Section 15(1) in Sardar Patel University Act, 1955
(1)The Senate consist of the following:-I. Ex-Officio Fellows(A)(i)The Chancellor,(ii)The Vice-Chancellor,(iii)[ The last Ex-Vice-Chancellor of the University residing in the State,] [Substituted by Gujarat 25 of 2003, dated 17th September 2003 (w.r.e.f 26-06-2003).](iiia)[ The Pro Vice-Chancellor] [Clause (iiia) was inserted by Gujarat 10 of 1982, Section 2, Schedule Sr. No. 3(6)(a) (w.r.e.f. 09-12-1981).],(iv)The Head of University Department,(v)The Registrar.(B)[*****] [Clauses (i) and (ii) were deleted by Gujarat 8 of 1966, Section 11 (l)(a).](ii)The Minister of Education [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.],[****] [Clauses (i) and (ii) were deleted by Gujarat 8 of 1966, Section 11 (a).](iv)[ The Vice-Chancellors of other Universities established by law in the State of [Gujarat] [Clause (iv) shall stand unmodified vide the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]](v)The Secretary to the Government of [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], Education Department,(vi)[ The Director of Higher Education, or an officer not below the rank of a Joint Director of Higher Education designated by such Director,] [Clause (vi) was substituted for the original by Gujarat 10 of 1982, Section 2, Schedule Sr. No. 3(6)(b)(a) (w.r.e.f. 09-12-1981).](vii)The Surgeon-General with the Government of [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.],(viii)The Director of Animal Husbandry and Veterinary Science,(ix)The Director of Agriculture or Joint or Deputy Director of Agriculture designated by the State Government,(x)The Director of Industries,(XI)[ The Director of Technical Education, or an officer not below the rank of a Joint Director of Technical Education designated by such Director, [Clauses (3ci) and (xia) were substituted for the original clause (xi), by Gujarat 10 of 1982, Section 2, Schedule Sr. No. 3(6)(b)(b) (w.r.e.f. 09-12-1981).](xia)The Director of Health and Medical Services and Medical Education or an officer not below the rank of a Joint Director of Health and Medical Services and Medical Education designated by such Director,](xii)The Chief Engineer or a Superintending Engineer, Public Works Department, nominated by the State Government,(xiii)[ The Chairman of the Gujarat Secondary and Higher Secondary Education Board.] [Clause (xiii) substituted by Gujarat 14 of 2002, dated 6th April 2002 (w.e.f. 01-08-2002).](C)(i)Deans of Faculties,(ii)Principal of Colleges,[***] [Clause (iii) deleted by Gujarat 8 of 1966, Section 11 (1) (b).](D)(i)(a)the President,(b)the Chairman, and(c)the Secretary of the Charutar Vidya Mandal.[***] [Clause (ii) deleted, by Gujarat 8 of 1966, Section ll(l)(c).]II Ordinary Fellows(A)Elected as specified bellow:-(i)One teacher from each of the Faculties elected by the teachers of subjects comprised under that Faculty.(ii)One teacher from each of the affiliated colleges, constituent colleges and recognized institutions to be elected by the teachers in each college or institutions, as the case may be.(iii)Five representatives of the registered graduates of the University to be elected faculty-wise as determined by Statutes; such representatives being persons who are not teachers or secondary teachers;Provided that no faculty shall be represented by more than one representative.(iv)One representative to be elected by Head Masters, [****] [The words and letters 'other than the Head Masters of the G.J. Sharda Mandir at Vallabh Vidyanagar,' were deleted, by Gujarat 8 of 1966, Section ll(2)(A)(i).] in the University area from amongst themselves.(v)One representative to be elected by secondary teachers in the University area from amongst themselves, such representative not being a Head Master.(va)[ One representative to be elected by members of the Kaira District Panchayat from amongst themselves.] [Clause (va) was inserted, by Gujarat 8 of 1966, Section 11 (2)(A) (ii).](vi)[Two representatives] [These words were substituted for the words 'One representative', by Gujarat 8 of 1966, Section 11(2) (A) (iii).] to be elected by the members of the [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Legislative Assembly from amongst themselves.]Provided that every person elected under clauses (i) to (vi) shall continue to hold the office of a Fellow only so long a he is a member of the electing body.(B)(i)[One representative] [These words were substituted for the words 'Three representatives' by Gujarat 8 of 1966, Section ll(2)(B)(i).] of the Birla Education Trust to be nominated by the Birla Education Trust.(ii)[ One representative of the Institute of Agriculture nominated by the trustees of Sheth Mansukhlal Chhaganlal Trust and by Trustees of Seth Mungalal Goenka Trust, by rotation.] [Clause (ii) was substituted for the original, by Gujarat 8 of 1966, Section 11 (2)(B) (ii).](iii)[ One representative to be elected in the manner specified below from amongst themselves by donors other than those to whom clause (i) or (ii) applies each donating money or property of the value of not less than five lakhs of rupees to, or for the purposes of the University, a college of the University or an institution of the University. [Clause (iii) was substituted for the original, by Gujarat 8 of 1966, Section 11 (2)(B) (iii).]
