank of Joint Director;(k)the Director of Pre-University Education or his nominee not below the rank of Joint Director;[Provided that in the case of Women University the Syndicate shall in addition to the members specified above also consist of the Secretary incharge of Women and Child Development Department or his nominee not below the rank of a Deputy Secretary] [Inserted by Act 33 of 2003, w.e.f. 21.6.2003.].[Provided further that in the case of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya, the Syndicate shall not consist of the members specified in clauses (b), (c), (d), (f), (i), (j) and (k) specified above but shall consists of the Principal Secretary to Government, Higher Education or his nominee not below the rank of Deputy Secretary to Government, two directors of the schools nominated by the Vice-chancellor for a period of one year by rotation according to seniority.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.](2)The Syndicate shall hold atleast eight meetings, during a year. The duration between two consecutive meetings shall not exceed eight weeks. The Vice-Chancellor may in case of urgency convene Special Meetings.(3)Chancellor or the State Government, may by order direct to hold the meetings to discuss such terms of reference as may be specified by them and the Vice-Chancellor shall comply with such directions.
