11. [ Senate.] [Section 11 substituted by Punjab Act 23 of 1969, Section 4.]
(1)On and with effect from the commencement of the Punjabi University (Amendment) Act, 1969, the Senate as it existed immediately before such commencement shall stand dissolved and the new Senate shall consist of the Chancellor, the Vice-Chancellor, and the following other persons, namely :-Ex-officio Fellows -(i)all ex-Vice-Chancellors of the Punjabi University;(ii)the Chief Justice of the High Court having jurisdiction in the State of Punjab;(iii)the Chief Minister, Punjab;(iv)the Education Minister, Punjab;(v)the Secretary, Education Department, Punjab;(vi)the Advocate-General, Punjab;(vii)the Director, Public Instruction, Punjab;(viii)the Dean, Academic Affairs and Students' Welfare;(ix)the Director, Languages Department, Punjab;Ordinary Fellows -(i)six Deans of Faculties, of whom three shall be Professors, by rotation according to age;(ii)four Heads of University Departments of studies, who are not Deans, of whom two shall be Professors, by rotation, according to age;(iii)six Principals of Colleges admitted to the privileges of the University, of whom three shall be Principals of Government Colleges, by rotation according to age :Provided that no Principal who has attained the age of sixty years shall be eligible to be or continue as a Fellow;(iv)one Reader and one Lecturer with at least five years' postgraduate teaching experience, by rotation, according to age;(v)one nominee of each Trust, Institution or Corporation donating to the University one lac rupees or more or transferring property of like value, for life time;(vi)every person donating one lac rupees or more or transferring property of like value, for life time;(vii)eighteen persons to be nominated by the Chancellor on the advice of the State Government for their distinguished work in education or in any other sphere of literary or public activity;(viii)three persons to be co-opted by the Senate;(ix)three persons nominated to the Syndicate by the Chancellor on the advice of the State Government, for the period they remain members of the Syndicate;(x)three persons nominated by the State Government from amongst the members of the Punjab Legislative Assembly;(xi)one teacher having a minimum experience of seven years in teaching from each College having sixty or more teachers on its staff and admitted to the privileges of the University, by rotation, according to age, beginning with the youngest;(xii)six persons having a minimum experience of seven years in teaching from amongst teachers of Colleges having less than sixty teachers each on their staff and admitted to the privileges of the University, of whom three shall be teachers of Government Colleges, by rotation, according to age, beginning with the youngest;(xiii)two persons amongst officers, who are in the grade not lower than the grade of a University Lecturer, of the following Departments by rotation according to age :-(a)Department of Development of Punjabi Language;(b)Linguistics Department;(c)Department of Religious Studies;(d)Department of Literary Studies;(e)Department of Punjab Historical Studies;(xiv)two persons to be nominated by the State Government from amongst ex-soldiers not below the rank of a Commissioned Officer.(2)Save as otherwise provided in this section an Ordinary Fellow shall hold office for a period of two years.(3)An Ordinary Fellow may, by letter addressed to the Chancellor, resign his office.(4)Where an Ordinary Fellow fails to attend any meeting of the Senate during a continuous period of one year, the Chancellor may declare that the office of such Fellow has fallen vacant.(5)The Chancellor may, on the recommendation of the Vice-Chancellor, cancel the Fellowship of any person who ceases to hold the office by virtue of which he became such a Fellow.(6)When a vacancy occurs in the Senate by resignation or death of a Fellow or otherwise the vacancy shall be filled in the manner provided in sub-section (1) :Provided that the person who fills such vacancy shall hold office for the unexpired period of the term for which the person in whose place he became a Fellow would have otherwise continued in office.(7)The Senate shall be the supreme authority of the University and shall exercise the following powers and perform the following duties, namely :-(a)of making Statutes and of amending or repealing the same;(b)of considering Ordinances;(c)of considering and passing resolutions on the annual reports, the annual accounts and the financial estimates;(d)of considering and passing resolutions on any matter of general policy relating to the University education and administration;(e)of electing such persons to serve on the authorities of the University and of appointing such officers as may be prescribed by the Act or the Statutes; and(f)of reviewing the acts of Syndicate or Academic Council and of exercising such other powers and performing such other duties as may be conferred or imposed upon it by the Act or the Statutes.(8)An annual meeting of the Senate shall be held on a date to be fixed by the Vice-Chancellor. At such annual meeting, a report of the working of the University during the previous year together with a statement of the receipts and the expenditure, the balance sheet and the financial estimates shall be presented.(9)Special meetings of the Senate may be convened by the Vice-Chancellor, as and when necessary :Provided that a special meeting of the Senate shall be called if one-third of the members of the Senate or twenty-five members, whichever number is less, make a requisition in writing in this behalf.(xv)[ six students nominated by the State Government out of whom one shall be from amongst women, one from amongst members of Scheduled Castes, one from amongst such Backward Classes as have been or are notified by the State Government and two on the basis of academic record :] [Inserted by Act No. 18 of 1976.]Provided that no student shall be nominated or shall continue as Fellow, if -(a)he is not on the rolls of the University or of any College admitted to the privileges of the University;(b)he had passed the High School Examination more than six years, or Higher Secondary Examination more than five years, prior to the date of nomination;(c)he has not been on the rolls of the University or of any College admitted to the privileges of the University continuously for a period of not less than one year preceding the date of nomination;(d)he has failed in any annual examination held by the University or College;(e)he has been punished by any authority of the University or College for misconduct; or(f)he has been convicted by a Court for an offence involving moral turpitude.]
