Section 25 in The Maharashtra Universities Act, 1994
25. Senate.
(1)The Senate shall be the principal authority for all financial estimates and budgetary appropriations and for providing social feedback to the university on current and future academic programmes.(2)The Senate shall consist of the following members, namely:-(a)the Chancellor;(b)the Vice-Chancellor;(c)the Pro-Vice-Chancellor, if any;(d)the Director of Higher Education or his nominee not below the rank of Joint Director;(e)the Director of Technical Education;(f)the Director of Medical Education;(g)the Director, Board of College and University Development;(h)the Director of Students' Welfare;(i)the Librarian of the University Library;(j)one head of the Academic Services Units of the university, by rotation as prescribed;(k)the Director of Adult and Continuing Education and Extension Services;(l)[ eighteen principals of the affiliated, conducted and autonomous colleges, of whom not less than two shall be women and atleast one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation, elected by the electoral college consisting of principals;] [This clause was substituted by Maharashtra 55 of 2000, section 19(a).](m)[eight] [This word was substituted for the word 'five,' by Maharashtra 55 of 2000, section 19(b)(i).] representatives of the managements of affiliated colleges or recognized institutions elected by the electoral colleges consisting Chairman or President or the representative of the Managements as the management may recommend. Where a management conducts one or more colleges or institutions only one Chairman or President or representative of such management as the case may be, shall be the member of the electoral college:[Provided that, out of the eight representatives, two shall be women and one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation;] [This proviso was inserted by Maharashtra 55 of 2000, section 19(b)(ii).],(n)the President and the Secretary of the University's Students' Council;(o)the Registrar, who shall act as the Secretary of the Senate;(p)twenty teachers [of which three shall be women and two shall be persons belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes by rotation] [These words were Inserted by Maharashtra 55 of 2000, section 19(c).] having teaching experience of not less than five years other than heads of university departments or university institutions or principals or heads of recognized institutions, elected by the teachers from amongst themselves, these seats being allotted facultywise proportionately but voting to be in common;(q)[ two members of the Maharashtra Legislative Assembly, nominated by the Speaker of the Maharashtra Legislative Assembly and two members of the Maharashtra Legislative Council, nominated by the Chairman of the Maharashtra Legislative Council;]. [[Clause (q) was substituted by Maharashtra 27 of 2005, section 7, w.e.f 19-5-2005. Substituted clause (q) reads as follows:-(q)Two members of the State Legislative Assembly and two members of the State Legislative Council, elected by the respective House of the State Legislature, of which they are members;]](r)[ ten members from the registered graduates of the university elected by electoral college constituted as provided in sub-section (5) of section 99, of whom one shall be a woman and one each shall be from the category of Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis)/Nomadic Tribes and Other Backward Classes: [This clause was substituted by Maharashtra 55 of 2000, section 19(d).]Provided that, the registered graduates to be elected shall not include the graduates, falling in or covered by the category of teachers (regular or on contract basis, irrespective of their teaching experience), principals, heads of the departments, management or any other categories mentioned in this sub-section;](s)[seven] [This word was substituted for the word 'six' by Maharashtra 55 of 2000, section 19(e).] persons, nominated by the Chancellor, who shall include distinguished educationists, scholars, social workers, women, persons belonging to the minorities, backward communities, industry and professions;(t)[two] [This word was substituted for the word 'three' by Maharashtra 55 of 2000, section 19(f).] persons from amongst the heads of recognised institutions, nominated by the Chancellor;(u)three persons from amongst heads of the university departments or of the university institutions not below the rank of reader, nominated by the Vice-Chancellor;(v)Deans of faculties;(w)two persons, nominated by the Vice-Chancellor one of whom shall be an employee of the university and the other shall be from amongst the employees of the affiliated colleges or recognised institutions other than university teachers, teachers, registrars, deputy registrars, assistant registrars.(x)one representative of the donor-individuals or donor-organisations, nominated by the Chancellor;(y)[ five post-graduate teachers, having not less than five years teaching experience at the post-graduate level, elected by the post-graduate teachers from amongst themselves of which two shall be women and one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or other Backward Classes, by rotation. [These clauses were added by Maharashtra 55 of 2000, section 19(g).](z)One representative of the Education Committees of Zilla Parishads within the university area, nominated by the Vice Chancellor for a term of one year by rotation;(aa)one representative of a Municipal Council or a Municipal Corporation within the university area nominated by the Vice-Chancellor for a term of one year by rotation].(3)The Chancellor shall normally preside over the Senate and in his absence the Vice-Chancellor shall preside.(4)The Senate shall meet at least twice a year on the date to be fixed by the Chancellor. One of the meetings shall be the annual meeting.
