Section 29 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
29. Academic Senate.
(1)The Academic Senate shall consist of the following ex-officio and other members, namely : -Class I - Ex-Officio Members(a)The Chancellor;(b)The Pro-Chancellor;(c)The Vice-Chancellor;(d)The Advocate-General, Tamil Nadu;(e)The Public Prosecutor, High Court, Madras;(f)The principals of all Law colleges affiliated to the University;(g)Heads of University Department of Study and Research;(h)The President of the Madras High Court Women Advocates Association;(i)The President of the Advocates Association of Madras High Court;(j)The President of the Bar Association of Madras High Court;(k)The Librarian of the University Library; and(l)Members of the Syndicate who are not otherwise members of the Academic Senate.Class II - Other Members(a)One serving or retired judge of High Court, Madras, nominated by the Chief Justice of High Court, Madras;(b)Two members nominated by the Government from among eminent Senior Advocates of whom one shall be a women Advocate;(c)One member nominated by the Government from among the members of the Tamil Nadu Legislative Assembly;(d)Two members nominated by the Bar Council of Tamil Nadu from among is members;(e)One Member each nominated by the Chancellor representing -(i)Chamber of Commerce;(ii)Social Sciences; and(iii)Other Sciences; and(f)One teacher from each affiliated college elected by the teachers of affiliated colleges from among themselves;(g)Two members nominated by the Government from among the eminent Advocates from the mofussil Bar Associations;(h)[ Two members nominated by the Government from among the Presidents of the District Bar Associations by rotation.] [Added by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998).](2)(a)Save as otherwise provided, elected and nominated members of the Academic Senate shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(b)Where a member is elected or nominated to the Academic Senate to 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 Academic Senate 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 member of Academic Senate 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 a nominated member of the Academic Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Academic Senate 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 member of the Academic Senate 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.(3)When a person ceases to be a member of the Academic Senate, 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 Academic Senate.(4)The members of the Academic senate shall not be entitled to receive any remuneration from the University except such daily 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.(5)A member of the Academic Senate, 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 members, and the resignation shall take effect from the date of his acceptance by the Chancellor.
