Section 21 in The SreeNarayanaGuru Open University Act, 2021
21. The Senate.—
The Senate shall consist of the following members, namely:—Ex-officio Members(i)The Chancellor;(ii)The Pro-Chancellor;(iii)The Vice-Chancellor;(iv)The Secretary to Government in-charge of the Higher Education Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(v)The Secretary to Government in-charge of the Finance Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(vi)The Secretary to Government in-charge of the General Education Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(vii)The Secretary to Government in-charge of the Labour and Skills Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(viii)The Secretary to Government in-charge of the Electronics and Information Technology Department or an officer not below the rank of a Joint Secretary to Government authorised by him;(ix)One member each nominated by the Syndicate or body similar to the Syndicate of other Universities established by State law;(x)One member nominated by the Executive Council of the Kerala State Higher Education Council;(xi)The Pro-Vice-Chancellor;(xii)The Director of Collegiate Education;(xiii)The Director of Technical Education;(xiv)Head of Labour Department;(xv)The Directors of Regional Centres;(xvi)The Heads of School of Studies.Nominated Members(i)Six eminent persons, nominated by the Government from the fields of education industry, agriculture, labour, information technology, art, literature, culture and sports, of whom one shall be from the Scheduled Caste or Scheduled Tribes and one shall be a woman;(ii)Three eminent persons nominated by the Chancellor from the field of higher education;(iii)One person each, nominated by the Government from among the teachers in regular service, employees and registered students of the University.
