Section 23(2) in The Maharashtra University of Health Sciences Act, 1998
(2)The Senate shall consist of the following members, namely:-(a)the Chancellor;(b)the Pro-Chancellor;(c)the Vice-Chancellor;(d)the Pro-Vice-Chancellor;(e)the Secretary to Government, Medical Education and Drugs Department, his nominee not below the rank of Deputy Secretary to Government;(f)the Director of Medical Education and Research;(g)the Director of Health Services;(h)the Director of Ayurveda;(i)[ three members of the Maharashtra Legislative Assembly, one each from the areas of three Development Boards, nominated by the Speaker of the Maharashtra Legislative Assembly and two members of the Maharashtra Legislative Council nominated by the Chairman of the Maharashtra Legislative Council;] [[Clause (i) was substituted by Maharashtra 27 of 2005, section 8, w.e.f. 29-5-2005.Substituted Clause (i) reads as follows:-(i)three members of the Maharashtra Legislative Assembly, one each from the areas of three Development Boards and two Members of Maharashtra Legislative Council elected from amongst themselves;.]](j)the Deans of Faculties;(k)six persons nominated by the Chancellor in consultation with the Vice-Chancellor from amongst persons having special interest in Health Sciences, out of whom, three shall be persons from the Directors of the affiliated colleges (one each from the Allopathy, Ayurvedic and Homoeopathic faculties of Health Sciences), and one shall be a person belonging to the Scheduled Castes, one belonging to the Scheduled Tribes and one shall be a woman;(l)one person nominated by each University governed by the Maharashtra Universities Act, 1994;(m)six persons to be nominated by the Pro-Chancellor from amongst the graduates of Health Sciences being one each representing the Mumbai, Pune, Aurangabad, Nagpur, Amravati and Nashik Revenue Divisions of the State;(n)Twelve principals of the affiliated Colleges by rotation being two each representing the Mumbai, Pune, Aurangabad/Nagpur, Amravati and Nashik Revenue Divisions;(o)six Professors elected from amongst themselves, being one each from the Mumbai, Pune, Aurangabad, Nagpur, Amravati and Nashik Revenue Divisions of the State;(p)five teachers other than Professors, elected from amongst themselves;(q)six members one each nominated by State Government to the Medical Council of India, the Pharmacy Council of India, the Indian Nursing Council, the Dental Council of India, the Central Council of Indian Medicine and the Central Council of Homoeopathy shall be ex-officio members of the Senate;(r)six Heads of Colleges nominated by the Chancellor in consultation with the Vice-Chancellor by rotation for a period of three years;(s)the Registrar, who shall be the ex-officio Secretary of the Senate:(t)three students' representatives elected from the Colleges of Health Sciences in the State:Provided that, no non-teaching employee of the University or an affiliated College shall be eligible to be elected or nominated on the Senate.
