Section 31 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
31. Research Council.
(1)There shall be a Research Council consisting of the following members, namely:-(i)The Vice-Chancellor;(ii)The Director of Animal Husbandry , Government of Karnataka;(iii)The Director of Fisheries, Government of Karnataka;(iv)All Deans of the constituent colleges;(v)All Directors of Post graduate studies , Research and Extension;(vi)All Heads of Departments and centres;(vii)Two progressive farmers having specialization in animal husbandry, poultry or fisheries or other allied branches nominated' by the Vice-Chancellor to avail the benefit of their specialised knowledge and experience;(viii)Two Scientists of eminence from Agricultural Universities of States other than Karnataka or from other Animal husbandry and Veterinary Universities nominated by the Vice-Chancellor in respect of any meeting for availing the benefit of their specialized knowledge of subjects on the agenda of such meeting.(2)Research council may co-opt not more than four persons for such period and in such manner as may be prescribed so as to secure adequate representation of different sectors of Animal Husbandry and Fisheries and allied fields.(3)Any member nominated to the Research Council shall be liable to be removed from such membership at any time by the Vice-Chancellor on the ground of misbehaviour, misconduct or otherwise after holding an enquiry.(4)Vice-Chancellor shall be ex-officio Chairperson and Director Research shall be the Member Secretary of the Research Council.
