Section 22 in Visvesvaraya Technological University Act, 1994
22. Constitution of the Academic Senate.
- The Academic Senate shall consist of the following members namely:-(1)Vice-Chancellor;(2)Secretary to Government incharge of Higher Education or his nominee not below the rank of Deputy Secretary;(3)Director, Technical Education;(4)two Principals of University Colleges to be nominated by rotation by the Vice- Chancellor;(5)all Deans of the Faculties;(6)ten or one third of the Heads of Departments of the University, whichever is less by rotation on seniority basis as nominated by Vice-Chancellor;(7)ten or one third of the Professors of University whichever is less, by rotation on seniority basis as nominated by Vice-Chancellor;(8)five or one fourth of Chair Persons of Boards of Studies whichever is less by rotation on seniority basis as nominated by Vice-Chancellor;(9)ten principals of the affiliated colleges nominated by the Chancellor;(10)two Heads of Research labs and Institutions nominated by Chancellor;(11)three eminent persons having technical back-ground, one each belonging to(a)Scheduled Castes/Scheduled Tribes (b) Backward classes and (c) religious minority nominated by the Chancellor.(12)the Registrar shall be the non member Secretary of the Academic Senate;(13)the term of office of the Chairman and members shall be three years.
