Section 25(2) in Karnataka Universities of Agricultural Sciences Act, 1963
(2)[ The Board shall consist of the following members, namely:-(A)Ex-Officio Members(i)The Vice-Chancellor;(ii)The Secretary to the Government of Karnataka, Finance Department or his nominee not below the rank of a Joint Secretary;(ii)The Secretary to the Government of Karnataka, Agriculture and Horticulture Department or his nominee not below the rank of a Joint Secretary;(iv)The Secretary to the Government of Karnataka, Education Department or his nominee not below the rank of a Joint Secretary;(v)The Secretary to the Government of Karnataka, Animal Husbandry, Fisheries and Forest Department or his nominee not below the rank of a Joint Secretary; and(vi)Dean of the University;(B)Other Members(i)Two persons, not being Government servants, or servants of the University, nominated by the Chancellor from among the progressive farmers;(ii)Two persons, not being Government servants, or servants of the University nominated by the State Government from among persons interested in Agricultural Education;(iii)One person, not being Government servant, or servant of the University nominated by the State Government from among registered graduates of not less than five years standing of the University;(iv)A nominee of the Indian Council of Agricultural Research;(v)One outstanding woman social worker preferably having background of rural advancement nominated by the Chancellor.The Registrar of the University shall be the Ex-officio, Secretary of the Board.] [Clause (i) to (v) substituted by Act 40 of 1987 w.e.f. 31.12.1987.]
