Section 12 in University of Horticultural Sciences Act, 2009
12. The Board of Management and its constitution.
(1)The Chancellor shall, as soon as may constitute the Board of Management.(2)The Board of Management shall consist of the following:-(i)The Vice-Chancellor who shall be the Chairperson;(ii)The Principal Secretary/Secretary to Government of Karnataka, Horticulture Department or his nominee not below the rank of Deputy Secretary;(iii)The Principal Secretary/Secretary to Government of Karnataka, Finance Department or his nominee not below the rank of Deputy Secretary;(iv)Two members of the Karnataka State Legislative Assembly to be nominated by the Speaker and one Member of the Karnataka Legislative Council to be nominated by the Chairman "(v)Director of Horticulture, Government of Karnataka, Bangalore;(vi)One eminent educationist (not below the rank of Professor) from the field of horticulture to be nominated by the Chancellor;(vii)Three progressive horticulture farmers from the jurisdiction of the University of which one person belonging to the Scheduled Caste or the Scheduled Tribes to be nominated by the Government;(viii)One agro-industrialist connected with processing of horticulture products to be nominated by the Chancellor;(ix)One outstanding woman social worker having background of rural advancement to be nominated by the Chancellor;(x)One representative from the Indian Council of Agriculture Research to be nominated by the Director General;(xi)Director of Education of the University;(xii)One Dean to be nominated by the Vice-Chancellor by rotation by term of two years;(xiii)Registrar who shall be the Member Secretary.(3)The term of the office of the members of the Board other than Ex-officio members shall subject to the pleasure of the Government or the Chancellor as the case may be, for three years and they shall not be eligible for re-nomination to any of the authorities of the University in any category.(4)When vacancy occurs in the office of any member by the reason of death, resignation, removal or any cause other than the expiry of term, the vacancy shall be filled in accordance with the provisions of this Act and the person who fills such vacancy, shall hold the said office for the remaining period for whose place he is nominated.(5)One third of the members of the Board shall form a quorum at a meeting of the Board:Provided that if a meeting of the Board is adjourned for want of quorum, no quorum shall be necessary for the adjourned meeting called for transaction of the same business.(6)The members of the Board other than the officers of the University shall not be entitled to any remuneration for the performance of their functions under this Act except such daily and traveling allowances as may be prescribed.(7)The Board may for the purpose of consultation invite any person having experience or special knowledge in any subject under consideration to attend its meeting. Such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote. Any person so invited shall be entitled to such allowances for attending the meeting as may be prescribed.(8)Ordinarily, the Board shall meet at least once in every three months on such dates as may be fixed by the Vice-Chancellor. However, the Vice-Chancellor may whenever he thinks fit or shall, upon the requisition in writing signed by not less than one half of the members of the Board, convene a special meeting of the Board.
