(3)Subject to the provisions of sub-section (2), each Faculty shall consist of-(a)such number of members of the Senate as are teachers and as may be assigned to each Faculty by the Academic Council having regard to the qualifications of such teacher-members ;(b)such number of members of the Senate as are not teachers, not exceeding one-fourth of the total number of members of each Faculty, as may be assigned by the Senate in the manner prescribed by the Statutes; and(c)such number of members nominated as experts by the Academic Council in such manner as may be prescribed by the Statutes, from amongst persons who are not members of the Senate :Provided that no person shall be a member of more than two Faculties.
