Section 70 in The Maharashtra Animal and Fishery Sciences University Act, 1998
70. Constitution of First Executive Council.
- Notwithstanding anything contained in section 26, from the appointed day until such time as the Executive Council of the University is constituted in accordance with that section holds its first meeting; the Executive Council consisting of the following members shall be deemed to be constituted for the purposes of this Act, namely-(a)The Vice-Chancellor - ex-officio Chairman:(b)The Diary Development Commissioner or his nominee not below the rank of Additional Dairy Development Commissioner;(c)The Commissioner of Animal Husbandry or his nominee not below the rank of a Joint Director of Animal Husbandry;(d)the Commissioner of Fisheries;(e)The Director of the University;(f)One Dean to be nominated by the Pro-Chancellor;(g)One Fishery Scientist to be nominated by the Chancellor;(h)One Progressive farmer to be nominated by the Pro-Chancellor;(i)One representative of the Indian Council of Agricultural Research;(j)Three members of the Maharashtra Legislative Assembly to be nominated by the State Government;(k)Two members of the Maharashtra Legislative Council to be nominated by the State Government;(l)The Chairman of Animal Husbandary and Dairy Development Committee of six Zilla Parishads, one each from the Revenue Division to be nominated by the Pro-Chancellor;(m)The Registrar shall be ex officio Secretary of the Executive Council.
