Section 10 in The Punjab Agricultural University Act, 1961
10. Constitution, powers and duties of the Board.
(1)The State Government shall, within a period of one year from the commencement of this Act, establish the Board of Management which shall consist of the following members :-(i)Secretary to Government, Punjab, Community Development Department;(ii)Secretary to Government, Punjab, Agricultural Department;(iii)Secretary to Government, Punjab, Finance Department;[(iii-a) the Vice-Chancellor of the University;] [Inserted by Punjab Act 10 of 1962, section 2 (1).](iv)seven persons, not being officials, to be appointed by the State Government as follows :-(a)one eminent agricultural scientist having background of agricultural research or education;(b)two progressive farmers or live-stock breeders having experience of and interest in scientific farming and live-stock improvement;(c)one distinguished industrialist, businessman, manufacturer, or trader having interest in agricultural development;(d)one outstanding woman social worker preferably having background of rural advancement; and(e)two elected members of the Punjab Panchayat Samities and Zila Parishads;(v)two persons to be elected by the registered graduates of the [branch of learning from amongst themselves in such proportion as may be prescribed;] [Substituted by Punjab Act 12 of 1965, section 3 (1).]Provided that for the first election, one person shall be elected in the prescribed manner by the Alumni Association of the Government Agricultural College, Ludhiana and the other by the Alumni Association of the Government College of Veterinary and Animal Science, Hissar.(2)Subject to the provisions of sub-section (3), the term of office of the members of the Board, other than official members, shall be five years :Provided that the term of office of a member appointed or elected, as the case may be, to fill a casual vacancy shall be the residue of the term of his predecessor.(3)At the first meeting of the Board, the members of the Board, other than official members, shall draw lots to determine the term of their office so that two members shall retire after one year, two after two years, two after three years, two after four years and one after five years.(4)Six members of the Board shall form a quorum at a meeting of the Board :Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.(5)[ The Chancellor shall be the Honorary Chairman of the Board and the Vice-Chancellor its Working Chairman.] [Substituted by Punjab Act 12 of 1965 section 3 (2).]Proviso omitted.(6)The following officers shall be associated at the meeting of the Board as technical advisers but they not be entitled to vote at any such meetings :-(a)One person appointed by the Indian Council of Agricultural Research;(b)Director of Agricultural, Punjab;(c)Director of Animal Husbandry, Punjab;(d)Director of Public Instructions, Punjab; and(e)Director of Technical Education, Punjab;(7)The Board shall have the right to obtain assistance of such other technical experts as it may deem fit(8)The members of the Board shall not be entitled to receive any remuneration for performing the functions assigned to the Board under this Act except such daily and travelling allowances as may be prescribed.[Provided that nothing herein shall affect the emoluments or other conditions of service of the Vice-Chancellor,] [Inserted by Punjab Act 9 of 1962 section 2 (3).](9)The powers and duties of the Board shall be as follows :-(a)to approve the budget submitted by the Vice-Chancellor;(b)to hold and control the property and funds of the University and issue any general directive on behalf of the University;(c)to accept and transfer any property on behalf of the University;(d)to administer funds placed at the disposal of the University for specific purposes;(e)to invest moneys belonging to the University;(f)to appoint the officers, teachers and other employees of the University in the manner prescribed;(g)to direct the form and use of the common seal of the University;(h)to appoint such committees as it may deem necessary for its proper functioning;(i)to borrow money for capital improvements and make suitable arrangements for its repayment;(j)to appoint the Vice-Chancellor subjects to the provisions of section 11;(k)to meet at such times and so often as the Board may deem necessary, provided that regular meetings of the Board shall be held at least once in every two months and at least two thirds of these regular meetings shall be held every year at the headquarters of the University;(l)to regulate and determine all matters concerning the University in accordance with this Act and the Statutes, and to exercise such powers and to discharge such duties as may be conferred or imposed on the Board by this Act and the Statutes.
