(1)The Chancellor, shall constitute the Board within two months of the establishment of the University.(2)The Board shall consist of the following persons, namely:-Ex-officio members(i)the Vice-Chancellor- Chairman;(ii)the Secretary to Government of Madhya Pradesh(a)Farmer Welfare and Agriculture Development Department;(b)Finance Department,or an officer not below the rank of Deputy Secretary of above departments designated/nominated by the concerning Secretary;Members nominated by the Chancellor,-(iii)two eminent agriculturist with background of agricultural research or education;(iv)two progressive farmers from the State who shall not be the members of any political party or its body;(v)one outstanding woman social worker having background of rural advancement;(vi)one eminent Veterinary or Animal Husbandry scientist with experience of veterinary or Animal Husbandry research or education;Members nominated by the State Government,-(vii)a distinguished industrialist or manufacturer having -special knowledge in agricultural development;(viii)one eminent engineer preferably with agricultural engineering background;Members elected by the State Legislative Assembly,-(ix)three members from amongst members of the State Legislative Assembly to be elected by the State Legislative Assembly;Other member -(x)one representative of Indian Council of Agricultural Research to be nominated by the Director General of that Council.(3)The Registrar shall be the non-member Secretary of the Board.(4)The term of office of members of the Board other than Ex-officio members shall be three years :Provided that the member of the Board elected under item (ix) of sub-section (1) shall cease to hold office as such member if he ceases to be a member of the Legislative Assembly.(5)No actor proceeding of the Board shall be invalid merely on the ground of existence of any vacancy in, or defect in the constitution of the Board.(6)The members of the Board shall receive such travelling and daily allowance as may be prescribed by Statutes.
