Section 30 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
30. Executive Council.
(1)The Executive Council of each University shall be the executive authority of the University and shall consist of the following members, namely:-(i)The Vice-Chancellor - Ex Officio Chairman,(ii)[ The Commissioner of Agriculture or his nominees not below the rank of Director. [[Clauses (ii) and (iii) were substituted by Maharashtra 14 of 2003 Section 8(a)(i) (w.e.f. 3.3.2005).Substituted clauses reads as follows:-(ii)The Director of Agriculture or an additional Director of Agriculture.(iii)The Director of Animal Husbandry or his nominee not below the rank of Joint Director of Animal Husbandry.]](iii)The Commissioner of Animal Husbandry or his nominee not below the rank of Additional Director of Animal Husbandry.](iv)The Director of Horticulture or his nominees, not below the rank of joint Director of Horticulture.(v)The Chief Conservator of Forests or his nominee, not below the rank of Conservator of Forests.(vi)One Director (Instruction Research or Extension Education) of the University to be nominated by the Vice-Chancellor by rotation.(vii)One Dean to be nominated by the Vice-Chancellor by rotation,(viii)One eminent agricultural scientist with adequate experience of active research to be nominated by the Chancellor, in consultation with the Vice-Chancellor(ix)[ Five progressive farmers to be nominated by the Pro-Chancellor of which one shall be from the persons belonging to the Scheduled Castes, Scheduled Tribes or the Backward Class of Citizens to be appointed by rotation and not less than one shall be a woman.] [[Clause (ix) was substituted by Maharashtra 14 of 2003 Section 8(a)(2) (w.e.f. 3.3.2003).Substituted clause (ix) reads as follows:-(ix)Three progressive farmers to be nominated by the Pro-Chancellor.]](x)One representative from the Indian Council of Agricultural Research.(xi)One Agro-Industrialist to be nominated by the State Government.(xii)[ three members of the Maharashtra Legislative Assembly, nominated by the Speaker of the Maharashtra Legislative Assembly. [[Clauses (xii) and (xiii) were substituted by Maharashtra 27 of 2005 Section 6, (w.e.f. 19.5.2005).Substituted clause (xii) and (xiii) reads as follows:-'(xii) Three members of the Maharashtra Legislative Assembly elected by the Assembly from amongst its members, of whom not less than one shall be from the persons belonging to the Scheduled Castes Scheduled Tribes or the Backward Class of Citizens';'(xiii) Two members of the Maharashtra Legislative Council elected by the Council from amongst its members of whom not less than one be from the persons belonging to the Scheduled castes scheduled Tribes or the Backward Class of Citizens.']](xiii)two members of the Maharashtra Legislative Council, nominated by the Chairman of the Maharashtra Legislative Council.](xiv)The Chairman of Agriculture committees of two Zilla Parishads in the University area to be nominated by the Pro-Chancellor.(xv)[ The Registrar shall be the ex officio Member-Secretary of the Executive Council but, he shall have no right to vote. [Clause (xv) to (xvii) were added by Maharashtra 14 of 2003, Section 8(a)(5), (w..e.f. 3.3.2003).](xvi)The Commissioner of Dairy Development or his nominee not below the rank of Additional Commissioner.(xvii)The Commissioner of Fisheries or his nominee not below the rank of Deputy Director];(1A)[ * * * * * * *] [[Sub-section (1-A) was deleted by the Maharashtra 14 of 2003, Section 8(b), (w.e.f. 3.3.2003).Deleted sub-section (1A) reads as follows:-(1A)The Registrar shall be ex-officio secretary of the Executive Council.]](2)(a)A member who is representative of the Indian Council of Agricultural Research or who is nominated by the Chancellor or who, being an Agro-Industrialist is nominated by the State Government, shall hold office for three years.(b)[ a member nominated under clause (xii) or (xiii) of sub-section (1) shall cease to be a member of the Executive Council as soon as he ceases to be member of the Maharashtra Legislative Assembly or, as the case may be, the Maharashtra Legislative Council.] [[Clause (b) was substituted by Maharashtra 27 of 2005, Section 6(b), (w.e.f. 29.5.2005).Substituted clause (b) reads,as follows-(b)A member elected by the Maharashtra Legislative Assembly or the Maharashtra Legislative Council shall cease to be a member of the Executive Council as soon as he ceases to be a member of the electing body.]](c)The Chairman of the Agriculture Committee of any Zilla Parishad who becomes a member of the Executive Council under clause (xiv) of sub-section(l) shall cease to be a member of the Executive Council as soon as he ceases to be Chairman of the said Committee or on the expiry of the period of one year from the date of his appointment to the Executive Council whichever is earlier.
