Section 29(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)The Academic Senate shall consist of the following ex-officio and other members, namely : -Class I - Ex-Officio Members(a)The Chancellor;(b)The Pro-Chancellor;(c)The Vice-Chancellor;(d)The Advocate-General, Tamil Nadu;(e)The Public Prosecutor, High Court, Madras;(f)The principals of all Law colleges affiliated to the University;(g)Heads of University Department of Study and Research;(h)The President of the Madras High Court Women Advocates Association;(i)The President of the Advocates Association of Madras High Court;(j)The President of the Bar Association of Madras High Court;(k)The Librarian of the University Library; and(l)Members of the Syndicate who are not otherwise members of the Academic Senate.Class II - Other Members(a)One serving or retired judge of High Court, Madras, nominated by the Chief Justice of High Court, Madras;(b)Two members nominated by the Government from among eminent Senior Advocates of whom one shall be a women Advocate;(c)One member nominated by the Government from among the members of the Tamil Nadu Legislative Assembly;(d)Two members nominated by the Bar Council of Tamil Nadu from among is members;(e)One Member each nominated by the Chancellor representing -(i)Chamber of Commerce;(ii)Social Sciences; and(iii)Other Sciences; and(f)One teacher from each affiliated college elected by the teachers of affiliated colleges from among themselves;(g)Two members nominated by the Government from among the eminent Advocates from the mofussil Bar Associations;(h)[ Two members nominated by the Government from among the Presidents of the District Bar Associations by rotation.] [Added by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998).]
