Section 10 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
10. Board of Management and its Constitution.
(1)The Chancellor shall constitute the Board of Management.(2)The Board of Management shall consist of the following members:Ex-Officio Members(i)The Vice-Chancellor;(ii)the Vice-Chancellor of [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.];(iii)[ The Vice-Chancellor of [Sri P.V. Narsimha Rao Telangana Veterinary University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.];](iv)The Secretary to Government, looking after Horticulture;(v)The Secretary to Government, Finance Department;(vi)The Commissioner/Director of Horticulture;Other Members(vii)one distinguished Scientist from the field of horticulture;(viii)Four persons nominated from amongst the progressive farmers of horticulture/agriculture of whom one shall be a woman;(ix)two persons nominated from among the Horti-industrialists and other entrepreneurs including self employed graduates;(x)one representative from the Indian Council of Agricultural Research;(xi)Four persons from among the Members of the State Legislature and the Members of Parliament elected from the State of [Telangana;] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.](xii)one Director/Dean;(xiii)Three Professors of the University other than Dean/Director;(xiv)One Person nominated by the Chancellor from among the members of State Chamber of Panchayat Raj.(3)The Vice-Chancellor shall be the Ex-officio Chairman and the Registrar Ex-officio Non-Member Secretary of the Board.(4)The term of the office of the Members of the Board other than the Ex-officio 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 a Member of the Board:Provided further that even if some of the members are nominated at different times to the Board under items (vii) to (xiii) 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)When a vacancy occurs in the office of any member by reason of death, resignation or any cause other than the expiry of the term, the vacancy shall be filled in accordance with the provisions of this section and the person who fills such vacancy shall hold office for the residue of the term for which the person whose place he fills would have been a member.(6)Six Members of the Board including the presiding member shall form the quorum at any meeting of the Board:Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.(7)The Members of the Board other than the Officers of the University shall not be entitled to any remuneration for the performance of their functions under this Act except such daily and travelling allowances as may be prescribed.(8)No officer or other employee of the University shall be eligible to be a Member of the Board under clauses (vii) to (xi) of sub-section (2).
