Section 25(4) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(4)Subject to the provisions of sub-section (3) each Faculty shall consist of-(a)Such number of members of the Senate as are teachers and as may be assigned to each Faculty by the Senate in accordance with the qualifications of such teacher members ;(b)Such number of members of the Senate as are not teachers, not exceeding one-fifth of the total number of members of each Faculty, other than the Faculty of Agriculture, Engineering, Law, Medicine, Commerce or Veterinary Science as may be elected from and by the Senate in the manner prescribed by the Statutes :Provided that in the case of the Faculty of Agriculture, Engineering, Law Medicine, Commerce or Veterinary Science, the number of members of the Senate who are not teachers shall be such as may be prescribed by the Statutes ; and(c)Such number of members, to be co-opted as experts by the Academic Council from amongst persons who are not members of the Senate, as may be prescribed by the Statutes :Provided that no person shall be a member of more than two Faculties.
