Section 15(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)The Chancellor shall appoint a Committee consisting of the following persons, namely:(i)one person elected by the Board from amongst persons not employed by or on behalf of the Vishwa Vidyalaya or a College;(ii)one person nominated by the Chancellor; and(iii)one person nominated by the State Government.The Chancellor shall appoint one of the three persons to be the Chairman of the Committee.
