Section 15(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(3)For constituting the Committee under sub-section (2), the Chancellor shall, before the expiry of the term of the Vice-Chancellor, call upon the Board and the State Government to choose their nominees and if any one of them or both fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may nominate any one or two persons, as the case may be, not employed by or on behalf of the Vishwa Vidyalaya or College and the persons so nominated shall be deemed to be the persons elected or nominated by the Board or the State Government, as the case may be.
