(a)The Senate shall consist of the following persons, namely:-Class I-Ex-Officio Members(1)The Chancellor;(2)The Pro-Chancellor;(3)The Vice-Chancellor;(4)The Secretary to Government, in-charge of Education;(5)The Secretary to Government, in-charge of Health and Family Welfare;(6)The Director of Collegiate Education;(7)The Director of Technical Education;(8)The Director of Medical Education;(9)[ Heads of University Departments of Study and Research; [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](9-A) Principals of all colleges;(9-B) The Librarian of the University Library;(9-C) The Director of Physical Education of the University; and](10)Members of the Syndicate who are not otherwise members of the Senate.Class II-Other Members(1)One member elected by the Members of the Tamil Nadu Legislative Assembly from among themselves and one member elected by the members of the Tamil Nadu Legislative Council from among themselves;[(1-A) One member elected by teachers of each college from among themselves; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](1-B) One member elected from among themselves by the Secretaries of the College Committees of the private colleges, as defined in the Tamil Nadu Private Colleges (Regulation) Act, 1976 (President's Act 19 of 1976) with the University area;(1-C) One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area;(1-D) One member elected by registered graduates in each revenue district within the University area from among themselves;](2)Two Members representing research institutions of national importance to be nominated by the Chancellor;(3)Two members from among the Academic Experts to be nominated by the Chancellor; and(4)Three members nominated by the Pro-Chancellor of whom not less than two shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.(b)(i)In case the Secretary to Government, in-charge of Education, or the Secretary to Government, in-charge of Health and Family Welfare, is unable to attend the meetings of the Senate for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government, to attend the meetings.(ii)In case the Director of Collegiate Education, or Director of Technical Education, or the Director of Medical Education, is unable to attend the meetings of the Senate for any reason, he may depute any officer of his Department not lower in rank than that of Deputy Director, to attend the meeting.(c)[ Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination.] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1998 (Tamil Nadu Act 41 of 1998).][* * *] [Words 'and such members shall be eligible for election or nomination for more than another period of three years' omitted by Tamil Nadu Act 29 of 1989 sub-section itself recast by Tamil Nadu Act 9 of 1992).][Provided that a member of the Senate who is elected or nominated in his capacity as a member of a particular electorate or body or the holder of a particular appointment shall cease to be a member of the Senate from the date on which he ceases to be member of that electorate or body or the holder of that appointment, as the case may be;] [Substituted by Tamil Nadu Universities Laws (Second Amendment) Act, 1989 (Tamil Nadu Act 21 of 1992).][Provided that a member of the Tamil Nadu Legislative Assembly shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly.] [Substituted by Tamil Nadu Act 26 of 1991.]Provided further that where an elected or nominated member of the Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be member of the Senate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment, and the choice shall be conclusive. On failure to make such choice, he shall be deemed to have vacated his office as an elected or a nominated member.(d)When a person ceases to be member of the Senate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.
