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State of Gujarat - Section

Section 16 in Veer Narmad South Gujarat University Act, 1965

16. The Senate.

- The Senate shall consist of the following members, namely,-Class I-Ex-Officio Members(A)(i)The Chancellor(ii)The Vice-Chancellor(iii)[ The last Ex-Vice-Chancellor of the University residing in the State,] [Substituted by Gujarat 25 of 2003, dated 17th September 2003 (w.r.e.f 26-06-2003).](iv)[ The Pro-Vice-Chancellor] [Clause (iv) was substituted by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(5) (a) (w.r.e.f. 09-12-1981).](v)The Registrar(B)(i)Secretary, Education Department[ii) The Director of Higher Education or an officer not below the rank of a Joint Director of Higher Education designated by such Director;] [This clause was substituted, by Gujarat 10 of 1982 Sr. No. 4(5) (b) (i) (w.r.e.f. 09-12-1981).][iii) The Director of Technical Education or an officer not below the rank of a Joint Director of Technical Education designated by such Director; [These clauses were substituted, by Gujarat 10 of 1982 Sr. No. 4(5) (b) (ii) (w.r.e.f. 09-12-1981).](iv)The Director of Health and Medical Services and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director;](v)The Director of Agriculture or if he is unable to attend, his nominee not below the rank of a Deputy Director of Agriculture,(vi)[ The Chairman of the Gujarat Secondary and Higher Secondary Education Board.] [Clause (vi) substituted by Gujarat 14 of 2002, dated 6th April 2002 (w.e.f. 01-08-2002).](vii)such other ex-officio members not exceeding three as may be designated by statutes;(C) (i)Heads of University departments,(ii)Principals of affiliated degree colleges,(iii)Heads of recognised institutionsClass II-Ordinary Members(A)Elected as specified below:-(i)two members by secondary teachers of high school excluding the head masters thereof from amongst such teachers in the manner specified by the Statutes;(ii)two members by head masters from amongst themselves in the manner specified by the Statutes;(iii)such number of members as is specified below against each Faculty by teachers including Principals, Heads of University departments and Heads of recognised institutions in the subject or subjects comprised in each such Faculty in the following manner:
(a) Teachers in Arts (from amongst themselves) 2
(b) Teachers in Science (from amongst themselves) 2
(c) Teachers in Technology including Engineering 2
  (from amongst themselves)  
(d) Teachers in Agriculture (from amongst themselves) 1
(e) Teachers in Law (from amongst themselves) 1
(f) Teachers in Medicine (from amongst themselves) 2
(g) Teachers in Commerce (from amongst themselves) 1
(h) Teachers in Education (from amongst themselves) 1
(i) Teachers in Rural Studies (from amongst themselves) 1
(j) Teachers in each additional Faculty 1
  as may be prescribed by the Statutes(from amongst themselves)  
(iv)by public associations or bodies as under:-(a)one member by the Surat Borough Municipality,(b)one member by the Presidents of the Municipalities functioning within the University Area, from amongst themselves,(c)out of the Presidents of district panchyats functioning in the University Area, one President by rotation as may be prescribed in the Statutes,(d)two members by the Gujarat Legislative Assembly from amongst its members(e)the following number of members who shall not be persons who are teachers or secondary teachers or head masters by registered graduates in the manner specified below:-
(1)one by registered graduates in Arts (from amongst themselves);
(2)one by registered graduates in Science (from amongst themselves);
(3)one by registered graduates in Technology including Engineering (from amongst themselves);
(4)one by registered graduates in Agriculture (from amongst themselves);
(5)one by registered graduates in Law (from amongst themselves);
(6)one by registered graduates in Medicine (from amongst themselves);
(7)one by registered graduates in Commerce (from amongst themselves);
(8)one by registered graduates in Education (from amongst themselves);
(9)one by registered graduates in Rural Studies (from amongst themselves);
(10)one by registered graduates in each of such additional Faculties as may be prescribed by the Statutes (from amongst themselves)Provided that-
(i)every person elected under clause (i) to (iii) and under sub-clauses (a) to (e) of clause (iv) shall continue to hold the office of a member of the Senate only so long as he is a secondary teacher or head master or a teacher or a member of the electing body or bodies, as the case may be;
(ii)for the purposes of the election of ordinary members a person entitled to stand as candidate or to vote in more than one constituency mentioned in clause (iii) and in sub-clause (e) of clause (iv) shall, before such date as may be appointed by the Statutes, select the constituency from which he desires to stand as a candidate or to vote at the election and shall not be entitled to stand or vote in more than one constituency.
(B)Eight members to be nominated by the State Government from amongst distinguished educationists, social workers, trade unions, representatives of backward communities, women and such other class of persons.
(C)Two members to be elected by the donors in the manner specified below from amongst themselves each donating money or property of the value of not less than one lakh of rupees to, or for the purposes of, the University.
(i)If the donor is an individual, for the purpose of voting the name of each such donor shall be enrolled on the register maintained by the University.
(ii)If the donor is an undivided Hindu Family, trust, firm, company or body corporate, for the purpose of voting, the name of the representative nominated from time to time by each such undivided Hindu Family, trust, firm, company or body corporate shall be enrolled on the register maintained by the University.
(iii)Where sub-clause (iv) does not apply, the persons whose names are enrolled on the register under sub-clauses (i) and (ii) shall elect two members to the Senates.
(iv)If the number of the names enrolled under sub-clauses (i) and (ii) is two or less than two, each person whose name is so enrolled shall be deemed to have been elected.
Provided that the right of electing members on the Senate shall not extend beyond the period of twenty years from the date of the acceptance of such donation by the Syndicate.Explanation. - For the purposes of paragraph (C), the value of the property means, in the case of a property donated whether prior to or after the date of the coming into force of this Act, the market value of the property at the date of acceptance. The decision as to the market value shall rest with the Syndicate and shall be final.
(2)The term of office of the elected members and of the members referred to in paragraph (B) in class II shall be five years.