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State of Punjab - Section

Section 3 in The Punjab State Council for Agricultural Education Act, 2017

3. Constitution of the Council.

(1)The Government may, by notification in the Official Gazette, constitute a Council to be known as the Punjab State Council for Agricultural Education to exercise the powers conferred upon and perform the functions assigned to it under this Act.
(2)The Council shall be a body corporate with perpetual succession and a common seal with power to acquire, hold and dispose of property, and to enter into contract and may, by the said name sue and be sued.
(3)The Council shall consist of the following members, namely:-
(i) The Financial Commissioner (Development)/Additional Chief Secretary (Development) to Government ofPunjab, Department of Agriculture; : Chairperson
(ii) The Vice-Chancellor of the PunjabAgricultural University; : Vice-Chairperson
(iii) The Secretary to Government of Punjab,Department of Finance; : Ex-officio Member
(iv) One representative of Director General,Indian Council of Agricultural Research, New Delhi; : Ex-officio Member
(v) Any one Vice-Chancellor, from a State fundedUniversity or a private University of Punjab or hisrepresentative not below the rank of Registrar, Dean or Directorto be nominated by the Government ; : Ex-officio Member
(vi) Any one of the Dean, Postgraduate Studies;Dean, College of Agriculture; College of Agricultural Engineeringand Technology; and College of Home Science of the PunjabAgricultural University, to be nominated by the Government; : Ex-officio Member
(vii) Any one of the Director of Agriculture,the Director of Horticulture, the Chief Conservator of Soil ofthe Government of Punjab; : Ex-officio Member
(viii) Two eminent agricultural scientists :Member to be nominated by the Government;    
(ix) One agricultural entrepreneur from industry(agriculture machinery or food processing industry) in the Stateof Punjab to be nominated by the Government; : Member
(x) A full time Member-Secretary, to beappointed by the Government. : Member-Secretary.
(4)The term of the office of members other than ex-officio members shall be three years:Provided that a member whose term of three years has expired shall, unless Government otherwise directs, continue to hold the office till his successor is nominated.
(5)A member of the Council may resign from his office at any time by tendering his resignation in writing to the Chairperson and the Chairperson shall forward the same to the Government for its acceptance and such member shall be deemed to have vacated his office on acceptance of resignation by the Government.
(6)The Government, in case of a member other than the Chairperson and an ex-officio member may, by an order, in writing by recording reasons thereof, remove any member from the office on the ground that he,-
(i)has abused his position; or
(ii)has been convicted by a Court of Law for an offence involving moral turpitude or has otherwise become insane or of unsound mind; or
(iii)is guilty of misconduct which in the opinion of the Government render him unfit to continue as Member; or
(iv)has continuously absented himself from three consecutive meetings of the Council without the permission of the Chairperson:
Provided that before issuing an order, the Government shall give such a member a reasonable opportunity of being heard.
(7)A causal vacancy occurring due to death, resignation or removal of a member shall be filled by nomination and such a member shall hold the office for the remaining term.
(8)Subject to the provisions of this Act, every member except one who is removed under sub-section (6) shall be eligible for re-nomination.