(1)The number of Ordinary Fellows shall not exceed eighty five and of such number -(a)Fifteen shall be elected by the Registered Graduates from amongst themselves, among whom -(i)[ two shall be elected to represent the districts of Ferozepur Hoshiarpur, Ludhiana and the tehsils of Muktsar, Moga and Malout in District Faridkot in the State of Punjab, and one to represent the Union Territory of Chandigarh; and [Vide Government of India Notification, dated 25.4.1972 and 3.5.1984.](ii)the remaining twelve shall be elected from any area including any of the areas mentioned in sub-clause (i)](b)two shall be elected by Professors on the staff of the Teaching Departments of the University from amongst themselves, provided that one member each from the Arts and Science Departments shall be elected.(c)two shall be elected by Readers and Lecturers on the staff of the Teaching Departments of the University from amongst themselves provided that one member each from the Arts and Science Departments shall be elected.(d)[ three shall be elected by the Principals of Technical and Professional Colleges from amongst themselves among whom one shall be elected to represent the districts of Ferozepur, Hoshiarpur, Ludhiana and the Tehsils of Muktsar, Moga and Malout in District Faridkot in the State of Punjab one to represent the Union Territory of Chandigarh and remaining one to represent any of the areas mentioned above and three shall be elected by the staff of such colleges from amongst themselves, among whom one shall be elected to represent the districts of Ferozepur, Hoshiarpur and Ludhiana in the State of Punjab, one to represent the Union Territory of Chandigarh and the remaining one to represent any of the areas mentioned above;] [Vide Government of India Notification, dated 25.4.1972 and 3.5.1984.](e)[ eight shall be elected by the Heads of affiliated Arts Colleges, from amongst themselves, among whom three shall be elected to represent the districts of Ferozepur, Hoshiarpur, Ludhiana and the tehsils of Muktsar, Moga and Malout in District Faridkot in the State of Punjab, one to represent the Union Territory of Chandigarh and the remaining four to represent any of the area mentioned above;] [Vide Government of India Notification, dated 25.4.1972 and 3.5.1984.](f)[ eight shall be elected by the Professors, Senior Lecturers and Lecturers of affiliated Arts Colleges from amongst themselves, among whom three shall be elected to represent the districts of Ferozepur, Hoshiarpur, Ludhiana and the tehsils of Muktsar. Moga and Malout in District Faridkot in the State of Punjab, one to represent the Union Territory of Chandigarh and the remaining four to represent any of the areas mentioned above;] [Vide Government of India Notification, dated 25.4.1972 and 3.5.1984.](g)omitted by Government of India Notification dated 6.12.1969.(h)six shall be elected by the various Faculties of the University;(i)[ two shall be elected by the members of the Punjab Legislative Assembly from amongst themselves provided that the member elected is a holder of any University Degree; and] [Vide Government of India Notification, dated 1.11.1966.](j)The remainder shall be nominated by the Chancellor.[Explanation. - A person seeking election to represent a particular State or Union Territory, under Sub-clause (i) of clause (a), clause (d), clause (e) or clause (f) shall be a person whose address according to the entry in the appropriate register of electors published finally by the University after the publication in the Gazette of India of the notification of the Government of India in the Ministry of Home Affairs No. 17/79/66-SR. dated the 9th July, 1969, is at a place in that State or Union Territory.] [Vide Government of India Notification, dated 9.7.1968.](2)The election of any Ordinary Fellow shall be subject to the approval of the Chancellor.(3)The Ordinary Fellow shall, save as hereinafter provided, hold office for four years.(4)An Ordinary Fellow who has vacated his office may, subject to the provisions of this Act be again elected or nominated as an Ordinary Fellow.(5)No person elected in his capacity as a member of any of the categories enumerated in Sub-Section (1) shall continue to hold his office after he has ceased to possess the requisite qualification.(6)[ If in the case of any election a dispute arises whether any person is or is not a Principal, Professor, Reader, Senior Lecturer, or Head of a College within the meaning of clauses (b), (c), (d), (e) and (f) of Sub-Section (1) the question shall be determined by the Vice-Chancellor whose decision shall be final.] [Vide Government of India Notification, dated 6.12.1969.]
