Section 12(2) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
(2)The Board shall consist of the following members, namely:-(a)The Vice-Chancellor-Chairman;(b)Deans of Faculties;(c)One distinguished Ayurvedic educationist nominated by the Chancellor;(d)The Secretary to the Government, Department of Ayurved;(e)The Secretary to the Government, Finance Department or his nominee not below the rank of Special Secretary;(f)The Director of Ayurved, Government of Rajasthan;(g)The Director, National Institute of Ayurved, Jaipur;(h)The Principal, Government Ayurved College, Udaipur;(i)One head of Department, nominated by the Vice-Chancellor, from amongst the heads of University departments or such departments of affiliated colleges;(j)Two educationist of Indian System of Medicine nominated by the State Government;(k)One Principal, co-opted by Board of Management from amongst the Principals of affiliated colleges;(l)One teacher from the University department or affiliated colleges having ten years experience of post-graduate teaching research and who is not a Head of University department or department of affiliated colleges, nominated by the Vice-Chancellor;(m)One member shall be nominated by the Ministry of Indian System of Medicine (Health and Family Welfare) Government of India;(n)Two member of the State Legislative Assembly nominated by the Speaker;(o)The Registrar of the University shall be member secretary of the Board of Management but shall not have the right to vote.
