Section 19 in Sri Venkateswara Veterinary University, Act, 2005
19. Constitution of the first Board.
(1)The Chancellor shall, as soon as the first Vice-Chancellor is appointed under sub-section (1) of section 11 take action to constitute the Board. The Board of Management shall be constituted in such a manner so that the continuity is ensured.(2)The Board shall consists of the following members, namely:-Ex-Officio Members:(a)the Vice-Chancellor;(b)the Secretary to Government, Animal Husbandry Department;(c)the Secretary to Government, Finance Department;(d)the Director of Animal Husbandry;(e)the Commissioner of Fisheries.Other Members(f)One person to be nominated by the Chancellor from the members of the Indian Council of Agricultural Research;(g)One persons who is in the opinion of the Chancellor a distinguished veterinary / Fishery Scientist, nominated by the Chancellor;(h)Three persons from the Academic Council to be nominated by the Chancellor;(i)Four persons nominated by the Chancellor from among the members of the State Legislature and the members of parliament elected from the State of Andhra Pradesh.(j)Three persons nominated by the Chancellor from amongst the progressive farmers in Livestock, Poultry and Fishery sectors of whom one shall be a woman;(k)One person nominated by the Chancellor from amongst the members of the State Veterinary Council;(l)Two persons nominated by the Chancellor from among the industrialists in Livestock, Poultry and Fishery sectors;(3)The Vice-Chancellor shall be ex-officio Chairman of the Board, and shall conduct the meetings of the Board in accordance with the statutes made in that behalf.(4)The term of office of Members of the Board other than exofficio members shall be three years:Provided that no member of the Board who is nominated shall continue to be a member of the Board on his ceasing to hold the office by virtue of which he has been nominated as member of the Board:Provided further that even if some of the members are nominated at different times to the Board under items (f) to (l) of sub-section (2), the term of three years in their case shall be reckoned from the date on which the notification constituting the Board was first issued.(5)The Members of the Board shall be entitled to receive such daily and traveling allowances as may be prescribed but not to any remuneration.
