Section 9 in The Jharkhand State Agricultural University Act, 2000
9. Board of Management.
(1)The Board of Management shall be the Chief Executive body of the University and shall consist of the following persons, namely:-(i)Vice-Chancellor,(ii)Agricultural Production Commissioner/Agricultural Secretary,(iii)[Director of Agriculture, Bihar, Patna for the Rajendra Agricultural University]/Director of Agriculture, Ranchi for the Birsa Agricultural University,(iv)Director of Animal Husbandry,(v)One Dean of the faculty and one Director of the University to be selected by rotation in the manner prescribed for a period of two years,(vi)One Head of the University Department to be selected by rotation in the manner prescribed for a period of two years,(vii)A woman specialist in Home Science to be nominated by the State Government for a period of two years,(viii)A representative of the Indian Council of Agricultural Research,(ix)Two progressive farmers from the jurisdiction of a University to be nominated by the State Government for a period of two years,(x)One eminent Agricultural Scientist from the country to be nominated by the Chancellor for a period of two years,(xi)Four members of the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Legislature nominated by the State Government for a period of two years. Out of them, three shall be from the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Legislative Assembly and one from the Legislative Council.Explanation. - The persons shall be nominated from amongst the members of the Legislature whose constituency fall within the jurisdiction of the respective Universities.(xii)Chief Conservator of Forests will be a member of the Board of Management in that University where there is teaching of Forestry at least at degree level,(xiii)The Director of Fisheries shall be a member of Board of Management in that University in which separate teaching of Fisheries Science at degree level is established.(2)The Vice-Chancellor shall be ex-officio Chairman of the Board of Management and the Registrar shall be its ex-officio Secretary.(3)The term of Non-Official members of the Board of Management can be extended for a period not exceeding six months by the Chancellor:Provided that a member elected or appointed as representative of any body shall be deemed to vacate office with effect from the date on which he ceases to be a member of the body which elected or appointed him.(4)The members of the Board other than the officers of a University and ex-officio member shall be entitled to daily allowance and T.A. as prescribed in the statutes.(5)The Board of Management shall, on a date to be fixed by the Vice-Chancellor, meet at least once in every quarter of the year.(6)One-third members of the Board of Management shall form the quorum of an ordinary meeting:Provided that there shall be no quorum for an adjourned meeting.
