Section 24 in Atal Medical and Research University, Himachal Pradesh Act, 2017
24. The Senate.
(1)The Senate shall be an advisory body, constituted by the Chancellor, on the advice of the Government, and shall consist of the following members, namely:-(i)the Vice-Chancellor;(ii)the Secretary to the Government (Medical Education Department) or his nominee not below the rank of Additional Secretary to the Government;(iii)the Director Medical Education, Himachal Pradesh;(iv)the Director, Health and Family Welfare, Himachal Pradesh;(v)three members of the Himachal Pradesh Legislative Assembly, to be nominated by the Legislative Assembly;(vi)four members from amongst the persons having special interest in health sciences;(vii)three heads of medical colleges affiliated to the University, by rotation, according to age for a period of two years;(viii)One head of dental colleges, by rotation, according to age for a period of two years;(ix)one head of colleges of Homeopathy, Ayurveda or other Indian System of Medicine, by rotation, according to age for a period of two years;(x)one head of colleges of nursing or colleges of other para medical sciences, by rotation, according to age for a period of two years;(xi)three Professors from amongst the Professors of medical colleges, by rotation, according to age for a period of two years;(xii)one Professor from amongst the Professors of Dental Colleges, by rotation, according to age for a period of two years;(xiii)one Professor from amongst the Professors of colleges of Homeopathy, Ayurveda and other Indian System of Medicine, by rotation, according to age for a period of two years;(xiv)one Professor or Head of Department from amongst the Professors or Heads of the Department of colleges of nursing or colleges of other para medical sciences, by rotation, according to age for a period of two years;(xv)three teachers other than Professors from Medical Colleges, by rotation, according to age for a period of two years;(xvi)one teacher other than Professor of Dental Colleges, by rotation, according to age for a period of two years;(xvii)one teacher other than Professor of colleges of Homeopathy, Ayurveda and other Indian System of Medicine, by rotation, according to age for a period of two years;(xviii)one teacher other than Professor or Head of the Department of colleges of nursing and other para medical sciences, by rotation, according to age for a period of two years;(xix)one person from amongst the reputed pharmaceutical and Medical equipment manufactures of the State of Himachal Pradesh;(xx)one person from the department of Finance not lower than the rank of the Additional Secretary to the Government;(xxi)one person from amongst the reputed educationists of the State who are members of the University Grants Commission, fellows of the National Acedemy of Medical Sciences, or members of the Medical Council of India or any other statutory professional councils in the field of health sciences;(xxii)one non-teaching official of the University for a period of two years; and(xxiii)two members from amongst individuals or organizations, who have made donations to the University or its affiliated colleges or hospitals of an amount of not less than ten lakh rupees or more either in cash or kind, for a period of two years.(2)Notwithstanding anything contained in sub-section (1), any member of the Senate shall cease to be a member if he ceases to be a member of the parent body to which he belonged to or on his retirement from service.
