Section 27(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(2)The Board shall consist of the following members, namely:-(A)Ex-Officio Members(i)The Vice-Chancellor, who shall be the chairperson;(ii)The Secretary to Government of Karnataka in charge of Animal husbandry or his nominee not below the rank of a Joint Secretary.The Secretary to Government of Karnataka in charge of fisheries or his nominee not below the rank of a Joint Secretary..(iii)The Secretary to Government of Karnataka in charge of Finance or his nominee not below the rank of a Joint Secretary.(iv)The Secretary to Government of Karnataka in charge of law or his nominee not below the rank of a Joint Secretary.(v)The Director of Animal Husbandry(vi)The Director of Fisheries(vii)The Registrar, who shall be the Member Secretary.(B)Other Members(i)One scientist, having special knowledge or practical experience in research; teaching and extension education in the field of Veterinary and Animal and Fishery sciences, nominated by the Chancellor;(ii)One Progressive livestock farmer nominated by the Chancellor ;(iii)One Progressive fisherman nominated by the Chancellor;(iv)One representative of the industries connected with animal husbandry or fisheries nominated by the Chancellor;(v)One woman social worker nominated by the Chancellor;(vi)One educationist nominated by the Chancellor;(vii)One nominee of the" Indian Council of Agricultural Research;(viii)President of the Karnataka Veterinary Council;Provided that no person who is in the employment of the State Government or the University shall be nominated under the category of "other Members."
