Section 13 in The Guru Nanak Dev University Amritsar Act, 1969
13. Senate.
(1)The Senate shall consist of the Chancellor, the Vice- Chancellor, [Pro-Vice-Chancellor] [Inserted vide Punjab Act 26 of 1975.] and the following other persons, namely: -Ex-officio Fellows(i)the Chief Justice of the High Court having jurisdiction in the State of Punjab;(ii)the Chief Minister, Punjab;(iii)the Education Minister, Punjab;(iv)the Secretary, Education Department, Punjab;(v)the Advocate-General, Punjab, or the Legal Remembrancer, Punjab, as may be nominated by the State Government;(vi)the Director, Public Instruction, Punjab;(vii)the Dean, Academic Affairs and Students Welfare;Ordinary Fellows(i)six Deans of Faculties, of whom three shall be professors, by rotation, according to age;(ii)four Heads of University Departments of studies who are not Deans, of whom two shall be Professors, by rotation, according to age;(iii)six Principals of Colleges admitted to the privileges of the University, of whom three shall be Principals of Government Colleges, by rotation, according to age:Provided that no Principal who has attained the age of sixty years shall be eligible to be or continue as a Fellow:(iv)one Reader and one Lecturer with at least five years post-graduate teaching experience, by rotation, according to age;(v)one nominee of each Trust, Institution or Corporation donating to the University not less than one lac rupees, or transferring property of like value, provided that such Trust, Institution or Corporation donating more than one lac rupees or transferring property of like value shall be entitled to nominate one additional Fellow for such additional five lac rupees or property of the like value so donated; provided further that the number of Fellows so nominated by such Trust, Institution or Corporation shall not exceed five;(vi)every person donating one lac rupees or more or transferring property of like value to the University, for life time;(vii)twenty-three persons to be nominated by the Chancellor on the advice of the State Government for their distinguished work in education or in any other sphere of literary or public activity;(viii)three person to be co-opted by the Senate;(ix)three persons nominated to the Syndicate by the Chancellor on the advice of the State Government, for the period they remain members of the Syndicate;(x)three persons nominated by the State Government from amongst the members of the Punjab Legislative Assembly;(xi)one teacher having a minimum experience of seven years in teaching from each college having sixty or more teachers on its staff and admitted to the privileges of the University, by rotation, according to age, beginning with the youngest;(xii)six persons having a minimum experience of seven years in teaching from amongst teachers of colleges having less than sixty teachers each on their staff and admitted to the privileges of the University, of whom three shall be teachers of Government Colleges, by rotation, according to age, beginning with the youngest;(xiii)two person to be nominated by the State Government from amongst ex-solidiers not below the rank of a Commissioned Officers.(xiv)[ six students nominated by the State Government out of whom one shall be from amongst women, one from amongst members of Scheduled Castes, one from amongst such Backward Classes as have been or are notified by the State Government and two on the basis of academic record] [Substituted vide Punjab Act 17 of 1976.]:Provided that no student shall be nominated or shall continues as follows.-(a)he is not on the rolls of the University or of any College admitted to the privileges of the University;(b)he had passed the High School Examination more than six years or Higher Secondary Examination more than five years, prior to the date of nomination;(c)he has not been on the rolls of the University or of any College admitted to the privileges of the University continuously for a period of not less than one year preceding the date nomination;(d)he has failed in any annual examination held by the University or College;(e)he has been punished by any authority of the University or College for misconduct; or(f)he has been convicted by a Court for an offence involving moral turpitude.(2)Save as otherwise provided in this section an Ordinary Fellow shall hold office for a period of two years.(3)An Ordinary Fellow may, by letter addressed to the Chancellor resign his office.(4)Where an Ordinary Fellow fails to attend any meeting of the Senate during a continuous period of one year, the Chancellor may declare that the office of such Fellow has fallen vacant.(5)The Chancellor may, on the recommendation of the Vice-Chancellor, cancel the fellowship of any person who ceases to hold office by virtue of which he became such a Fellow.(6)When a vacancy occurs in the Senate by resignation or death of a Fellows or otherwise the vacancy shall be filled in the manner provided in sub-section (1) :Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which the person in whose place he becomes a Fellow would have otherwise continued in office.(7)[] [Substituted vide Punjab Act 26 of 1975.] Subject to the provisions of this Act, the Senate shall have the following powers and functions, namely:-(a)to review, from time to time, the broad policies and programes of the University and to suggest measures for the improvement and development of the University;(b)to consider the pass resolution on the annual report and the annual accounts of the University and the audit report thereof:(c)to advice the Chancellor in respect of any matter which may be referred to it for advice; and(d)to perform such other duties and exercise such other functions as may be assigned to it by this Act or the Statutes or by the Chancellor.(8)An annual meeting of the Senate shall be held on a date to be fixed by the Vice-Chancellor. At such annual meeting, a report of the working of the University during the previous years together with a statement of the receipts and the expenditure, the balance-sheet and the financial estimates shall be presented.(9)Special meetings of the Senate may be convened by the Vice-Chancellor as and when necessary:Provided that a special meeting of the Senate shall be called if one-third of the members of the Senate or twenty-five members, whichever number is less, make a requisition in writing in this behalf.
