18. [ The Senate-Composition and term of office. [Substituted by Rajasthan Act No. 19 of 1962, dated 8.11.1962.]
(1)The Senate shall consist of the following persons, namely :-I. ex-officio Members(i)the Chancellor,(ii)the Vice-Chancellor,(iia)[ The Pro-Vice-Chancellor,](iii)all former Vice-Chancellors,(iv)Vice-Chancellors of other Universities in Rajasthan,) the Registrar,(vi)the Deans of Faculties,(vii)the Minister for Education, Rajasthan,(viii)the Chairman, Board of Secondary Education, Rajasthan,(ix)the Director of College Education, Rajasthan,(x)the Director of Education (Primary and Secondary) or where the post of such Director is in abeyance, the Additional Director of Education (Primary and Secondary), Rajasthan, or any such officer by whatever name designated, who is for the time being appointed by the State Government to discharge the duties and perform the functions of such Director,(xi)the Director of Technical Education, Rajasthan,(xii)the Members of the Syndicate,(xiii)the Heads of University Departments of the status of a Professor or a Reader,[(xiii-A) the President of the Central Union (Students)of the University,] [Inserted by Rajasthan Act No. 26 of 1974, dated 11.9.1974.](xiv)such other ex-officio members, not exceeding four, as may be provided for in the Statutes.II. Life Members(xv)every person who has made a donation to the University at any one time of an amount of or of property valued at one lakh of rupees or more, or a representative nominated in this behalf by such person during his life time :Provided that in the case of the donor being a corporate body, the membership shall last for a period of 20 years from the date of acceptance by the University of such donation.III Other Members(xvi)three members, not below the rank of the Head of the following Departments, to be nominated by the State Government by rotation :-(i)Medical,(ii)Industries and Commerce(iii)Forest,(iv)Public Works,(v)Mines and Geology, and(vi)Development and Planning,(xvii)five Principals of Post-Graduate Colleges, elected by the Principals of Post-Graduate Colleges,(xviii)two members of the State Legislature nominated by the Speaker,(xix)four persons elected by the Academic Council from amongst its members,(xx)four persons, not being teachers, elected by the registered graduates of the University from amongst themselves,(xxi)two Principals of Degree Colleges, elected by the Principals from amongst themselves in the manner prescribed by the Statutes,(xxii)one Principal of a Medical College, nominated in rotation by the Vice-Chancellor,(xxiii)one Principal of an Engineering College, nominated in rotation by the Vice-Chancellor,(xxiv)one Principal of a Teachers' Training College, nominated in rotation by the Vice-Chancellor,(xxv)[ (a) fifteen persons elected by the teachers, other than Heads of University Departments, Directors, Deans, Principals from amongst themselves. Out of this fifteen, five persons shall be elected separately by the said teachers in University teaching departments and constituent colleges from amongst themselves and the rest ten separately by the said teachers of affiliated colleges from amongst themselves,.] [Substituted by Rajasthan Act No. 14 of 1972, dated 28.6.1972.](b)[ Omitted.] [Omitted by the University of Rajasthan (Amendment) Act No. 8 of 1977.](xxvi)persons who have rendered distinguished service to education, not exceeding four in number, nominated by the Chancellor,(xxvii)persons not exceeding four in number, nominated by the State Government, and(xxviii)[ (a) ten persons elected as follows : [Added by Rajasthan Act No. 14 of 1972, dated 28.6.1972.](1)three internal students shall be elected by the Presidents of the Students Unions of University teaching departments and constituent colleges and ten representatives, including the President of the Central Union of the University, elected by the Executive of the Central Union;(2)three internal students shall be elected by the Presidents of the Students Unions of Affiliated Colleges; and(3)four persons shall be elected from amongst themselves by :-(i)the internal students, who have obtained highest percentage of marks in various subjects at the post-graduate (pervious) examinations of the University in the preceding year;(ii)the internal students, who have obtained highest percentage of marks in various University examinations at under-graduate and degree level in the preceding year; and(iii)two representatives, elected from amongst themselves by the registered scholars, in University teaching departments, constituent colleges and affiliated colleges, who are not employed in University teaching departments, constituent colleges and affiliated colleges.(b)A person, other than a registered scholar as mentioned in sub-clause (a) (3) (iii), who has passed High School Examination more than eight years ago or Pre-University examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is an internal student or has not been an internal student of the University for at least one year shall not be so elected under sub-clause (a).(c)He shall automatically cease to be a member of the Senate on his ceasing to be an internal student or a registered scholar or holding the office, which entitles him to be elected as such, as the case may be.Explanation : The election of the persons under clauses (xxv) and (xxviii) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot.](2)[ Members of the Senate, other than ex-officio members, life members and other members elected under clauses (xxv) and (xxviii) of sub-division III of sub-section (I) shall hold office for a period of five years. The other members elected under clause (xxv) shall hold office for a period of three years and other members elected under clause (xxviii) shall hold office for one year from the date of election or until fresh elections are held, whichever is earlier;Provided that the members continue to be internal students and fulfil the conditions as laid down in sub-clauses (b) and (c) of clause (xxviii) of sub-section (1) above; the burden of proof that the member continues as such and fulfils the requisite condition shall be on the student concerned and he may be required to produce a certificate to that effect through the Head of the Institution.Provided further that on the similar conditions and certification the existing Student Senators elected for the Academic Session 1972-73 will continue to be members beyond 30th June, 1973 till fresh elections are held.] [Substituted by Rajasthan Act No. 17 of 1973, dated 10.11.1973.]]
