Section 15 in The Gujarat Ayurved University Act, 1965
15. The Senate.
(1)the ;Senate shall consist of the following members, namely.-Class-1 ex-Officio Members(A)(i)The Chancellor,(ii)The Vice-Chancellor,(iii)Ex-Vice-Chancellors of the University who are residing in the State,(iiia)[ The Director of the Board of Post-Graduate Teaching and Research,] [Clause (iiia) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.](iv)The Director of Pharmacy,(v)The Director of Botanical Garden,(vi)The Registrar,(B)(i)The Secretary to the Government of Gujarat in charge of the Department of Health;(ii)The Director of Health and Medical Services, Gujarat State;(iii)[ The Director, Indian System of Medicine and Homoeopathy, Gujarat State;] [Clause (iii) was substituted by Gujarat 22 of 1982, Section 2.](iv)[ The Adviser, Ayurved, Ministry of Health and Family Welfare, Government of India.] [Clause (iv) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.](C)(i)Heads of University Departments,(ii)Principals of affiliated colleges.Class II-Ordinary Members(A)Elected as specified below.-(i)[ [Four] [Substituted for 'Five' by Gujarat No. 30 of 2003, dated 19th September 2003.] members by teachers of affiliated colleges excluding the Principals thereof, from amongst themselves in the manner prescribed by the Statutes;(ia)[ One member to be elected by teachers of the Board of Post-Graduate Teaching and Research, excluding the Dean and Heads of Departments, from amongst themselves in the manner prescribed by the Statutes;] [Clause (ia) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.](ii)Seven members by registered graduates from amongst themselves in the manner prescribed by the Statutes;(iii)by public association or body as under.-(a)two members by Gujarat Legislative Assembly from amongst its members;(b)one member by the Ayurved Vikas Mandal functioning in the State:Provided that every person elected under clause (i) and under sub-clause (a) and (b) of clause (iii) shall continue to hold office of a member of the Senate only so long as in the case of clause (i) he is a teacher of an affiliated college and in the case of clause (iii) a member of the electing body.(B)[ Seven members to be nominated by the State Government out of whom- [This paragraph was substituted by Gujarat 11 of 1968, Section 4.](i)one shall be person recommended by Shri Gulabkunverba Ayurvedic Society, Jamnagar, as its representative,(ii)[ two shall be the persons recommended by the Ministry of Health and Family Welfare, Department of Indian System of Medicine and Homoeopathy, Government of India],(iii)one shall be from amongst distinguished educationists.](2)The term of office of ordinary members referred to in Class II shall be five years.
