(1)The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed, take action to constitute the Board of Management.(2)The Board of Management shall consist of following, namely:-Class I- Ex-Officio Members(i)the Vice-Chancellor, Chairman;(ii)the Secretary to Government, in-charge of Animal Husbandry or his representative not below the rank of the Deputy Secretary to Government;(iii)the Secretary to Government, Finance Department or his representative not below the rank of the Deputy Secretary to Government;(iv)the Secretary to Government. Education Department (Technical) or his representative not below the rank of the Deputy Secretary to Government;(v)the Director of Animal Husbandry. Gujarat State;(vi)the Commissioner of Fisheries, Gujarat State;(vii)one representative of Veterinary Council of India, New Delhi;(viii)the President. Gujarat Veterinary Council; and(ix)the Registrar, ex-officio Secretary.Class II - Other Members(x)one progressive Livestock Owner;(xi)one poultry entrepreneur;(xii)one representative of dairy' industry;(xiii)one representative of Pharmaceutical or Vaccine Institute;(xiv)one eminent Educationist; and(xv)two eminent Scientists from the field of Veterinary and allied Sciences.(3)The term of the members under clauses (x) to (xv) shall be of three years and they shall be nominated by the State Government.(4)The nominated members of the Board shall not be entitled to receive any remuneration from the University except such daily and traveling allowances as may be prescribed.(5)The Board for the purpose of consultation may invite any person having experience or special knowledge on any subject under consideration at the meeting to attend its meeting. Such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote at such meeting. Any person invited shall be entitled to such allowances for attending the meeting as may be prescribed.(6)The Board shall meet at such times and places as fixed by the Vice-Chancellor and shall hold regular meetings as far as possible once in every three months:Provided that Vice-Chancellor may, at his discretion, convene a special meeting of the Board;(7)One-third of the total number of the members of the Board shall constitute a quorum for the transaction of its business at the meeting.(8)The Board shall conduct the meeting and transact its business in such manner as may be prescribed.
