Section 12(2) in Universities of Agricultural Sciences Act, 2009
(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
