Section 13(3) in The Haryana and Punjab Agricultural Universities Act, 1970
(3)The Board of the Punjab Agricultural University shall consist of(a)the Vice-Chancellor;(b)the Chief Secretary to the Government of the State of Punjab;(c)the Secretaries to the Government of the State of Punjab in the Departments of(i)Agriculture; and(ii)Finance;(d)the Director of Agriculture, Punjab;(e)the Director of Animal Husbandry, Punjab;(f)one nominee of the Indian Council of Agricultural Research;(g)two nominees of the Government of the Union territory of Himachal Pradesh;(h)persons, not being officials, appointed by the Government of the State of Punjab from amongst the following categories of persons, namely:(i)two from amongst persons who are, in the opinion of that Government, eminent agricultural scientists with a background of agricultural research or education;(ii)two from amongst persons who are, in the opinion of that Government, progressive farmers or live-stock breeders having experience of, and interest in, scientific farming andlive-stock improvement;(iii)one from amongst persons who are, in the opinion of that Government, distinguished industrialists, businessmen, manufacturers or live-stock breeders, associated with agricultural development; and(iv)one from amongst women who are, in the opinion of that Government, outstanding social workers, preferably with a background of rural advancement.
