Section 24 in The Baba Farid University of Health Sciences Act, 1998
24. The Senate.
(1)The Senate will be an advisory body, constituted by the Chancellor on the advice of the Government and shall consist of the following members, namely :-(i)the Vice-Chancellor;(ii)the Pro-Vice-Chancellor;(iii)the Secretary to Government incharge of Research and Medical Education or his nominee not below the rank of Additional Secretary to Government;(iv)the Director, Research and Medical Education;(v)the Director, Health and Family Welfare(vi)three members of the Punjab Legislative Assembly nominated by Government;(vii)four members from amongst the persons having special interest in Health Sciences;(viii)three heads of medical colleges by rotation according to age for a period of two years.(ix)one head of dental colleges by rotation according to age for a period of two years;(x)one head of colleges of Homeopathy, Ayurved or other Indian Systems of Medicine by rotation according to age for a period of two years;(xi)one head of colleges of nursing or colleges of other para- medical sciences by rotation according to age for a period of two years;(xii)three Professors from amongst the Professors of medical colleges by rotation according to age for a period of two years;(xiii)one Professor from amongst the Professors of Dental College by rotation according to age for a period of two years;(xiv)one Professor from amongst the Professors of Colleges of Homeopathy, Ayurved and other Indian Systems of Medicine by rotation according to age for a period of two years;(xv)one Professor or Head of Department from amongst the Professors or Heads of the Departments of college of nursing or colleges of other para-medical sciences, by rotation according to age for a period of two years;(xvi)three teachers other than Professors from Medical Colleges by rotation according to age for a period of two years;(xvii)one teacher other than Professor of dental colleges by rotation according to age for two years;(xviii)one teacher other than Professor of colleges of Homeopathy, Ayurved and other Indian Systems of Medicine by rotation according to age for a period of two years;(xix)one teacher other than Professor or Head of the Department of colleges of nursing and other para-medical sciences by rotation according to age for a period of two years;(xx)one person from amongst the reputed pharmaceutical and medical equipment manufacturers of the State of Punjab for a period of two years;(xxi)one person from the department of Finance not lower than the rank of Additional Secretary to Government;(xxii)one person from amongst the reputed educationists of the State of Punjab who are members of University Grants Commission, Fellows of National Academy of Medical Sciences, or members of Medical Council of India or any other statutory professional councils in the field of Health Sciences;(xxiii)one non-teaching official of the University for a period of two years; and(xxiv)two members from amongst the individuals or organisations, who have made donation to the University or its affiliated colleges or hospitals of an amount of not less than ten lakh rupees or more either in cash or kind, for a period of two years.(2)Notwithstanding anything contained herein, any member of the Senate shall cease to be a member if he ceases to be a member of the parent body to which he belonged or on his retirement from service.
