Section 9 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
9. [The Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, for The Chancellor].
(1)The Governor of Uttar Pradesh shall be [The Kuladhipati (Chancellor)] [Substituted by U.P. Act 29 of 1974, vide Section 27, for The Chancellor] of the University. He shall, by virtue of his office, be the head of the University, and shall, when present , preside at any convocation of the University.(2)[Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall have such other powers as may be conferred on him by this Act of the Statutes.[] [Substituted by U.P Act VIII of 1966]10. Constitution, powers and duties of the Borad. - (1) The Board shall consist of the following members :(a)[Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor](b)The Secretary to the State Government in the Agriculture Department [or his nominee who shall be an officer, not below the rank of a Joint Secretary, in the Agriculture Department] [ Instituted by Notifiction No. 1262/12-8-92, 400(68)-1992, dated 24th August, 1992]. ... Ex-officio(c)The Secretary to the State Government in the Finance Department [or his nominee who shall be an officer, not below the rank of a Joint Secretary, in the Finance Department] [ Instituted by Notifiction No. 1262/12-8-92,400(68)-1992. dated 24th August, 1992] . .. Ex-officio.(d)The Secretary to the State Government in the Education Department [or his nominee who shall be an officer, not below the rank of a Joint Secretary, in the Education Department.] [ Instituted by Notifiction No. 1262/12-8-92,400(68)-1992. dated 24th August, 1992] ... Ex-officio.(e)The Director of Agriculture, Uttar Pradesh ... Ex-officio.(f)The Director of Animal Husbandry, Uttar Pradesh. ... Ex-officio.(g)Two members of the Legislative Assembly of the State to be elected by the said Assembly;(h)One member of the Legislative Council of the State to be elected by the said council;(i)Five members nominated by the State Government being respectively -(i)an eminent agricultural scientist;(ii)a progressive farmer;(iii)a livestock breeder,(iv)a dislingushed industrialist or manufacturer having special knowledge of or practical experience in agrcultural Development;(v)an outstanding women social worker preferably having back ground of rural advancement;(j)[ One repersentative of the Indian Council of Agricultural reserach;] [Substituted by U.P Act 5 of 1972] and(k)One representative of the registered graduates, elected in the manner prescribed.(2)[Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] shall be ex-officio Chairman of the Borad.(3)The nomination and election of members of the Board other than ex-officio members shall be notified by the State Government in the Gazette.(4)The term of the office of members of the Board other than ex-officio members shall be three years commencing from the respective dales of notification of their nomination or election under sub-section (3):Provided that the term of office of any such member elected or nominated to fill a casual vacancy shall be the residue of his predecessor's term.(5)Notwithstanding anything contained in sub-section (4), upon the first constitution of the Board after the eighteenth day of January, 1966, provisions shall be made in the statutes for curtailing the term of the office of some of the members referred to in the said sub-section in order that, as nearly as may be, one third of the members shall retire every year thereafter.](6)Members shall serve without pay, but shall be entitled to daily allowance and travel expense, to be paid from the budget of the University.(7)The powers and duties of the Board shall be as below:(a)to approve the budget submitted by [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor];(b)to appoint the members of the academic and administrative staff of the University in the manner prescribed;(c)to hold and control the property and funds of the University and issue and general directive in that behalf;(d)to accept the transfer of any movable or immovable property on behalf of the University.(e)to administer any funds placed at the disposal of the University for sepcific purposes;(f)to invest moneys belonging to the University ;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees, cither standing or temporary, as it deems necessary for its proper functioning;(i)[* * *] [ Omitted by U.P. Act VIII of 1966](j)to borrow money for capital improvements and make suitable arrangements for its repayment;(k)to meet at such time and in such places as it deems necessary, provided however, that it shall hold one regular meeting at least every two months, and provided further that at least one half of its regular meetings be held at the University; and(i)to regulate and determine all metiers concerning the University in accordance with this Act and the Statutes and to exercise such powers and to discharge such duties as may be conferred or imposed in it by this Act and the Statutes.
