(1) The Senate of every School shall consist of the following persons, namely:— (a) the Director of the School, Chairman of the Senate, ex officio ; (b) five persons, from amongst the educationists of repute or eminent professionals, who are not in the service of the School, nominated by the Chairperson of the Board of Governors; (c) a nominee of the Institute of Town Planners, India; (d) a nominee of the Council of Architecture; (e) a nominee of All India Council for Technical Education; (f) Dean in charge of academic, research, student affairs, faculty welfare and planning and development of the School; (g) all the Heads of the Departments; (h) all Professors other than the Heads of the Departments; (i) four Members of the teaching staff, representing Associate Professors and the Assistant Professors of the School, by rotation, for a period of two years: Provided that an employee of the School shall not be eligible for the membership referred to in clauses (b) , (c) , (d) and (e) . (2) The term of the Members of the Senate other than ex officio Members shall be two years.Open in Lexace · Ask the AI about this section
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