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State of Andhra Pradesh - Section

Section 23 in Dr. Abdul Haq Urdu University Act, 2016

23. The Academic Senate.

(1)The Academic Senate of the University shall consist of the following members namely,-Class 1 Ex-Officio Members. -
(a)all the members of the Executive Council; and
(b)all the Deans of the Faculties / Schools;
(2)Class 2 (A) other members nominated by the Government. -
(a)seven (7) academicians from outside the University of whom two (2) shall be woman;
(b)three (3) persons of eminence representing professional fields like Medicine, Engineering, Business, Law, Banking etc,;
(c)one (1) member each of the Legislative Assembly and Legislative Council representing constituencies in the jurisdiction of the University.
Class 2 (B) other members nominated by the Vice-Chancellor. -
(a)two predecessor Vice-Chancellors of the University concerned;
(b)three(3) Professors from the University Colleges / Schools by rotation;
(c)three (3) Principals of the affiliated colleges;
(d)one (1) person belonging to the non-teaching staff employed in the University / Constituent Colleges / Schools;
(e)five (5) students (4 boys and 1 girl), selected based on merit, of whom one (1) shall be under-graduate, two(2) shall be post-graduates, two (2) shall be PhD students;
(f)one Librarian of University / Constituent College / School;
(g)one (1) Physical Director of University / Constituent College / School;
(h)two (2) senior scientists / Research fellows from reputed Research Laboratories or Institutions of the Government of India in the University area;
(i)five (5) Professors from other Universities in the State;
(j)two (2) Management representatives of Private Affiliated Colleges in the University area.
(2)The Academic Senate shall be re-constituted every four years. The ex-officio members of the Academic Senate shall, however, continue to hold office till the date of re-constitution;
(3)The Academic Senate shall meet at least twice in an academic year, and the quorum for the meetings of the Academic Senate shall be one third of the total membership of the body or twenty (20), whichever is less.