Section 16(1) in The School of Planning and Architecture Act, 2014
(1)The Senate of every School shall consist of the following persons, namely:-(a)the Director of the School, Chairman of the Senate, ex officio;(b)five persons, from amongst the educationists of repute or eminent professionals, who are not in the service of the School, nominated by the Chairperson of the Board of Governors;(c)a nominee of the Institute of Town Planners, India;(d)a nominee of the Council of Architecture;(e)a nominee of All India Council for Technical Education;(f)Dean in charge of academic, research, student affairs, faculty welfare and planning and development of the School;(g)all the Heads of the Departments;(h)all Professors other than the Heads of the Departments;(i)four Members of the teaching staff, representing Associate Professors and the Assistant Professors of the School, by rotation, for a period of two years:Provided that an employee of the School shall not be eligible for the membership referred to in clauses (b), (c), (d) and (e).
