(1)The Senate shall be the principal authority for all financial estimates and budgetary appropriations, and shall consist of the following members, namely :-Ex officio Members(A)(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Director of Education or his representative not below the rank of Joint Director;(iv)the Director of Higher Education;(v)the Director of Technical Education or his representative not below the rank of Joint Director;(vi)the Director of Art or his representative not below the rank of Joint Director;(vii)the Director of Medical Education and Research or his representative not below the rank of Joint Director;(viii)[ the Chairman, Maharashtra .State Board of Secondary and Higher Secondary Education:] [Clause (viii) was substituted for original clauses (viii) and (ix) by Maharashtra 6 of 1977, section 22.](x)the Chairman, Maharashtra State Board of Higher Technical Education, if any;(xi)the Deans of Faculties;(xii)the Registrar; [* * *] [The word 'and' was deleted by Maharashtra 23 of 1990. section 2(1)(a)(i).](xiii)the Director of Students' Welfare; [and] [The word 'and' was added, by Maharashtra 23 of 1990, section 2(l)(a)(ii).](xiv)[ one-third of the total number of Principals of affiliated, constituent, conducted and autonomous colleges at a time by rotation, or five such Principals. whichever is more. For the purposes of such rotation, the colleges shall be arranged into six groups, consisting as far as possible of an equal number of colleges and the Principals from one of the groups shall retire after the first year and have another term for one year at the end of the period of six years, and the Principals from the remaining groups shall retire after every two years, in the manner prescribed by the Statutes.] [Sub-clause (xiv) was added, by Maharashtra 23 of 1990, section 2(1)(a)(iii).]Elected Members(B)The following members, elected as prescribed by the Statutes -(i)[ * * *] [Sub-clause (i) was deleted, by Maharashtra 23 of 1990, section 2(1)(b).](ii)the Head of one of the recognized institutions, from amongst themselves;(iii)twenty-five Teachers, other than Principals of autonomous, conducted, constituent of affiliated colleges, Heads of recognized institutions, or Heads of University Departments, [these seats being allotted faculty-wise and voting shall also be faculty-wise.] [These words were substituted for the words 'these seats being allotted faculty-wise but voting to be in common' by Maharashtra 32 of 1978, section 6(l)(a).] from among themselves;(iv)two Heads of higher secondary schools, from amongst themselves;(v)two teachers of higher secondary schools, from amongst themselves;(vi)twenty-five Registered Graduates, who are not Principals or Teachers, elected from amongst themselves, of whom two seats shall be reserved for the Scheduled Castes, two seats shall be reserved for the Scheduled Tribes and one seat shall be re-served for Denotified and Nomadic Tribes; the election to the twenty general seats shall be faculty-wise, and the election to the reserved seats shall be held simultaneously, as prescribed by the Statutes;(vii)the Chairman and the Secretary of the Students' Council and two other members elected by the Students' Executive Union, from amongst themselves;(viii)four members of the Maharashtra Legislative Assembly, from amongst its members;(ix)one member of the Maharashtra Legislative Council, from amongst its members;(x)one representative of each Municipal Corporation in the University area, from amongst its Councillors;(xi)the Chairman of the Social Welfare Committee and the Chairman of the Education Committee of each of the Zilla Parishads of the Districts specified in the Schedule;(xii)one representative of the Municipal Councils, in each of the districts specified in the Schedule, from amongst their Councillors;(xiii)two representatives of such commercial and industrial bodies in the University area as are prescribed by the Statutes, from amongst their members;(xiv)one representative of such Registered Trade Unions in the University area as are prescribed by the Statutes, from amongst their members;(xv)one representative of such Co-operative Societies, the area of operation of which extends to one or more Districts, or the authorised share capital of which is more than Rs. 10 lakhs, as prescribed by the Statutes, from amongst the members of such societies;(xvi)one-third of the total number of representatives of the trusts or societies managing the non-government colleges at a time by rotation. For the purposes of such rotation, the public trusts registered under the Bombay Public Trusts Act, 1950, and the societies registered under the Societies Registration Act, 1860, which conduct these colleges, shall be arranged into six groups, consisting as far as possible of an equal number of such trusts and societies, each trust or society, whether it conducts one or more colleges to be entitled to send only one representative, and the representatives of the management from one of the groups to retire after the end of the first year and have another term of one year at the end of the period of six years and the representatives from the other groups to retire after every two years in such manner as prescribed by the Statutes, and(xvii)two representatives of individual donors and nominees of organisations, each having donated not less than rupees one lakh or property of the value of not less than rupees one lakh to, or for the purposes of, the University, from amongst themselves :Provided that, a person elected under sub-clauses (i) to (xvi) of clause (B) shall cease to be a member of the Senate as soon as he ceases to be a member of the electing body or bodies, as the case may be.Other Members(C)(i)fifteen persons nominated by the Chancellor, including distinguished educationists, scholars, social workers, women and representatives of the minorities, backward communities and other interests not represented above;(ii)[two members, of whom one shall be from amongst the employees of the University and the other shall be from amongst the employees of the affiliated Colleges and recognized Institutions,] [These words were substituted for the words 'one members from amongst the employees of the University' by Maharashtra 32 of 1978, section 6(1)(b).] other than Teachers, Registrar, Deputy Registrars, Assistant Registrars or any other officers of equivalent rank, nominated by the Vice-Chancellor;(iii)four students from the Faculties by rotation, who have shown academic merit in the preceding Degree examination in the Faculties, and are engaged in full-time studies in the University, to be appointed as prescribed by the Statutes;(iv)one-fourth of the total number of Heads of University Departments, or five such Heads, whichever is more, by rotation, to be appointed as prescribed by the Statutes.(2)No employee, other than a teacher, of the University shall be eligible for election to the Senate.(3)The term of office of the elected members, other than the Heads of the recognized institutions, shall be six years. The term of office of such Heads shall be three years.(4)The term of office of the members nominated by the Chancellor or the Vice-Chancellor shall be three years. The term of office of the Principals and the representatives of managements shall be two years.(5)[ The term of office of the student members shall be co-terminus with the term of office of the student members of the Students' Council. The term of office of the Heads of University Departments shall be one year.] [Sub-section (5) was substituted for the original by Maharashtra 60 of 1972, section 2.](6)No person shall be [elected, nominated or appointed] [These words were substituted for the word 'nominated' by Maharashtra 7 of 1988, section 3(a).] as a member of the Senate for more than two consecutive terms.(7)[ [Subject to the provisions of the proviso to section 36A, no person] [Sub-section (7) and Explanation were inserted, by Maharashtra 7 of 1988, section 3(b).] who has held office as a member of the Senate for two terms or more or for a period of six years in the aggregate, whichever is less, shall be eligible for being elected, nominated or appointed, or continued, as such members.Explanation. - For the purposes of this sub-section,-(a)in calculating the aggregate period of six years, any period comprised in one or more terms for which the person concerned may have been such member before the commencement of the Maharashtra Universities (Amendment) Act, 1988 shall be taken into consideration;(b)any elected or nominated or appointed member who,-(i)has any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988 required his office as such member or ceased to be such member for any reason whatsoever; or(ii)is elected or nominated or appointed as such member in any vacancy occurring during the period of a term; or(iii)after commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member, for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.]
