Section 22 in The SreeNarayanaGuru Open University Act, 2021
22. Reconstitution of the Senate.—
(1)The Senate shall be reconstituted in every four years.(2)The term of office of members of the Senate other than ex-officio members shall be co-terminus with the term of the Senate.(3)Any person who becomes a member of the Senate by virtue of his office shall cease to be a member of the same on termination of such office:Provided that, the authority concerned may nominate a person in lieu of a member so relieved from the Senate.(4)Where the vacancy of a nominated member occurs prior to the reconstitution of the Senate, the authority concerned shall nominate a person to such vacancy:Provided that, the term of office of a member so nominated shall be for the remaining period of the term of office of the member in whose place he has been nominated.(5)The Vice-Chancellor shall take steps to reconstitute the Senate, three months prior to the expiration of the term of the Senate.(6)The University shall, by notification constitute the Senate.(7)A member of the Senate shall be eligible for allowances as may be prescribed by Statutes.
