Section 20(1) in Kerala University of Health Sciences Act, 2010
(1)The Senate shall consist of the following members, namely: -Ex-Officio Members(i)the Chancellor;(ii)the Pro-Chancellor;(iii)the Vice-Chancellor;(iv)the Pro-Vice-Chancellor;(v)the Secretary to Government, Health Department in-charge of Medical Education;(vi)the Secretary to Government, Higher Education Department or an officer not below the rank of Joint Secretary nominated by him;(vii)the Secretary to Government, Finance Department or an Officer not below the rank of Joint Secretary nominated by him;(viii)the Director of Medical Education;(ix)the Director of Health Services;(x)the Director of Ayurveda Medical Education;(xi)the Director of Indian Systems of Medicine Department; .(xii)the Director or Principal and Controlling Officer in Government Homoeopathic Medical Colleges in the State;(xiii)the Director of Homoeopathy;(xiv)a member of the Kerala State Higher Education Council nominated by the Chairman of the Council;(xv)the Chairman of the University Students Union;(xvi)the Registrar;(xvii)All Deans of the Faculties of the University.Nominated Members(i)Five Heads of University Departments or Schools who are not otherwise members of the Senate, to be nominated by the Chancellor, in the order of seniority by rotation, including at least one from Indian Systems of Medicine and one from Homoeopathic Medicine;(ii)Six Principals comprising of one Principal from, affiliated Government Medical Colleges, one Principal from Government Ayurveda Medical Colleges, one Principal from Government Homoeopathic Medical Colleges, one Principal from Government Dental Medical Colleges, one Principal from Government Nursing Colleges and one Principal/Professor from Government Pharmacy Colleges/Government Paramedical Colleges to be nominated by the Government;(iii)Nine persons to be nominated by the Government from among persons having knowledge or interest in Health Sciences, out of which five will be from Modern Medicine, two from Ayurvedic Medicine, one from Homoeopathic Medicine and one from Social Sciences, subject to the condition that, out of these one shall be a person belonging to Scheduled Castes, one belonging to Scheduled Tribes and one from backward class communities and one. shall be a woman.Elected Members(i)Five persons to be elected by registered Class A medical practitioners in Modem Medicine in the State from among themselves, of whom,-(a)one shall be a member of the Scheduled Caste or Scheduled Tribe; and(b)one shall be a woman;(ii)one person, elected from among the registered Class A medical practitioners in Dentistry in the State;(iii)two persons elected from among registered Class A medical practitioners in Ayurvedic Medicine in the State of whom one shall belong to the Scheduled Caste or Scheduled Tribe;(iv)one person elected from among the registered Class A medical, practitioners in Homoeopathic Medicine in the State;(v)(a)one Principal to be elected from among the Principals of the affiliated private Medical Colleges in the State;(b)one Principal to be elected from among the Principals of the affiliated private Dental Colleges in the State;(c)one Principal to be elected from among the Principals of the affiliated private Ayurveda Medical Colleges in the State;(d)one Principal to be elected from among the Principals of the affiliated private Homoeopathic Medical Colleges in the State;(e)one Principal to be elected from among the Principals of affiliated private Nursing Colleges in the State;(d)one Principal to be elected from among the affiliated private Pharmacy Colleges in the State;(g)one Principal to be elected from among the Principals of affiliated private Siddha Medical Colleges in the State. /(vi)four members elected by the Members of the Legislative Assembly of Kerala from among themselves, of which one belonging to schedule caste and one shall be a woman;(vii)(a)two members elected by the teachers of the University from among themselves, of which one shall be a woman;(b)three members' elected by the teachers of the Government Medical Colleges in the State from among themselves, of whom one shall be a woman;(c)one member elected from among the teachers of Government Dental Colleges in the State;(d)one member elected by the teachers of the Government Ayurveda Colleges in the State from among themselves;(c)one member elected by the teachers of the Government Homoeopathic Colleges in the State from among themselves;(f)one member elected by the teachers of the Government Pharmacy Colleges in the State from among themselves;(g)one member elected by the teachers of the Government Nursing Colleges in the State from among themselves;(h)one member elected from among the teachers of paramedical courses in the Government Medical Colleges in the State;(i)one member elected from among the teachers of the affiliated private Medical Colleges in the State;(j)one member elected from among the teachers of affiliated private Dental Colleges in the State;(k)one member elected from among the teachers of the affiliated -private Ayurveda and Siddha Colleges in the State;(l)one member elected from among the teachers of affiliated private Ilomoco Colleges in the State;(m)one member elected from among the teachers of the private Nursing Colleges in the State;(n)one member elected from among the teachers of the private Pharmacy Colleges in the State;(o)one member elected from among the teachers of the affiliated private Physiotherapy Colleges in the State;(p)one member elected from among the managers of private Paramedical Colleges, including in Medical Laboratory Technology, in the State;(q)two members elected from among the managers of private medical and allied colleges in the State;(viii)ten students' representatives elected from among the members of the General Council of the University Union with representation of at least one for each faculty, of which one-third shall be woman;(ix)one person elected from among the non-teaching employees of the University;(x)one person elected from among the non-teaching employees of the affiliated Government Colleges in the State.
