Section 19 in Andhra Pradesh Agricultural University Act, 1963
19. Vice-Chancellor.
(1)The Chancellor shall, as soon as may be after the first is appointed under sub-section (1) of section II, take action to constitute the Board.(2)[ The Board shall consist of the following members, namely :-Ex-officio Members(a)the Vice-Chancellor(b)the Secretary to Government, Panchayat Raj Department(c)the Director of Agriculture(d)the Director of Animal Husbandry.Other Members(e)One person to be nominated by the Chancellor from the members of the Indian Council of Agricultural Research.(f)One person, who is in the opinion of the Chancellor a distinguished agricultural scientist, nominated by the Chancellor.(g)Three persons from the Academic Council to be nominated by the Chancellor.(h)Four person's to be nominated by the Chancellor from among the members of the State Legislature and the members of parliament elected from the State of Andhra Pradesh.(i)Two persons nominated by the Chancellor from amongst the progressive agriculturists of whom one shall be a woman.(j)One person nominated by the Chancellor from amongst the members of the State Chamber of Panchayat.](3)[ The Vice-Chancellor shall be ex-officio Chairman of the Board, and shall conduct the meetings of the Board in accordance with the statutes made in that behalf.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](4)[ The term of office of members of the board other than ex-officio members shall be three years.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).]Provided that no member of the board who is nominated shall continue to be a member of the Board on his ceasing to hold the office by virtue of which he has been nominated as member of the Board.(5)The members of the Board shall be entitled to receive such daily and travelling allowances as may be prescribed but not to any remuneration.
