Section 19 in Manonmaniam Sundaranar University Act, 1990
19. The Senate.
(a)The Senate shall consist of the following members, namely:-Class I - Ex - officio Members.(1)The Chancellor;(2)The Pro - Chancellor;(3)The Vice-Chancellor;(4)The Director of Collegiate Education:(5)The Director of School Education; (incharge of Higher Secondary Education);(6)The Director of Technical Education;(7)The Director of Legal Studies.(8)The Director of Medical Education;(9)Heads of University Departments of Study and Research;(10)Principals of all affiliated colleges;(11)The Librarian of the University Library;(12)The Director of Physical Education of the University; and(13)Members of the Syndicate who are not otherwise members of the senate.Class II - Other Members.(1)One member elected by teachers of each affiliated college;(2)One member elected from among themselves by the Secretaries of college committees of the private colleges, as defined in the Tamil Nadu Private Colleges (Regulations) Act 1976 (President's Act 19 of 1976) within the University area;(3)One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area;(4)Two members elected by registered graduates in each revenue district within the University area from among themselves:(5)Two members elected by the members of the Tamil Nadu Legislative Assembly from among themselves.(6)Not more than eight members nominated by the Chancellor representing.(i)recognised research Institutions;(ii)recognised cultural associations;(iii)Chambers of Commerce;(iv)Industries;(v)Authors;(vi)Journalists;(vii)Lawyers;(viii)Sports;and(7)(a)Six members nominated by the Pro-Chancellor of whom not less than three shall be nominated to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.(b)Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years:Provided that where an elected or a nominated member of the Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be a 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 a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(c)When a person ceases to be a 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.(d)The Vice-Chancellor shall be the ex-officio Chairman of the Senate.(e)The members of the Senate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(f)A member of the Senate other than an ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
