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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 15 in Kerala University Act, 1969

15. Senate.

- The Senate shall consist of the following members namely:-Class I- Ex-Officio Members:
(1)The Chancellor
(2)The Pro-Chancellor.
(3)The Vice-Chancellor.
(4)The Pro-Vice-Chancellor.
(5)Five Officers nominated by the Government.
(6)The Chairman, State Advisory Board of Education.
(7)Two Principals of Professional Colleges by rotation in such manner as may be prescribed by the Statutes.Class II- Elected Members:
(1)Twenty members elected by registered graduates from among themselves.
(2)Twelve members elected by the members of the Academic Council from among; themselves, of whom not less than two members shall be Deans of Faculties and not less than two members shall be University heads of departments not being Deans of Faculties.
(3)Six members elected by the members of the Legislative Assembly of Kerala from among the members representing the electorate of the University area, of whom one shall be a member of any Scheduled Caste or any Scheduled Tribe.
(4)Thirty members, of whom not less than two members shall be teachers of the University, elected from among themselves by the teaching staff other than principals of all the colleges affiliated to the University and the teachers of the University.
(5)Five members elected by the Principals of Arts and Science Colleges in which instruction is given to a degree standard from among themselves.
(6)One member elected by the members of the local authorities of each district in the University area from among themselves.
(7)Two members elected by the registered trade unions in the University area designated by Statutes from among their members.
(8)One member elected by the employees other than teachers of the University from among themselves.
(9)One member elected by the non-teaching staff of the affiliated colleges, from among themselves.
(10)Four members elected by the Managers of Private Colleges in the University area from among themselves-
(11)Three members elected by the students of the colleges from among themselves m such manner as may be prescribed.Class III- Life Members:Persons who were life members of the Senate of the Kerala University immediately before the commencement of this Act shall be deemed to be life members of the Senate under this Act.Class IV- Other Members:
(1)Two headmasters of High Schools and two teachers of Secondary Schools situated within the University area, nominated by the Chancellor.
(2)Not more than eight members nominated by the Chancellor representing (i) recognised research institutions, (ii) recognised cultural associations, (iii) chambers of commerce; (iv) industries; (v) authors; (vi) journalists and (vii) lawyers.