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State of Kerala - Section

Section 21 in Calicut University Act, 1975

21. The Syndicate.

- The syndicate shall be the chief executive body of the University and shall consist of the following members namely:-Ex-officio members
(a)The Vice-Chancellor.
(b)The Pro-Vice-Chancellor.
(c)The Secretary to Government, Higher Education or an officer not below the rank of a Joint Secretary nominated by him.
(d)The director of Public Instruction.
(e)The Director of Collegiate Education
(f)The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him
Other Members
(a)Thirteen members elected by the Senate from among themselves, of whom (i) seven shall be persons who are not teachers, of whom one shall be a person belonging to Scheduled caste or a Scheduled Tribe (ii) two shall be principals of first grade colleges, of whom one shall be the principal of a Government College, and (iii) four shall be teachers who are not principals, of whom one shall be a University teacher and one shall be a teacher of a government college
(b)One member elected by the Senate from among the members referred to-
(i)in item (15) under the heading "Ex-officio Members";
(ii)in item (12) under the heading "Elected Members"; and
(iii)in item (4) under the heading "Other Members"; in section 17.
(c)The members referred to in item (5) under the heading "Other Members" in section 17, nominated by the Government