Section 24A in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
24A. [ Constitution of court. [Inserted by M.P. Act No. 19 of 1985.]
(1)The Court shall consist of the following persons, namely :-Group A(1)The Kuladhipati;(2)The Kulpati;(3)The Registrar ex-officio Secretary;(4)The Comptroller;(5)Deans of the Faculties;(6)The Dean of Student Welfare;(7)The Director of Research Services;(8)The Director of Extension Services;(9)The Director of Instructions;(10)Three teachers of the Vishwa Vidyalaya who are members of the Academic Council under clause (v) of sub-section (1) of Section 28;(11)Secretary to Government, Madhya Pradesh-(i)Agriculture Department;(ii)Finance Department;(iii)Education Department;(iv)Harjan and Tribal Welfare Department or nominees of such Secretary of each of the Department aforesaid not before the rank of Deputy Secretary;(12)Director of-(i)Agriculture;(ii)Veterinary Services;(iii)Fisheries;(13)The Conservator-in-Chief, Forest, Madhya Pradesh;(14)The Engineer-in-Chief, Irrigation, Madhya Pradesh;(15)The Managing Director-(i)Madhya Pradesh Dugdh Mahasangh (Sahakari) Maryadit;(ii)Madhya Pradesh Rajya Beej Evam Farm Vikas Nigam;(iii)Madhya Pradesh State Land Development Corporation;(16)Director of the Institutes run by the Indian Council of Agricultural Research in the State.Group B(17)two teachers of the Vishwa Vidyalaya from the Faculty of Agriculture to be elected by the teachers in the Faculty from amongst themselves in the manner prescribed by the statutes;(18)one teacher of the Vishwa Vidyalaya each from the Faculty of Veterinary Science and Animal Husbandry and Faculty of Agriculture Engineering to be elected by the teachers in the respective Faculties from amongst themselves in the manner prescribed by the statutes;(19)two students from the Faculty of Agriculture to be elected from amongst the office bearers of students unions of the affiliated colleges of Agriculture in the manner prescribed;(20)one student from the Faculty of Veterminary Science and Animal Husbandry to be elected from amongst the office bearers of students unions of the affiliated colleges of Veterinary Science and Animal Husbandry in the manner prescribed;(21)one student from the Faculty of Agricultural Engineering to be elected from amongst the office bearers of students union of the college of Agricultural Engineering;(22)two graduates of agriculture not enrolled as students in any of the colleges for the time being to be elected by the registered graduates of agriculture of the Vishwa Vidyalaya from amongst themselves in the manner prescribed by single transferable vote;(23)one graduate of Veterinary Science and Animal Husbandry not enrolled as a student in any of the colleges for the time being to be elected by the registered graduates of Veterinary science and Animal Husbandry or the Vishwa Vidyalaya from amongst themselves in the manner prescribed by single transferable vote;(24)one graduate of Agriculture Engineering not enrolled as student in any of the colleges for the time being to be elected by the registered graduates of Agricultural Engineering of the Vishwa Vidyalaya from amongst themselves in the manner prescribed by single transferable vote;(25)one teacher and one student having interest in Dairy Technology to be nominated by the State Government;Group-C(26)five members of the state Legislative Assembly of whom atleast one shall be from amongst the members elected on a reserved seat for Scheduled Castes and Scheduled Tribes, to be elected by the State Legislative Assembly;(27)one Krishi Pandit to be nominated by the State Government;(28)one industrialist having interest in agricultural machinery, to be nominated by the State Government;(29)one industrialist having interest in agricultural processing industries to be nominated by the State Government;Group DSuch members of the Board who are not members under any of the foregoing items.(2)The Kuladhipati shall be the ex-officio Chairman of the Court and in the absence of Kuladhipati the Kulpati shall be the Chairman of the Court.Explanation. - (i) No person shall be eligible to become a member of the Court under more than one item.(ii)No salaried employee of the Vishwa Vidyalaya or any college within the State shall be eligible to be a member under items (21), (22), (23), (25), (26) and (27).(iii)The term of office of the member elected under items 19 to 21 of Group-B shall be one year.(iv)The term of office of the members under items of Group-B other than the members referred to under item (iii) above and all members under Group-C shall be co-terminus with the term of the Court which shall be three years.
