Section 18 in The Maharaja Sayajirao University of Baroda Act, 1949
18. [ The Senate. [Section 18 was substituted for the original by Gujarat 1 of 1982, Section 9.]
(1)The Senate shall consist of the following members, namely:Class-I Ex-Officio Members(A)University Officers-(i)The Chancellors,(ii)The Vice-Chancellor,(iii)The last Ex-Vice-Chancellor of the University residing in the State,(iv)The Pro-Vice-Chancellor,(v)The Registrar,(vi)The Librarian.(B)Others-(i)The Director of Higher Education or an officer not below the rank of a Joint Director of Higher Education-designated by such Director,(ii)The Director of Technical Education or an officer not below the rank of a Joint Director of Technical Education designated by such Director,(iii)The Director of Health and Medical Services and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director,(iv)The Chairman of the Gujarat Secondary Education Board,(v)The Director of Employment and Training or an officer not below the rank of a Joint Director of Employment and Training, designated by such Director,(vi)Deans of Faculties,(vii)Principals of the constituent colleges.(viii)Heads of recognised institutions.(ix)Member of the Syndicate falling under Clause (vii) of the sub-section (2) of Section 23,(x)Member of the Syndicate falling under Clause (x) of sub-section (3) of Section 23,(xi)All the Trustees of Sir Sayajirao Diamond Jubilee and Memorial Trust,(xii)The Mayor of the Municipal Corporation of the City of Baroda,(xiii)The President, the Vice-President and the General Secretary of the Maharaja Sayajirao University Union recognised by the University.Class-II Ordinary Members(A)Elected as specified below:(i)Five professors elected by the professors of the University from amongst themselves in the manner specified in the Statutes.(ii)One member each elected faculty-wise by teachers other than professors of each faculty from amongst themselves in the manner specified by the Statutes.Explanation. - For the purpose of this clause a teacher does not include a principal of a College or the Head of an Institution.(iii)One member from each of the constituent colleges and recognised institutions to be elected by teachers other than professors of such college or as the case may be institution from amongst themselves in the manner specified in the Statutes.(iv)One member each elected faculty-wise by registered graduates in each of the faculties from amongst themselves in the manner specified in the Statutes.(v)One representative to be elected by the Federation of Gujarat Mills and Industries, Baroda from amongst its members in accordance with the Statutes:Provided that, if any such member be an undivided Hindu family, trust, firm, company or body corporate, a representative nominated in this behalf by such undivided Hindu family, trust, firm, company or body corporate shall be deemed to be a member of the federation for the purpose of this clause.(vi)One representative to be elected by Heads of the secondary schools in the University area from amongst such Heads in the manner specified in the Statutes.(vii)One representative to be elected by the secondary teachers of the secondary schools in the University Area from amongst themselves in the manner specified in the statutes.(viii)Two representatives to be elected by the members of the Gujarat Legislative Assembly from amongst its members elected from the University area.(ix)One representative to be elected by the registered trade unions in the University Area from amongst their members in the manner specified in the Statutes.(x)One member elected by the Bar Council of the State of Gujarat from amongst its members:Provided that, every person elected under this paragraph shall continue to hold office of a member of the Senate so long only as he is a member of the electing body.(B)Two members to be elected in the manner specified in the Statutes from amongst themselves by donors each donating money or property of the value of not less than one lakh of rupees-(i)to, or for the purposes of, the University, or(ii)to, or for the purposes of a constituent or affiliated college or institution recognised by the University, irrespective of whether the donation was made before or after the college was made constituent or affiliated or the institution was recognised:Provided that, the right of electing members on the Senate shall not extend beyond the period of twenty years from the date of acceptance of such donation by the college, institution or, as the case may be, the University.Explanation. - For the purpose of this paragraph, the value of the property means the market value of the property at the date of acceptance and the decision as to the market value shall rest with the Syndicate and shall be final.(C)Fifteen persons to be nominated by the State Government from amongst distinguished educationalists, scholars, social workers, women and representatives of the minorities, backward communities and such other class of persons.(D)One representative of the union of the non-teaching staff of University to be nominated by the Vice-Chancellor from amongst the office bearers of such union:Provided that-(i)such representative is a confirmed employee of the University, and(ii)such union is recognised by the University.(2)Any person who is appointed as a representative of the University by virtue of his being a member of the Senate shall cease to be such representative on his ceasing to be such member.] [This sub-section was inserted by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 1 (1) (b) (w.r.e.f. 09-12-1981).]
