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State of Rajasthan - Section

Section 11 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

11. Board of Management and its constitution.

(1)The Chancellor shall as soon as may be after the first Vice-Chancellor is appointed, constitute the Board of Management.
(2)The Board of Management shall consist of the following:-
(i) The Vice-Chancellor Ex-officio Chairman
(ii) Secretary to the Government, Agriculture Department Ex-officio Member.
(iii) Secretary to the Government, Finance Department Ex-officio Member
(iv) Secretary to the Government, Higher Education Ex-officio Member
(v) Secretary to the Government, Department of Animal Husbandry Ex-officio Member
(vi) One Member of Rajasthan Legislative Assembly to be nominatedby the Speaker of the Rajasthan Vidhan Sabha Member
(vii) Two eminent educationists/scientists from the field ofAgriculture and Veterinary Science to be nominated by theGovernment Member
(viii) One progressive farmer from the jurisdiction of the Universityto be nominated by the Government Member
(ix) One distinguished agro-industrial to be nominated by theGovernment Member
(x) One outstanding woman social worker having background of ruraladvancement to be nominated by the Government. Member
(xi) One representative from the Indian Council of AgriculturalResearch Member
(xii) One Director to be nominated by the Vice-Chancellor Member
(xiii) One Dean nominated by the Vice-Chancellor Member
(xiv) Registrar Secretary.
(3)The term of the office of the members of the Board other than the ex-officio members shall be two years.
(4)When a vacancy occurs in the office of any member by the reason of death, resignation or any cause other than the expiry of the term, the vacancy shall be filled in accordance with the provisions of this section and the person who fills such vacancy shall hold office for the residue of the term for which the person whose place he fills would have been a member.
(5)No action or proceedings of the Board shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Board.
(6)One third of the members of the Board shall form quorum at a meeting of the Board:Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.
(7)The members of the Board other than the officers of the University shall not be entitled to any remuneration for the performance of their functions under this Act except such daily and travelling allowances as may be prescribed.
(8)No officer or other employee of the University shall be eligible to be a member of the board under clause (vii) to (xi) of sub-section (2).
(9)The Board for the purpose of consultation may invite any person having experience or special knowledge on any subject under consideration to attend its meeting and such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote, however he shall be entitled to such allowances for attending the meeting as may be prescribed.
(10)Normally the Board shall on dates to be fixed by the Vice-Chancellor meet once in every three months, however, Vice- Chancellor may, whenever he thinks fit and shall, upon the requisition in writing signed by not less than five members of the Board convene a special meeting of the Board.