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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Agriculture University, Kota Act, 2013

(2)The Board of Management shall consist of the following:-
(i) the Vice-Chancellor Ex-officioChairman;
(ii) the Secretary to the Government in-charge of theAgriculture Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(iii) the Secretary to the Government incharge of theFinance Department or his nominee not below the rank of DeputySecretary Ex-officioMember;
(iv) the Secretary to the Government in-charge of theHigher Education Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(v) the Secretary to the Government in-charge of theAnimal Husbandry Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(vi) one Member of Rajasthan Legislative Assembly tobe nominated by the Speaker of the Rajasthan Vidhan Sabha Member;
(vii) two eminent educationists/ scientists from thefield of Agriculture to be nominated by the Government Member;
(viii) one progressive farmer from within thejurisdiction of the University to be nominated by the Government Member;
(ix) one distinguished agro-industrialist to benominated by the Government Member;
(x) one outstanding woman social worker havingbackground of rural advancement to be nominated by the Government Member;
(xi) one representative from the Indian Council ofAgricultural Research Member;
(xii) one Director to be nominated by theVice-Chancellor Member;
(xiii) one Dean to be nominated by the Vice-Chancellor Member;
(xiv) one Professor to be nominated by theVice-Chancellor Member;
(xv) Registrar Secretary.
Explanation. - For the purposes of this sub-section, expression "Secretary to the Government in-charge" means the Secretary to the Government in-charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he is in-charge of that department.