Section 15(2) in The Jai Narain Vyas University Jodhpur Act, 1962
(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:-
