Section 12 in Universities of Agricultural Sciences Act, 2009
12. The Board of Management and its Constitution.
(1)The Chancellor shall, as soon as may constitute the Board of Management.(2)The Board of Management shall consist of the following:(i)The Vice-Chancellor who shall be the Chair person(ii)The Principal Secretary or Secretary to Government of Karnataka incharge of the Agriculture Department;(iii)The Principal Secretary or Secretary to Government of Karnataka, Finance Department or his nominee not below the rank of Deputy Secretary;(iv)The Principal Secretary or Secretary to Government of Karnataka, Ecology, Environment and Forest Department or his nominee not below the rank of Deputy Secretary(v)The Principal Secretary or Secretary to Government of Karnataka incharge of the Horticulture Department;(vi)one person, not being a Government Servant or servant of the University nominated by State Government from among graduates of not less than five years standing of the University.(vii)Five progressive farmers from the jurisdiction of the university of which two persons belonging to the Scheduled Caste or the Scheduled Tribes to be nominated by the State Government.(viii)Two members of the Karnataka State Legislative Assembly to be nominated by the Speaker and one Member of the Karnataka Legislative Council to be nominated by the Chairman."(ix)One eminent educationist not below the rank of professor from outside the jurisdiction of the university from the field of Agriculture and allied science to be nominated by the Chancellor.(x)One agro-industrialist to be nominated by the Chancellor(xi)One woman social worker having background of rural advancement to be nominated by the Chancellor.(xii)One representative from the Indian Council of Agriculture Research to be nominated by the Director General.(xiii)Director of Education of the University.(xiv)Commissioner of Agriculture , Karnataka(xv)One Dean to be nominated by the Vice-Chancellor, by rotation for a term of two years(xvi)Registrar who shall be the Member Secretary(3)The term of office of the members of the Board, other than Ex-officio members, shall, subject to the pleasure of the Government or the Chancellor, as the case may be, for three years and they shall not be eligible for re-nomination to any of the authorities of the University.(4)When vacancy occurs in the office of any member by the reason of death, resignation, removal or any cause other than the expiry of term, the vacancy shall be filled in accordance with the provisions of this Act and the person who fills such vacancy, shall hold the said office for the remaining period for whose place he is nominated.(5)One third of the members of the Board shall form quorum at a meeting of the Board:Provided that if a meting of the Board is adjourned for want of quorum, no quorum shall be necessary for the adjourned meeting called for transaction of the same business.(6)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 traveling allowances as may be prescribed.(7)The Board may for the purpose of consultation invite any person having experience or special knowledge in any subject under consideration to attend its meeting. Such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.(8)Ordinarily the Board shall meet at least once in every three months on such dates as may be fixed by the Vice-Chancellor. However, the Vice-Chancellor may whenever he thinks fit or shall, upon the requisition in writing signed by not less than one half of the members of the Board, convene a special meeting of the Board.
