Section 26 in The Maharashtra Animal and Fishery Sciences University Act, 1998
26. Executive Council.
(1)The Executive Council of the University shall be the Executive authority of the University and shall consist of the following members, namely:-(i)The Vice-Chancellor ex-officio Chairman.(ii)The Commissioner of Animal Husbandry or an Additional Director of Animal Husbandry, so nominated by the Commissioner.(iii)The Commissioner, Fisheries or his nominee not below the rank of Joint Director of Fisheries.(iv)The Dairy Development Commissioner or Additional Dairy Development Commissioner or his nominee not below the rank of Joint Director.(v)The Commissioner, Agriculture or his nominee not below the rank of Additional Director of Agriculture.(vi)The Principal Chief Conservator of Forests or his nominee, not below the rank of Conservator of Forests.(vii)Director of the University.(viii)Deans of the Faculties.(ix)One eminent scientist in the field of Veterinary or Animal Science with adequate experience of active research to be nominated by the Chancellor in consultation with the Vice-Chancellor.(x)Two progressive livestock breeders or fisheries breeder to be nominated by the Pro-Chancellor.(xi)One representative from the Indian Council of Agricultural Research or Indian Veterinary Research Institute.(xii)One representative from Indian Council of Medical Research.(xiii)Three members of the Maharashtra Legislative Assembly elected by the Assembly, from amongst its members.(xiv)Two members of the Maharashtra Legislative Council elected by that Council from amongst its members.(xv)The Chairman of Animal Husbandry and Dairy Committee of six Zilla Parishads, one each from the Revenue Division, in the State to be nominated by the Pro-Chancellor.(xvi)One representative to be nominated by the Veterinary Council of India.(xvii)One Representative each from Dairy, Fisheries and Poultry Industries nominated by the Chancellor.(xviii)One eminent woman social worker to be nominated by the Chancellor.(xix)One Chairman each from the Dairy, Poultry and Fisheries Co-Operative Societies to be nominated by the Pro-Chancellor.The Registrar shall be the ex officio secretary of the Executive Council.(2)(a)A member elected by the Maharashtra Legislative Assembly or the Maharashtra Legislative Council shall cease to be a member of the Executive Council as soon as he ceases to be a member of the electing body.(b)The Chairman of the Animal Husbandry Committee of any Zilla Parishad who becomes a member of the Executive Council under clause (xv) of sub-section (1) shall cease to be a member of the Executive Council as soon as he ceases to be the Chairman of the said committee or on the expiry of the period of one year from the date of his appointment to the Executive Council, whichever is earlier.(c)The Chairman of the Dairy, Poultry or Fisheries Co-operative Society, which becomes a member under clause (xix) shall cease to be-a member of the Executive Council as soon as he ceases to be the Chairman of the said society.(d)The term of the office of the members of the Executive Council other than the ex-officio members shall be [five years] [These words were substituted for the words 'three years' by Maharashtra 19 of 2010, Section 6, (w.e.f. 8.7.2010).].
