Section 3 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
3. The Executive Council.
(1)In accordance with the provisions of section 30 the Registrar shall by letter inform the following Executive Officers and Other Members that the Executive Council is being constituted and that they are appointed ex-officio members of the Executive Council.-(a)The Vice-Chancellor - ex-officio Chairman,(b)The Director of Agriculture or an Additional Director of Agriculture,(c)The Director of Animal Husbandry,(d)The Director of Horticulture,(e)The Chief Conservator of Forests.(2)The Director of Animal Husbandry or the Director of Horticulture or the Chief Conservator of Forests may, as the case may be, nominate an officer not below the rank, of Joint Director/Conservator of Forests to attend, in his absence any of the meetings of the Executive Council. Such officer shall have the right to take part in the proceedings of these meetings and also to vote as member in the absence of the concerned Director/Chief Conservator of Forests.(3)The Vice-Chancellor shall nominate one Director by rotation from amongst the Directors of Instruction, Research or Extension Education as a member of the Executive Council. The Director so nominated shall become a member of the Executive Council for two years from the date of his nomination.(4)The Vice-Chancellor shall nominate one Dean of a Faculty of the University by rotation as a member of the Executive Council. The Dean so nominated, shall become a member of the Executive Council for two years from the date of his nomination.(5)The Chancellor shall upon receipt of a proposal from the Vice-Chancellor, nominate one Eminent Agricultural Scientist on the Executive Council. He shall become a member of the Executive Council for three years from the date of his nomination.(6)The Pro-Chancellor shall upon receipt of a request from the Vice-Chancellor, nominate three progressive farmers on the Executive Council. They shall become members of the Executive Council for three years from the date of nomination.(7)Upon receipt of a request from the Vice-Chancellor or under his direction from the Registrar, the Director General of the Indian Council of Agricultural Research shall nominate a person to represent the Indian Council of Agricultural Research. The person so nominated shall become a member of the Executive Council for three years from the date of his nomination.(8)The State Government in [Agriculture Animal Husbandry, Dairy Development and Fisheries Department] [As amended for the words 'Agriculture and Co-operation Department' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] shall upon receipt of a request from the Vice-chancellor or under his direction the Registrar, nominate one Agio Industrialist on the Executive Council. He shall become a member of the Executive Council for three years from the date of his nomination.(9)The Maharashtra Legislature Secretariat shall suo motu or upon request from the Registrar take necessary action to hold elections for electing three members by the Maharashtra Legislative Assembly from amongst its members and two members by the Maharashtra Legislative Council from amongst its members, in the current or ensuing session of the Legislature.The members so elected shall become the members of the Executive Council from the date of their election by the Assembly or the Council as the case may be.(10)The Pro-Chancellor shall upon a receipt of a request from the Vice-Chancellor, nominate the Chairman of Agriculture Committee of two Zilla Parishads in the University area on the Executive Council. They shall become members of the Executive Council from the date of their nomination.(11)The Registrar shall invite Comptroller of the University to attend the meetings of the Executive Council.(12)Upon receipt of a request from the Registrar, the State Government shall take necessary steps to fill in the vacancies that have fallen vacant.
