Section 13(2) in The Haryana and Punjab Agricultural Universities Act, 1970
(2)The Board of the Haryana Agricultural University shall consist of(a)the Vice-Chancellor;(b)the Chief Secretary to the Government of the State of Haryana;(c)the Secretaries to the Government of the State of Haryana in the Departments of(i)Agriculture;(ii)Finance; and(iii)Community Development;(d)persons, not being officials, appointed by the Government of the State of Haryana from amongst the following categories of persons, namely:(i)one from amongst persons who are, in the opinion of that Government, eminent agricultural scientists with a background of agricultural research or education;(ii)two from amongst persons who are, in the opinion of that Government, progressive farmers or live-stock breeders having experience of, and interest in scientific farming and live- stock improvement;(iii)one from amongst persons who are, in the opinion of that Government, distinguished industrialists, businessmen, manufacturers or live-stock breeders, associated with agricultural development; and(iv)one from amongst women who are, in the opinion of that Government, outstanding social workers, preferably with a background of rural advancement.
