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State of West Bengal - Section

Section 9 in The Serampore College Act, 1918

9. Constitution of the Senate.

- The Senate shall consist of the Principal (who shall be Convenor) and not less than twelve and more than eighteen persons as the Council may from time to time determine, to be appointed by the Council:Provided that -
(a)at least one and not more than three representative of each of the following Christian denominations, viz., Anglican, Baptist, Congregational, Lutheran, Methodist, Presbyterian and Syrian, shall, as far as practicable, be members of the Senate;
(b)at least two-thirds of the members shall be persons other than professors, officials or functionaries of the college;
(c)not less than one-sixth of the members shall be members of the College Faculty.