- The Senate shall consist of the following persons, namely-Ex-officio-members(1)The Chancellor;(2)The Vice-Chancellor;(3)The Pro-Vice-Chancellor;(4)[Commissioner and Secretary Higher Education.] [Substituted by Act 18 of 1993.](5)The Director of Higher Education, Bihar;(6)The Director of Health Service, Bihar;(7)The Director of Technical Education, Bihar;(8)The Deans of Faculties;(9)Such of the Head of University Departments as are not Deans;(10)Such of the Principals of Colleges maintained by the University as are not Deans and the Principals of the Patna Medical College and the Dental College.(10A)[ Director, Correspondence Course Patna University Patna.] [Inserted by Act 18 of 1993.](11)All ex-Vice-Chancellors of the University.Explanation. - For the purpose of this clause, the expression ex-Vice-Chancellor does not include any ex-Vice-Chancellor who was appointed to fill a casual or temporary vacancy.(12)Every person who has given to the satisfaction of the Chancellor, whether in one or more instalments, a sum of not less than one lakh rupees in cash or in the shape of property of the equivalent value to or for the purposes of the University or of a College:Representative members(13)[ Ten persons, to be elected by and from amongst the members of the Bihar Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly, one of whom shall be from Scheduled Castes, one from Scheduled Tribes and three from Other Backward Classes;] [Substituted by Act 18 of 1993.](14)Four persons, to be elected by and from amongst the members of the Bihar Legislative Council in such manner, as may be prescribed by the Chairman of the Council;(15)[ Fifteen teachers other than Deans, Principals and Head of University Departments having not less than five year's teaching experience to be elected by and from amongst the teachers of the College and the University Departments, two of whom shall be from scheduled Castes, two from Scheduled Tribes and three from other Backward classes;] [Substituted by Act 18 of 1993.](16)[ Bihar State lawyer's association shall be substituted by Bihar State Bar Council.] [Substituted by Bihar Act No. 15 of 2008.](17)[ One from amongst the employees of the University and the Colleges to be elected by them in the manner prescribed by the Statutes;] [Substituted by Act 18 of 1993.](18)[ Five students from amongst the students of the University to be elected in the manner prescribed in the statutes, by the members of the Union Council of the University Student's Union;] [Substituted by Act 67 of 1982.]Nominated Members(19)Three persons nominated by the Chancellor, for their academic interest;(20)One meritorious student to be nominated by the Vice-Chancellor in the manner prescribed in the statutes and whose tenure will be one year;(21)One student who has distinguished himself in sports and other extracurricular activities to be nominated by the Vice-Chancellor in the manner prescribed in the statutes and whose term of office will be one year.(22)One person who has distinguished himself in sports to be nominated by the State Sports Council;(23)[ Six such registered graduates, other than the teachers of the University or its colleges, as have completed a period of five years after graduation, to be nominated by the Chancellor from the panel of registered graduates prepared by the Vice-Chancellor, one of whom shall be from Scheduled Castes, one from Scheduled Tribes and one from Other Backward Classes;] [Substituted by Act 18 of 1993.](24)[ Such members of the Syndicate as are not members of the Senate under the above provisions.] [Substituted by Act 67 of 1982.](25)[ Ten persons to be nominated by the State Government who are known for their academic interest, one of whom shall be from Scheduled Castes, one from Scheduled Tribes and three from Other Backward Classes.] [Inserted by Act 18 of 1993.]
