Section 12(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(2)(a)The Minister for Agriculture, Maharashtra State, shall be the Chairman of the State Council.(b)The State Government may appoint a person, who in its opinion, has expertise in any aspect of agricultural development, to be the Vice-Chairman of the Council, [and the Vice-Chairman shall, subject to the provisions of this Act, hold office for a period of three years from the date of his appointment. The Vice-Chairman shall hold office during the pleasure of the State Government; and the State Government may, if it appears to it to be necessary and expedient so to do in the public interest, by order remove him from office at any time: [This portion and proviso added by Maharashtra 32 of 2013, Section 3, (w.e.f. 25-10-203).]Provided that, the Vice-Chairman of the Council holding the office on the date of commencement of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Second Amendment) Act, 2013, shall vacate such office with immediate effect.](c)The Council shall consist of the following other members, namely:-(i)the Vice-Chancellors of the Agricultural Universities in the State as ex-officio members;(ii)the Chief Secretary to Government and the Agriculture, Finance and Planning Secretaries to Government as ex-officio members;(iii)one representative of the Indian Council of Agricultural Research to be appointed by the State Government;(iv)four non-official members of the Executive Councils concerned to be appointed by the State Government, one from each Agricultural University area;(v)one member to be appointed by the Chancellor;(vi)two agricultural scientists to be appointed by the State Government;(vii)the Member-Secretary, a whole-time officer, to be appointed by the State Government.
