Section 11 in The Jharkhand State Agricultural University Act, 2000
11. The Senate.
(1)The Senate shall consist of the following persons, namely:-Ex-Officio members(1)Chancellor/Chairman;(2)Vice-Chancellor; The Vice-Chancellor, in the absence of the Chancellor, shall preside the Senate;(3)Agriculture Production Commissioner or the Agriculture Secretary in his absence;(4)Food Commissioner;(5)Special or Additional or Joint-Secretary of the Department of Agriculture, Government of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.];(6)Special or Additional or Joint Secretary of the Department of Animal Husbandry, Government of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.];(7)Chief Conservator of Forest, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.];(8)[Director of Agriculture, Bihar, Patna for the Rajendra Agricultural University]/Director of Agriculture, Ranchi, or the Joint Director in his absence for the Birsa Agricultural University;(9)Director of Animal Husbandry, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.];(10)Director of Fisheries, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.];(11)Joint Director of Agriculture, Education, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.], Ranchi;(12)Director, Research, [Rajendra Agricultural University]/Birsa Agricultural University, Ranchi:(13)Director, Extension Education of the University;(14)All Deans of Faculties;(15)All Principals of Constituent Colleges and all Directors of Research Institutes;Representative Members(16)Seven persons to be elected by and from amongst the members of [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Legislative Assembly in such manner as may be prescribed by the Speaker of the Assembly;(17)Two persons to be elected by and from amongst the members of the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Legislative Council in such manner as may be prescribed by the Chairman of the Council;(18)Six teachers, other than Principals and Deans of faculties having at least five years teaching experience to be nominated in the manner prescribed by Statutes so as to give representation to all the constituent colleges of the University;(19)Five persons, one each to be nominated by the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] State Agro-Industries Development Corporation, the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] State Agricultural Marketing Board, the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Rajya Beej Nigam, the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Fruit Vegetable Development Corporation and [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] State Dairy Development Corporation;(20)One representative of the employees of the University (other than teacher) to be elected in the manner prescribed;(21)Two farmers to be nominated by the Chancellor;(22)Two eminent Agricultural Scientists to be nominated by the Chancellor;(23)Two eminent Scientists (other than Agricultural Scientist) to be nominated by the Chancellor;(24)One meritorious student to be nominated by the Vice-Chancellor in the manner prescribed by the Statutes;(25)One student who has distinguished himself in sports and extracurricular activities to be nominated by the Vice-Chancellor in the manner prescribed by the Statutes.(2)The term of office of members of the Senate, other than the ex-officio members shall be for a period of three years with effect from the dates of their respective elections or nominations, as the case may be, and shall include any further period which may elapse between the expiration of the said period of three years and the date of the next succeeding election or nomination, as the case may be, not being an election or nomination to fill up a casual vacancy:Provided that a member elected or appointed as a representative of-a body shall be deemed to have vacated office with effect from the date on which he ceased to be a member of the said body which elected or appointed him.(3)The Senate shall, on dates to be fixed by the Vice-Chancellor, meet twice in every year, and these meetings shall be called the ordinary meetings of the Senate, one of which shall be declared by the Statutes to be the annual meeting of the Senate.(4)The Vice-Chancellor may whenever he thinks fit and shall upon a requisition in writing signed by not less than one-third of the total number of members of the Senate convene a special meeting of the Senate.
