Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 12 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

12. Board of Management.

(1)The Chancellor shall constitute a Board of Management for the University and the Board shall consist of the following in respect of -
(A)Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishva Vidyalaya
Ex-officio Members:
(i)Vice-Chancellor
(ii)Vice-Chancellor of Dr. Yashwant Singh Parmar University of Horticulture and Forestry, Solan;
(iii)Secretary (Agriculture) to the Government;
(iv)Secretary (Animal Husbandry) to the Government;
(v)Secretary (Finance) to the Government;
(vi)Heads of the Government Departments of Agriculture, Horticulture, Animal Husbandry and Fisheries;
Other Members :
(vii)one officer to be nominated by the Chancellor from amongst Deans/ Directors of the University;
(viii)two eminent scientists, with a background of research and education, one in agriculture and the other in animal science to be nominated by the Chancellor;
(ix)two progressive agriculturists , farmers or animal breeders to be nominated by the Chancellor;
(x)one progressive agriculturists/ animal breeder from the tribal areas of the State to be nominated by the Chancellor;
(xi)one outstanding woman social worker preferably having background of rural advancement, to be nominated by the Chancellor;
(xii)one distinguished industrialist or manufacturer having special knowledge in agricultural development to be nominated by the Chancellor;
(xiii)one distinguished engineer to be nominated by the Chancellor;
(xiv)one representative of the Indian Council for Agricultural Research; and
(xv)one representative of the Indian Council of Forestry Research and Education, Dehradun.
(B)Dr. Yashwant Singh Parmar University of Horticulture and Forestry, Solan
Ex-officio Members
(i)Vice Chancellor;
(ii)Vice Chancellor of Himachal Pradesh Krishi Vishva Vidyalaya;
(iii)Secretary (Horticulture) to the Government;
(iv)Secretary (Finance) to the Government;
(v)Secretary (Forests) to the Government;
(vi)Heads of Government Departments of Horticulture, Forest and Agriculture
Other Members :
(vii)one officer to be nominated by the Chancellor from amongst the Deans/ Directors of the University;
(viii)two eminent scientists, one in horticulture and the other in forestry, to be nominated by the Chancellor;
(ix)two progressive orchardists or farmers to be nominated by the Chancellor;
(x)one progressive orchardist/ farmer from the tribal areas of the State, to be nominated by the Chancellor;
(xi)one outstanding woman social worker, preferably having background of rural advancement to be nominated by the Chancellor;
(xii)one distinguished engineer to be nominated by the Chancellor;
(xiii)one representative of the Indian Council for Agricultural Research, New Delhi; and
(xiv)one representative of the Indian Council of Forestry Research and Education, Dehradun.
(2)The Registrar shall be the Member Secretary of the Board of the University.
(3)The term of the members, except the ex-officio members, of the Board shall be for a period of two years.
(4)A member of the Board may resign his office by a notice, in writing, addressed to the Chancellor of the University.
(5)If, for any reason, a vacancy occurs in the office of a non-official member of the Board, the same may be filled by appointing or nominating, as the case may be, another person thereto for the un-expired term, in accordance with the provisions of this section.
(6)One third of the Members of the Board shall form quorum for a meeting of the Board.Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.
(7)The Vice-Chancellor shall be the Chairman of the Board
(8)The members of the Board shall not be entitled to receive any remuneration for the performance of their functions as such members under this Act except such daily and travelling allowances as may be prescribed.