Section 18(1) in University of Rajasthan Act, 1946
(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.]
