(a)The Senate shall consist of the following members, namely:-Class I-Ex-Officio Members(1)The Chancellor;(2)The Pro-Chancellor;(3)The Vice-Chancellor;(4)The Director of Collegiate Education;(5)The Director of School Education in-charge of Higher Secondary Education;(6)The Director of Technical Education;(7)The Director of Legal Studies;(8)The director of Medical Education;(9)Heads of University Departments of Study and Research;(10)Principals of all affiliated colleges;(11)The Librarian of the University Library;(12)The Director of Physical Education of the University; and(13)Members of the Syndicate who are not otherwise members of the Senate.Class II-Other Members(1)One member elected by teachers of each affiliated college;(2)One member elected from among themselves by the Secretaries of the college committees of the private colleges, as defined in the Tamil Nadu Private Colleges (Regulation) Act, 1976 (President's Act 19 of 1976) within the University area;(3)One member elected by Headmasters of Higher Secondary Schools in each revenue district within the University area;(4)Two members elected by registered graduates in each revenue district within the University area from among themselves;(5)Two members elected by the Members of the Tamil Nadu Legislative Assembly from among themselves;(6)Not more than eight members nominated by the Chancellor representing-(i)recognised research institution;(ii)recognised cultural association;(iii)Chambers of Committee;(iv)Industries;(v)Authors;(vi)Journalists;(vii)Lawyers;(viii)Sports; and(7)Six members nominated by the Pro-Chancellor of whom not less than three shall be nominate to secure the representation of the Scheduled Castes and Scheduled Tribes not otherwise adequately represented.Explanation. - In case the Secretary to Government, in-charge of Higher Education or the Secretary to Government, in-charge of Health an Family Welfare, or the Secretary to Government, in-charge of Law, who is a member of the Senate by virtue of item (13) under Class I-Ex-Officio Members is unable to attend any meeting of the Senate for any reason, he may depute any officer of his department, not lower in rank than that the Deputy Secretary to Government, to attend such meeting. The officer so deputed shall have the right to take part in the discussions of the meeting and shall lave the right to vote.(b)(i)Save as otherwise provided, elected and nominated member of the Senate shall hold office for a period of three years and such member shall be eligible for election or nomination for not more than another period of three years.(ii)Where a member is elected or nominated to the Senate to a casual vacancy, the period of office hold for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause:Provided that a member of the Senate who is elected or nominated in his capacity as, a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of Senate from the date on which he ceases to be, a member of that electorate or body or the holder of that appointment, as the case may be:Provided further that where an elected or a nominated member of the Senate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Senate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Senate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(c)When a person cease to be a member of the Senate, he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate.(d)The Vice-Chancellor shall be the ex-officio Chairman of the Senate.(e)The members of the Senate shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.Provided that nothing contained in this sub-section shall preclude any member fromdrawing his normal emoluments to which he is entitled by virtue of the office he holds.(f)A member of the Senate other than an ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
