Section 17 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
17. The Senate.
- The Senate shall consist of the following persons, namely, -Ex-officio members.(i)The Chancellor ;(ii)The Vice-Chancellor ;(iii)The Treasurer ;(iv)The Chief Justice of the High Court of Judicature at Patna or any other Judge of that Court nominated by the Chief Justice ;(v)The Advocate-General, Bihar ;(vi)Chairman of the Bihar School Examination Board ;(vii)The Secretary to the Government of Bihar in the Department of Education ;(viii)The Director of Public Instruction, Bihar ;(ix)The Director of Health Services, Bihar, if the University has a medical college as one of its colleges ;(x)The Director of Industries, Bihar, if the University has an engineering college as one of its colleges ;(xi)The Director of Agriculture, Bihar, if the University has an agricultural college as one of its colleges ;(xii)The Director of Animal Husbandry, Bihar, if the University has a veterinary college as one of its colleges ;(xiii)The Deans of Faculties ;(xiv)Not more than one-half of the Principals and of Heads of University departments, other than Deans, by rotation, in the manner prescribed by the Statutes :Provided that the said number shall include all the Principals of Colleges and Directors of institutes, maintained by the State Government or the University.Life members.(i)All ex-Vice-Chancellors who held the office under the Patna University Act, 1917 (XVI of 1917), the Patna University Act, 1951 (Bihar Act XXV of 1951), the University of Bihar Act, 1951 (Bihar Act XXVII) of 1951), and all ex-Vice-Chancellor of the University ;Explanation. - For the purposes of this clauses, the expression "ex-Vice-Chancellor" does not include any ex-Vice-Chancellor who was appointed to fill casual or temporary vacancy ;(ii)Every person who has given, whether in one or more instalments, a sum of not less than one lac of rupees in cash or property of the equivalent value to, or for the purposes of, the University or of a college ;Explanation. - Every person who was or was deemed to be appointed for life to be a member of the Senate of the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) or the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) shall be deemed to be a life member of the Senate of the University incorporated and established under section 3 within whose territorial jurisdiction he ordinarily resides ;Provided that-(i)Such person may, within six months of the commencement of this Act, elect in writing to be treated as a life member of the Senate of any one of the University incorporated and established under section 3 and on such election being made he shall be deemed to be a life member of the Senate of that University only ;(ii)A person who was deemed to be a life member of the Senate under the Explanation to item (ii) under the heading 'class II-Life members' of section 15 of the Patna University Act, 1951 (Bihar Act XXV of 1951) or under the Explanation to item (iii) under the heading 'class II-Life members' of section 17 of the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) shall be deemed to be a life member only so long as the beneficial interest arising out of any property endowed by such person accrues substantially to the University or to the College.Representative members.(i)Such number of teachers (other than Deans, Principals and Heads of University Departments) having ten years' teaching experience as is equivalent to one-half of the total number of colleges to be nominated by rotation, in the manner prescribed by the Statutes ;(ii)Eight registered graduates, other than teachers of a college or of a University, who have completed ten years after graduation, to be elected by such graduates, in such manner as may be prescribed by the Statutes ;(iii)Three persons, to be elected from and by the members of the governing bodies or managing committees of colleges in the manner prescribed by the Statutes ;(iv)Three persons, to be elected from and by the members of the governing bodies or managing committees of colleges in the manner prescribed by the Statutes ;(iv)Six persons to be elected by and from the members of the Bihar Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly ; and(v)Two persons to be elected by and from the members of the Bihar Legislative Council in such manner as may be prescribed by the Chairman of the Council ;Nominated member.Not more than five persons to be nominated by the Chancellor of whom two shall be nominated on the ground that they have rendered eminent service to the cause of education.
