(9)Special meetings of the Senate may be convened by the Vice-Chancellor, as and when necessary :Provided that a special meeting of the Senate shall be called if one-third of the members of the Senate or twenty-five members, whichever number is less, make a requisition in writing in this behalf.(xv)[ six students nominated by the State Government out of whom one shall be from amongst women, one from amongst members of Scheduled Castes, one from amongst such Backward Classes as have been or are notified by the State Government and two on the basis of academic record :] [Inserted by Act No. 18 of 1976.]Provided that no student shall be nominated or shall continue as Fellow, if -(a)he is not on the rolls of the University or of any College admitted to the privileges of the University;(b)he had passed the High School Examination more than six years, or Higher Secondary Examination more than five years, prior to the date of nomination;(c)he has not been on the rolls of the University or of any College admitted to the privileges of the University continuously for a period of not less than one year preceding the date of nomination;(d)he has failed in any annual examination held by the University or College;(e)he has been punished by any authority of the University or College for misconduct; or(f)he has been convicted by a Court for an offence involving moral turpitude.]
