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

State of Uttar Pradesh - Subsection

Section 16(1) in Roorkee University Act 1947

(1)The Senate shall consist of the following members; namely :-Class I- Ex-officio members
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)the Pro-Vice-Chancellor, if any;
(iv)the Secretary to the Government of Uttar Pradesh, in the Technical Education Department or his nominee not below the rank of Joint Secretary;
(v)all Deans;
(vi)all Heads of the Academic Department and all Directors or Coordinators of Academic Centers;
(vii)the Registrar, CLASS II- Life members -
(viii)persons not exceeding three appointed by name by the Chancellor to be life members on the ground that they have distinguished in or have rendered meritorious services to engineering and technological science or education;
(ix)all persons who have made donations of not less than ten lakh rupees to or for the purposes of the University;
(x)all other persons who are life members on the date of commencement of the Uttar Pradesh Roorkee University (Amendment) Act, 1997;
Class III- Representation of Parliament and State Legislature:
(xi)two members of the Lok Sabha to be nominated by the Speker of the Lok Sabha;
(xii)one member of the Rajya Sabha to be nominated by the Chairman of the Rajya Sabha;
(xiii)four members of Vidhan Sabha of the State to be elected by it;
(xiv)two members of the Vidhan Parishad of the State to be elected by it;
Class IV - Registered Graduates :
(xv)ten representatives of the registered graduates of the University to be elected in the manner prescribed by the rules;
Class V - Representatives of the Teachers :
(xvi)thirty teachers of the University other than those who are already members in some other capacity, to be elected from amongst themselves. The number of their election shall be such as may be prescribed by rules :
Provided that a member once so elected shall not cease to be a member during the term for which he was so elected merely because he was appointed to any higher category of teachers;Class VI - Representatives of Non-Teaching Employees :
(xvii)four representatives of the Non-Teaching Employees of the University to be nominated by the Vice-Chancellor;
Class VII - Other members to be nominated by the State Government representing the following special interests or fields, namely :-
(xviii)one representative of the Institution of Engineers (India);
(xix)six representatives of the Public Sector Industries, Corporations, Research, Defence or other organizations;
(xx)three representatives of the private sector industries or organizations;
(xxi)one representative each of the Railways and Irrigation and Public Works Department of the State Government;
(xxii)two representatives of the industrial organizations in the neighbourhood of the University;
(xxiii)two representatives of the research institutions in the neighbourhood of the University;
(xxiv)two representatives of the professional bodies of various disciplines of the University;
(xxv)three representatives from amongst the Vice-Chancellors, Directors and Principals respectively of the Universities, Institutes and Colleges in the State having degree courses in Engineering or Technology.