- The Senate shall consist of the following members, namely:-Ex-Officio members• the Chancellor(ii)[ **************] [Omitted by Act No. 14 of 2001.]• the Vice-Chancellor;• the Pro-Vice-Chancellor;• the Finance Secretary to Government or an officer of the Finance Department, not below the rank of Joint Secretary to Government nominated by the Government;• the Director of Public Instruction;• the Director of Collegiate Education;• the Secretary to Government, General Education Department, or an officer of the General Education Department, not below the rank of Joint Secretary to Government, nominated by the Government;• the Secretary to Government, Higher Education Department, or an officer of the Higher Education Department, not below the rank of Joint Secretary to Government, nominated by the Government;[(ix a) The Secretary to Government, Information Technology Department or an officer of the Information Technology Department not below the rank of a Joint Secretary, nominated by him;] [Inserted by Act No. 14 of 2001.](x)the Director of Technical Education, Government of Kerala;(xi)the Director of Medical Education, Government of Kerala;(xii)two Heads of University departments who are not otherwise member of the Senate, nominated by the Chancellor, by rotation;(xiii)two Deans of the faculties of the University who are not otherwise members of the Senate, nominated by the Chancellor, by rotation;(xiv)the chairman of the University Union ;(xv)[ The chairman, State Advisory Board of Education.] [Inserted by Act No. 14 of 2001.](xvi)[ members of the Syndicate who are not members of the Senate]. [Inserted by Act No. 12 of 2012.]Elected members(i)four members elected from among principals, of whom, one shall be a principal of a government college for arts and science, one shall be a principal of a private college for arts and science and one shall be a principal of a professional college;(ii)****************************************)(iii)four members elected by the members of the Legislative Assembly of Kerala from among themselves, of whom one shall be a member of a Scheduled Caste or a Scheduled Tribe and one shall be a woman;(iv)two members elected by the teachers of the University from among themselves;(v)three members elected by the teachers of Government colleges from among themselves;(vi)ten members elected by the teachers of private colleges from among themselves of whom three shall be women;(vii)president of a District panchayat elected by the members of the district Panchayats, President of a Block Panchayat, elected by the Presidents of the Block Panchayats, three Presidents of Grama Panchayats elected by the Presidents of the Grama Panchayats and Chairman of a Municipality elected by the Chairmen of the Municipalities, within the University area;.(viii)one member elected by the members of the non-teaching staff of the University from among themselves;(ix)two members elected by members of the non-teaching staff of the affiliated colleges from among themselves, of whom one shall be a member of the non-teaching staff of a Government college and the other shall be a member of the non-teaching staff of a private college;(x)one member elected by the managers of the private colleges in the University area from among themselves;(xi)ten members elected by the members of the General Council of the University Union from among full-time students, of whom one shall be a post-graduate student, one shall be a research scholar, one shall be a student of a professional college, two shall be lady students, and one shall be a member of a Scheduled Caste or a Scheduled Tribe;(xii)Two member elected by the registered trade unions within the jurisdiction of the University;(xiii)One member elected by the members of the State Library Council from among themselves.Other members(i)one member from among the headmasters of High Schools and one member from among the teachers of schools, situated within the University area; nominated by the Chancellor;(ii)not more than ten members nominated by the chancellor representing (a) recognised research institutions; (b) chambers of commerce and industries; (c) authors; (d) journalists; (e) lawyers; (f) sports and games; (g) linguistic minorities; (h) medical profession; and (i) engineering and technology;(iii)four members from among students nominated by the Chancellor, one having outstanding academic ability in humanities, one having outstanding academic ability in science, one having outstanding ability in sports and one having outstanding ability in fine arts of whom, one shall be a student of a campus or a University department and another shall be a students of an affiliated college.[***] [Omitted '(iv) Not more than four experts nominated by the Government from the fields of Information Technology and Bio- Technology.' by Act No. 12 of 2012.]
