(2)The Board shall consist of the following persons, namely:-Ex-officio members(i)the Vice-Chancellor- Chairman;(ii)the Secretary to Government of Madhya Pradesh(a)Farmer Welfare and Agriculture Development Department;(b)Finance Department,or an officer not below the rank of Deputy Secretary of above departments designated/nominated by the concerning Secretary;Members nominated by the Chancellor,-(iii)two eminent agriculturist with background of agricultural research or education;(iv)two progressive farmers from the State who shall not be the members of any political party or its body;(v)one outstanding woman social worker having background of rural advancement;(vi)one eminent Veterinary or Animal Husbandry scientist with experience of veterinary or Animal Husbandry research or education;Members nominated by the State Government,-(vii)a distinguished industrialist or manufacturer having -special knowledge in agricultural development;(viii)one eminent engineer preferably with agricultural engineering background;Members elected by the State Legislative Assembly,-(ix)three members from amongst members of the State Legislative Assembly to be elected by the State Legislative Assembly;Other member -(x)one representative of Indian Council of Agricultural Research to be nominated by the Director General of that Council.
