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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1) in Rajasthan Agricultural University Act, 1962

(1)The Board of Management shall be the highest executive body of the University and shall consist of the following members, namely :-I. The Vice-Chancellor of the University as Chairman.[II. Ex-officio Members.-
(i)the Secretary to the Government of Rajasthan, Finance Department;
(ii)the Secretary to the Government of Rajasthan. Education Department;
(iii)the Special Secretary to the Government of Rajasthan, Planning Department;
(iv)the Director of College Education, Rajasthan, and
(vi)the Registrar of the University-Members-Secretary.
Explanation. - Ex-officio member mentioned at (i) to (ii) shall include their respective nominees who shall not be below the rank of Special Secretary to the Government of Rajasthan.III. Nominated members.-
(i)two persons nominated by the Vice-Chancellor from amongst the Deans for one year;
(ii)two University Professors nominated by the Vice-Chancellor for one year;
(iii)two eminent educationists to be nominated by the Chancellor for one year;
(iv)one teacher other than the Professors, working in the University or in a constituent college to be nominated by the Vice-Chancellor for one year;
(v)one Principal of a college from amongst the affiliated colleges to be nominated by the State Government for one year; and
(vi)two members of State Legislature to be nominated by the State Government for one year.]
IV. Elected Members.-Two teachers who have put in not less than seven years' teaching experience in the institutions of higher education in Rajasthan on 1st January immediately preceding the year in which elections are held, other than University Professors/Deans/Associate Deans/Directors of Colleges of the University to be elected by the teachers separately from amongst[themselves for one year.] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.]
(a)[ Omitted.] [Omitted by Act No. 37 of 1987 dated 7-11-1987.]
(b)[ Omitted.] [Omitted by Act No. 37 of 1987 dated 7-13-1987.]