AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

14. Senate.

The Senate of each Institute shall consist of the following persons, namely:

(a) the Director, ex officio, who shall be the Chairman of the Senate;

(b) the Deputy Director, ex officio;

(c) the professors appointed or recognised as such by the Institute for the purpose of imparting instruction in the Institute;

(d) three persons, not being employees of the Institute, to be nominated by the Chairman in consultation with the Director, from among educationists of repute, one each from the fields of science, engineering and humanities; and

(e) such other members of the staff as may be laid down in the Statutes.

1[Provided that in case of the Indian Institute of Technology (Banaras Hindu University), Varanasi, three members shall be nominated by the Executive Council referred to in clause (d) of section 2 of the Banaras Hindu University Act, 1915 (16 of 1915).]









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement