Section 10 in The Assam Agricultural University Act, 1968
10. Constitution of the Board.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under the provisions of sub-sections (1) of Section 19 take action to continue the Board of Management.(2)The Board shall consist of the following members :(a)The Vice-Chancellor - Ex-officio Chairman ;(b)(i)the Finance Commissioner ;(ii)the Secretary, Panchayat and Community Development Department;(iii)the Agriculture Production Commissioner ; and(iv)the Secretary, Veterinary Department;(c)One eminent Agricultural Scientist with background of agricultural research, or education to be nominated by the Chancellor ;(d)Two progressive farmers or livestock breeders ;(e)A distinguished industrialist or manufacturer having special knowledge in Agricultural Development nominated by the State Government;(f)One outstanding woman social worker preferably having background of rural advancement nominated by the State Government;(g)Three members of the Assam Legislative Assembly to be elected by the Assembly;(h)Two representatives of teachers, one from teachers teaching agriculture ; and the other from teachers teaching veterinary ;(i)The Director of Agriculture ;(j)The Director of Veterinary and Animal Husbandry ; and (k) A representative of Indian Council of Agricultural Research.(3)The Vice-Chancellor shall be the ex-officio Chairman and Registrar the non-member Secretary of the Board. One-third of the members of the Board shall constitute quorum for the transaction of the business, provided all members had been given due advance notice of the meeting.(4)The term of office of the non-official members shall be five years, and such a member shall be eligible to serve for more than one term.(5)In case of a vacancy occurring before the expiry of the term of going members, his successor shall serve the remaining unexpired portion of his term.(6)The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.(7)If any member of the Board does not attend three consecutive meetings of the Board he shall be disqualified from being a member of the Board unless such absence has been caused for circumstances beyond the control of such member.
