Section 16(1) in The Saurashtra University Act, 1965

[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in The Saurashtra University Act, 1965

(1)The Senate shall consist of the following members, namely:-Class I-Ex-Officio Members

(A)

(i)The Chancellor,

(ii)The Vice-Chancellor,

(iii)Ex-Vice-Chancellors of the University residing in the State,

(iv)[ The Pro-Vice-Chancellor] [Substituted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]

(v)The Registrar;

(vi)[ The Joint Registrar;] [Sub-clause (vi) inserted by Gujarat 21 of 1968, dated 6th November 1968.]

(B)

(i)The Secretary, Education Department,

(ii)[ The Director of Higher Education, or an officer not below the rank of a Joint Director of Higher Education designated by such Director; [Clause (ii), (iii) and (iv) substituted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]

(iii)The director of Technical Education or an officer not below the rank of a Joint Director of Technical Education designated by such director;

(iv)[ The chairman of the Gujarat Secondary and higher Secondary Education Board.]

(v)The Director of Agriculture or if he is unable to attend, his nominee not below the rank of a Deputy Director of Agriculture.

(vi)[ The Chairman of the Gujarat Secondary and Higher Secondary Education Board,] [Substituted by Gujarat 14 of 2002, dated 6th April 2002.]

(vii)such other ex-officio members not exceeding three as may be designated by the Statutes;

(C)

(i)Heads of University departments,

(ii)Principals of affiliated degree colleges,

(iii)Heads of recognised institutions.

Class I. - Ordinary Members

(A)Elected as specified below:-

(i)two members by secondary teachers of high schools excluding the head masters thereof from amongst such teachers in the manner specified by the Statutes;

(ii)two members by head masters from amongst themselves in the manner specified by the Statutes;

(iii)such number of members as is specified below against each Faculty by teachers including Principals, Heads of University departments and Heads of recognised institutions in the subject or subjects comprised in each such Faculty in the following manner:-

(a)	Teachers in Arts	4
	(from amongst themselves)
(b)	Teachers in Science	3
	(from amongst themselves)
(c)	Teachers in Technology including Engineering	3
	(from amongst themselves)
(d)	Teachers in Agriculture	2
	(from amongst themselves)
(e)	Teachers in Law	2
	(from amongst themselves)
(f)	Teachers in Medicine	3
	(from amongst themselves)
(g)	Teachers in Commerce	2
	(from amongst themselves)
(h)	Teachers in Education	2
	(from amongst themselves)
(i)	Teachers in Rural Studies	2
	(from amongst themselves)
(j)	Teachers in each such additional Faculty as may be prescribedby the Statutes	1
	(from amongst themselves)

(iv)by public associations or bodies as under:

(a)[ one member by the Rajkot Municipality.] [Substituted by Gujarat 21 of 1968, dated 6th November 1968.]

(aa)one member by the Bhavnagar Municipality.]

(b)one member by the Presidents of [the other Municipalities] [Substituted for 'the Municipalities' by Gujarat 21 of 1968, dated 6th November 1968.] functioning within the University Area, from amongst themselves,

(c)one member by the Presidents of the District Panchayats functioning within the University Area, from amongst themselves,

(d)three members by the Gujarat Legislative Assembly from amongst its members,

(e)the following number of members who shall not be persons who are teachers or secondary teachers or headmasters by registered graduates in the manner specified below:-

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State of Gujarat - Subsection

Section 16(1) in The Saurashtra University Act, 1965