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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in Orissa Universities Act, 1989

(1)The Senate shall consist of the following members namely: -Ex-officio Members:
(a)The Vice-Chancellor of the concerned University;
(b)The Director;
(c)The Director of Medical Education and Training, Orissa;
(d)The Director, Technical Education, Orissa;
(e)The Chairman, Council of Higher Education, Orissa or the Vice-Chairman duly authorized by him;
(f)The Advocate-General, Orissa;
(g)the Principal of Shriram Chandra Bhanj Medical College in case of Utkal University, the Principal of Maharaja Krishna Chandra Gajapati Medical College in case of Berhampur University and the Principal of Veera Surendra Sai Medical College in case of Sambalpur University;
(h)the Principal of Ravenshaw College in case of Utkal University, the Principal of Khallikote College in case of Berhampur University, the Principal of Gangadhar Meher College in case of Sambalpur University and one of the Principals of Sankrit Colleges to be selected by the Chancellor in case of Shri Jagannath Sanskrit Visvavidyalaya;
(i)the Principals of the Burla Engineering College and Regional Engineering College in case of Sambalpur University and the Principal of Engineering College (Talcher) in case of Utkal University;
(j)Chairman, Post-Graduate Council of the concerned University;
(k)Heads of all Post-Graduate Departments of the concerned University,
Other Members:
(l)Principals other than those specified in clauses (g), (h) and (i) of no more than one-third the number of affiliated Colleges of the concerned University, subject to a maximum of twenty, as may be nominated by the Chancellor on seniority-cum-rotation basis in the manner prescribed keeping in view the representations of the Districts, Institutions for women, minorities, professional subjects, Post-Graduate studies and the non-government Colleges;
(m)Two members of the concerned Academic Council, to be elected from among themselves;
(n)Three members of the Orissa Legislative Assembly to be elected from among themselves;
(o)Two persons from learned societies within the jurisdiction of the University, to be nominated by the Chancellor;
(p)four students to be elected by the Presidents, Vice-Presidents, Secretaries and Assistant Secretaries of the College Unions and University Students' Union of the concerned University from among themselves;
(q)One member from amongst the non-teaching employees of the concerned University, to be elected from among themselves;
(r)The outgoing Vice-Chancellor of the concerned University;
(s)ten members to be elected by the Registered College Teachers of the concerned University from among themselves and three members to be elected by the Post-Graduate teachers of the concerned University from among themselves;
(t)Thirteen Registered Graduates of the concerned University other than the teachers of a University or any College, of whom seven shall be elected by the Registered Graduates other than the ladies, three shall be elected by the registered lady graduates. From among themselves, respectively, and two shall be from the scheduled Tribes and one shall be from the Scheduled Castes to be nominated by the Chancellor;
(u)three students including a lady student of the concerned University, to be nominated by the Vice-Chancellor, of whom two shall be from students having outstanding performance in academic pursuits and one shall be from students having outstanding performance in sports;
(v)Five eminent persons to be nominated by the Chancellor. Provided that in respect of Shree Jagannath Sanskrit Vishvavidyalaya the ex-officio members specified in clauses (c) and (d) shall not be taken as ex-officio members".