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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Sri Venkateswara Veterinary University, Act, 2005

(2)The Board shall consists of the following members, namely:-Ex-Officio Members:
(a)the Vice-Chancellor;
(b)the Secretary to Government, Animal Husbandry Department;
(c)the Secretary to Government, Finance Department;
(d)the Director of Animal Husbandry;
(e)the Commissioner of Fisheries.
Other Members
(f)One person to be nominated by the Chancellor from the members of the Indian Council of Agricultural Research;
(g)One persons who is in the opinion of the Chancellor a distinguished veterinary / Fishery Scientist, nominated by the Chancellor;
(h)Three persons from the Academic Council to be nominated by the Chancellor;
(i)Four persons nominated by the Chancellor from among the members of the State Legislature and the members of parliament elected from the State of Andhra Pradesh.
(j)Three persons nominated by the Chancellor from amongst the progressive farmers in Livestock, Poultry and Fishery sectors of whom one shall be a woman;
(k)One person nominated by the Chancellor from amongst the members of the State Veterinary Council;
(l)Two persons nominated by the Chancellor from among the industrialists in Livestock, Poultry and Fishery sectors;