Section 11 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
11. Senate.
(1)The Senate shall consist of the following members in respect of :-(A)The Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishva VidyalayaEx-officio Members(i)Chancellor;(ii)Vice Chancellor;(iii)Secretary (Agriculture) to the Government;(iv)Secretary (Animal Husbandry) to the Government;(v)Heads of Government Departments of Agriculture, Horticulture, Animal Husbandry and Fisheries;(vi)all Deans and Directors and other statutory officers of the University;Others Members :(vii)two members to be elected by and from amongst the Members of the Himachal Pradesh Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly;(viii)two teachers/Heads of Departments of the University other than Deans/Directors having at least 5 years' teaching experience to be elected in the manner prescribed in the Statutes so as to give representation to the constituent colleges of the University;(ix)one representative of the employees of the University (other than teachers) to be elected in the manner prescribed in the Statutes.(B)DR. Yashwant Singh Parmar University of Horticulture and Forestry, SolanEx-officio Members(i)Chancellor;(ii)Vice-Chancellor;(iii)Secretary (Horticulture) to the Government;(iv)Secretary (Forests) to the Government;(v)Heads of Government Departments of Agriculture, Horticulture and Forests;(vi)all Deans and Directors and other statutory officers of the University;Other Members:(vii)two members to be elected by and from amongst the Members of the Himachal Pradesh Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly;(viii)two teachers/Heads of the Departments of the University other than Deans/ Directors, having at least 5 years' teaching experience to be elected in the manner prescribed in the Statutes so as to give representation to the constituent colleges of the University;(ix)one representative of the employees of the University (Other than teachers) to be elected in the manner prescribed in the Statutes.(2)The term of office of the members of the Senate, other than ex-officio members, shall be for a period of two years with effect from the dates of their respective elections and shall include any further period which may intervene between the expiration of the said period of two years and the date of the next succeeding election or nomination, as the case may be, not being an election or nomination to fill up a casual vacancy.(3)The Senate shall, on the dates to be fixed by the Chancellor, meet once in a calendar year and this meeting shall be called the annual meeting of the Senate.(4)The Chancellor may, whenever he deems fit, and shall upon a requisition in writing signed by not less than one-third of the total number of members of the Senate convene a special meeting of the Senate.(5)Subject to the provisions of this Act, the Senate shall -(i)review the broad policies and programmes of the University and suggest measures for the improvement and development of the University;(ii)consider and pass resolution on the annual report, annual accounts, financial estimates and audit report on such accounts of the University; and(iii)advise the Chancellor in respect of any matter which may be referred to it for advice.
