Section 21 in Rajiv Gandhi University of Health Sciences Act, 1994
21. The Senate.
(1)The Senate shall consist of the following members, namely:-(i)The Vice- Chancellor;(ii)The Secretary to Government, incharge of Health and Family Welfare or his nominee not below the rank of Deputy Secretary to Government;(iii)[ The Secretary to Government in charge of Medical Education, or his nominee not below the rank of Deputy Secretary to Government] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014](iv)The Director of Medical Education;(v)The Director of Health and Family Welfare Services;(vi)The Director of Indian Systems of Medicine and Homoeopathy;(vii)Three members of the Karnataka Legislative Assembly elected from amongst themselves;(viii)Two members of the Karnataka Legislative Council elected from amongst themselves;(ix)Six persons nominated by the Chancellor in consultation with the Vice- Chancellor from amongst persons having special interest in health sciences out of whom one shall be person belonging to the Scheduled Castes and one belonging to the Scheduled Tribes and one shall be a woman;(x)Five persons to be nominated by the Pro- Chancellor form amongst the graduates of health sciences;(xi)Five Professors elected from amongst themselves;(xii)Five teachers, other than Professors elected from amongst themselves.(xiii)[ Six members each of whom elected to Medical Council of India, Dental Council of India, Pharmacy Council of India, Indian Nursing Council, Central Council of Indian Medicine and Central Council of Homeopathy from Karnataka Chapter] [Substituted by Act 01 of 2014 w.e.f. 01.01.2014](xiv)Six heads of colleges nominated by the Chancellor in consultation with the Vice- Chancellor by rotation for a period of three years.(2)No non- teaching employee of the University or an affiliated college shall be eligible to be elected or nominated by the Senate.
