Section 15 in Madurai-Kamaraj University Act, 1965
15. The Senate.
(a)The Senate shall consist of the following persons, namely: -Class I - Ex-Officio Members -(1)The Chancellor;(2)The Pro-Chancellor;(3)The Vice-Chancellor;(4)[ * * * * *] [Item (4) was omitted by section 5 of the Madras University and Madurai- Kamaraj University (Second Amendment) Act, 1979 (Tamil Nadu Act No. 9 of1980).](5)The Director of Higher Education, Madras;(6)The Director of Secondary Education, Madras;(7)The Director of Technical Education, Madras;(7A)[ The Director of Medical Education;] [Item (7A) was inserted by section 5 of the Madras University and Madurai- Kamaraj University (Amendment) Act, 1979 (Tamil Nadu Act No. 42 of1979).](8)The Principals of affiliated colleges who have served as Principals for not less than three years;(9)Every whole-time University Professor in charge of a Department; and(10)Members of the Syndicate who are not other-wise members of the Senate.[Class II - Life Members 1 and 2 omitted] [This heading and the items thereunder were omitted by section 2(1) of the Madurai- Kamaraj University (Amendment) Act, 1981 (Tamil Nadu Act No. 60 of 1981)]Class III - Other Members -(1)Fifteen members elected by registered graduates from among themselves in accordance with the system of proportional representation by means of the single transferable vote;(2)Five members elected by the Academic Council from among its own body, of whom not less than three shall be teachers of affiliated colleges;(3)Four members elected by the members of the Legislative Assembly of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] from among themselves; and two members elected by the members of the Legislative Council of that State from among themselves;(4)Three members elected by the Principals of approved colleges from among themselves in accordance with the system of proportional representation by means of the single transferable vote;(5)One member elected from among themselves by headmasters of high schools in each revenue district in the University area;(6)One member elected by the Chairmen of municipal councils and of panchayat union councils in each revenue district in the University area from among such Chairmen and the members of municipal councils, panchayat union councils and panchayats in such revenue district; and(7)Ten members nominated by the Chancellor of whom not less than five shall be nominated to secure the representation of the Scheduled Castes and Schedule Tribes not otherwise adequately represented.(b)[(i) Save as otherwise provided, elected and nominated members of the Senate shall hold office for a period of three years and such members shall be eligible for re-election or re-nomination] [This clause was substituted by Tamil Nadu Universities Law (Amendment) Act 1997 (Tamil Nadu Act No. 41 of 1998).].(ii)[ Where a member is elected or nominated to the Senate to a casual vacancy, the period of office held 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. [This clause was inserted by the Tamil Nadu Universities Laws (Second Amendment) Act, 1991 (Tamil Nadu Act No.9 of 1992)]Explanation. - For the purpose of this clause, the expression "period" shall include the period held prior to the date of the publication of the Tamil Nadu Universities Laws (Second Amendment) Act, 1991 in the Tamil Nadu Government Gazette"][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 the 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.] [This proviso was inserted by the Tamil Nadu Universities Laws (Second Amendment) Act, 1992 (Tamil Nadu Act .No.21 of 1992)][Provided that a member of the Legislative Assembly of the State of Tamil Nadu shall cease to be a member of the Senate from the date on which he ceases to be a member of the Legislative Assembly of the State of Tamil Nadu.] [This proviso was inserted by the Tamil Nadu Universities Laws(Amendment) Act, 1991 (Tamil Nadu Act. No.26 of 1991)]Provided also that where an elected or 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 choice, he shall be deemed to have vacated his office as an elected or nominated member.(c)When a person ceases 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.
