Section 24 in Andhra Pradesh Universities Act, 1991
24. Academic Senate.
- The Academic Senate shall consist of the following, persons namely: CLASS - I. EJC-OPtlCIO MEMBERS(1)all members of the Board of Management.(2)all Deans of Faculties;(3)all Ex-Vice-Chancellors of the University concerned;(4)Vice-Director of Technical Education;(5)the Director of Medical Education;(6)the Director of School Education;(7)the Director of Adult Education;(8)the Director of Intermediate Education;(9)the Chairman of the Andhra Pradesh State Council of Higher Education or in his absence the Vice-Chairman thereof ;(10)the Director, Telugu Academy;(11)all members of the University Planning and Monitoring Board.CLASS - II.Life Members(1)All donars who are earlier members of the erstwhile Senate;(2)all persons who donate an, amount of not less than rupees five lakhs to the University.CLASS - IIIMembers To Be Nominated By The Government(1)one third or- twenty Professors whichever is less, of the University colleges, by rotation;(2)one third or twenty Principals whichever is less of the affiliated colleges in the University area by rotation ;(3)seven persons of whom two shall belong to the members of the Scheduled Castes and one shall belong to Scheduled Tribes., two shall belong to Backward Classes and two shall be women;(4)two Principals of Junior Colleges or Higher Secondary Schools in the University area;(5)ten persons to represent professionals belonging to the fields of medicine, engineering, business, law, banking etc.(6)two persons belonging to the non-teaching staff employed in the colleges of the University area;(7)six students to be nominated on merit basis of whom two shall be under graduates, two shall be post-graduates, one shall be a research scholar and one student of a professional college;(8)one Librarian of any college in the University area;(9)one Physical Director of any college in the University area;(10)two persons from Research Laboratories or Institutions of the Government of India in' the University area;(11)one Professor from each of the other Universities in the State;(12)two representatives of the managements of private colleges in the University area.CLASS - IVElected Members :(1)Ten teachers to be elected from among the teachers of the University colleges from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;(2)Ten Teachers to be elected from among the teachers' of the affiliated colleges in the University area from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes;(3)Ten Members of the Legislative Assembly to be elected from among the Members of the Legislative Assembly of whom two each shall belong to Scheduled Castes/ Backward Classes and One Scheduled Tribe from among themselves according to the principle of proportional representation by means of single transferable vote and according to procedure prescribed by the Statutes.
