Section 15 in The Jai Narain Vyas University Jodhpur Act, 1962
15. The Senate.
(1)The Senate shall be the supreme authority of the University, and shall have the power to review the acts of the Syndicate and the Academic Council, and shall exercise all the powers of the University not otherwise provided for by this Act or the .Statutes.(2)[ The Senate shall consist of the following persons, namely:-] [Substituted by Rajasthan 12 of 1972.]I. Ex-officio Members:(i)the Chancellor,(ii)the Vice-Chancellor,(iii)all former Vice-Chancellors,(iv)Vice-Chancellors of other Universities in Rajasthan,(v)The Registrar,(vi)the Deans of Faculties,(vii)the Chief Justice of Rajasthan High Court, Jodhpur,(viii)the Minister for Education, Rajasthan,(ix)the Chairman, Board of Secondary Education, Rajasthan,(x)the Director of College Education, Rajasthan,(xi)the Director of Education (Primary and Secondary), Rajasthan,(xii)the Director of Technical Education, Rajasthan,(xiii)two members, not below the rank of the Head of the following Departments, to be nominated by the State Government, by rotation:-(i)Medical,(ii)Industries and Commerce,(iii)Forest,(iv)Public Works,(v)Mines and Geology, and(vi)Development and Planning,(xiv)all the members of the Syndicate,(xv)all the Heads of University Departments of the status of a Professor or a Reader,(xvi)[ one Principal or Head of constituent or affiliated colleges or institutions elected by the Principals and Heads of such colleges or institutions from amongst themselves] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.],(xvii)one member of the State Legislature nominated by the Speaker,(xviii)one member each nominated by (i) the Ministry of Defence Research and Development Organisation, (ii) Oil and Gas Commission, and (iii) the Central Arid Zone Research Institute, Jodhpur.(xix)Chairman, Jodhpur Municipal Board/Corporation.(xx)not more than two members to be nominated by the State Government.II. Life Members;(xxi)every person, who had made a donation to the University, at any one time of an amount of, or of property valued at one lakh rupees or more, or a representative nominated in this behalf by such person during his life-time;Provided that in the case of the donor being a corporate body the membership shall last for a period of twenty years from the date of acceptance by the University of such donation.III Other Members;(xxii)two persons elected by the Academic Council from amongst its members,(xxiii)[ two persons, not being in the service of the University or college or connected with the management of an affiliated college or a recognised hall or hostel, elected by the registered graduates of the University from amongst themselves] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.],(xxiv)[ eight teachers, other than the Heads of University departments and Principals or Heads of constituent and affiliated colleges of the University (by whatever name designated) elected by the teachers from amongst themselves] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.],(xxv)persons who have rendered distinguished service to education, not exceeding two in number, nominated by the Chancellor,(xxvi)two persons nominated by the State Government, and(xxvii)two persons to be co-opted by the Senate belonging to any two of the following professions, namely:-(i)Law,(ii)Medicine,(iii)Engineering and Technology,(iv)Industry and Commerce,(v)Forestry,(vi)Auditing and Accountancy.Explanation. - None shall be regarded as eligible for election under the foregoing clause (xxvii) unless he-(a)holds qualification entitling him to practise the profession concerned,(b)has prior to the date fixed for the return of nomination of persons for election under this clause practised the profession concerned for not less than five consecutive years, and(c)resides within area over which the University has its territorial jurisdiction under section 5 of the Act.Till persons in sub-clauses (xxii), (xxiii) and (xxvii) are elected, there places will be temporarily filled by persons nominated by the Chancellor.(xxviii)(a)four persons shall be elected as follows:-(1)[ two students of the University departments or its constituent and affiliated colleges shall be elected by the Presidents of the Students' Unions of University departments and of such colleges of the University and ten representatives including the President of the Central Students Union, elected by the Executive of the Central Students Union, and] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.];(2)two persons shall be elected from amongst themselves by-(i)the students who have obtained highest percentage of marks in various subjects at the post-graduate (previous) examinations of the University in preceding year,(ii)the students who have obtained highest percentage of marks at various University Examinations at undergraduate and degree level in the preceding year, and(iii)two representatives, elected from amongst themselves by the registered scholars in University Departments, constituent colleges and recognised colleges and institutions, who are not employed in University Departments, constituent colleges and recognised colleges and institutions.[Provided that-] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.](a)a person other than] a registered scholar as mentioned in sub-clause (a) (2) (iii), who has passed High School Examination more than eight years ago or Pre-University Examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is a student or has not been a student of the University for at least one year, shall not be so elected under sub-clause (a),(b)[ he shall automatically cease to be a member of the Senate on his ceasing to be a student or registered scholar, which entitles him to be elected as such. [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.]Explanation. - The election of the persons under clauses (xxiv) and (xxviii) shall be held in accordance with the system of proportional representation by means of the single transferable vote and the voting at such election shall be by secret ballot].(xxix)[ President and Senior Vice-President of the Central Students' Union shall be ex-officio other members] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.].(3)If any body or persons entitled to elect a member fails to do so, within the time prescribed by the Senate, the Senate may appoint as member any person whom that body of persons could have elected as a member.(4)[ Members of the Senate, other than ex-officio members, life members and other members elected under clauses (xxii), (xxiv) and (xxviii) or nominated under clauses (xxv) and (xxvi) of sub- division III of sub-Section (2), shall hold office for a period of five years but the members who have been elected or nominated under the provisions of the Statutes and are continuing as such shall remain as such members for their remaining term as if they are elected or nominated under the provisions of this section. The other members elected under clause (xxii) and clause (xxiv) shall hold office for a period of three years, those elected under clause (xxviii) for the current academic session in which they are elected while those nominated under clause (xxv) and clause (xxvi) for a period of one year] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.].(5)The election of the two persons by the Academic Council from amongst its members shall be on the basis of simple majority.(6)For the purpose of sub-clause (xxvii) also, the system of election by simple majority shall be followed.
