Section 18(2) in Tamil Nadu Agricultural University Act, 1971
(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.]
