Section 18 in Tamil Nadu Agricultural University Act, 1971
18. Constitution of Board of management.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 45, Constitute a Board of Management.(2)The Board shall consist of the following members, namely:-Class I-Ex-officio(a)Vice-Chancellor;(b)Secretary to Government, Agriculture Department;(c)Secretary to Government, Finance Department;(d)Director of Agriculture;(e)[ Chief Engineer (Agricultural Engineering);] [Substituted by Tamil Nadu Act 15 of 1995.](f)[ Director of Horticulture and Plantation Crops;] [Substituted by Tamil Nadu Act 15 of 1995.](g)Chief Conservator of Forests; and(h)Registrar.Class II-Other Members(a)One agricultural scientist having special knowledge or practical experience in agricultural research, teaching and extension education nominated by the Chancellor;(b)one crop farmer nominated by the Chancellor;(c)one livestock farmer nominated by the Chancellor;(d)one representative of the agro-industries nominated by the Chancellor;(e)one woman social worker nominated by the Chancellor;(f)one educationist nominated by the Chancellor;(g)one nominee of the Indian Council of Agricultural Research;[xxx] [The word 'and' was omitted by Tamil Nadu Act 15 of 1995.](h)[ one member elected by the members of the Legislative Assembly of the State of Tamil Nadu from among themselves:] [Substituted by Tamil Nadu Act 15 of 1995.]Provided that no member so elected shall be disqualified for being a member of the Legislative Assembly; and(i)[ two members representing agriculture, horticulture, agricultural engineering, agro processing, food processing or agro exports, nominated by the Government.] [Substituted by Tamil Nadu Act 15 of 1995.][(2-A) In case the Secretary to Government, Finance Department, is unable to attend the meetings of the Board, for any reason, he may depute any officer of his department not lower in rank than that of Joint Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussions of the meetings and shall have the right to vote.] [Inserted by Tamil Nadu Act 45 of 2000.](3)The Vice-Chancellor shall be the ex-officio Chairman of, and the Registrar shall be the ex-officio Secretary to, the Board.(4)The term of office of the members of the Board, other than the ex-officio members, shall be three years and such members shall be eligible for re-appointment for not more than one successive term.(5)No officer or employee of the University, other than the Vice-Chancellor and the Registrar, shall be eligible to be a member of the Board.(6)The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.(7)The Chancellor may, after giving a reasonable opportunity of being heard, remove any member of the Board other than an ex-officio member from office, if such member in the opinion of the Chancellor, is incapable of acting as a member or has abused his position as a member so as to render his continuance as such member detrimental to the interest of the University.
