Section 11 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
11. Constitution of the Board.
(1)The Board shall consist of the following members-(1)The Chancellor as ex-officio-Chairman.(2)[ Commissioner, Higher Education or his nominee not below the rank of Additional Director, Higher Education.] [Substituted by M.P. Act No. 29 of 1995 (w.e.f. 22-9-1995).](3)The Vice-Chancellor and Pro-Vice-Chancellor.(4)Secretaries to Government of the State in the Department of Education, Rural Development, Agriculture and Finance or their nominees not below the rank of Deputy Secretary.(5)Two eminent scientists with background of agriculture, rural development or education to be nominated by the Chancellor.(6)Two progressive farmers to be nominated by the Chancellor.(7)(i)A distinguished industrialist or manufacturer having special knowledge in agriculture or rural development to be nominated by the State Government.(ii)One outstanding woman social worker preferably having background of rural advancement to be nominated by the Chancellor.(iii)A distinguished engineer to be nominated by the Chancellor.(iv)An eminent educationist to be nominated by the Chancellor.(v)A representative of small or village industries to be nominated by the State Government.(8)A representative of the Indian Council of Agricultural Research.(9)One representative of Deendayal Research Institute.(10)One Dean/Director by seniority by rotation.(11)An eminent Physician specialised in indigenous medicine nominated by the Chancellor.(12)One legal luminery to be nominated by the State Government.(2)The Chancellor shall be ex-officio Chairman and the Registrar shall be non-member Secretary of the Board.(3)The term of office of members of the Board, other than ex-officio members, shall be three years, and a member shall be eligible to serve a maximum of two terms.(4)In case of a vacancy occurring before the expiry of the term of a member, his successor shall be designated to serve the remaining unexpired portion of his term.(5)The members of the Board shall not be entitled to receive any remuneration from the University except such daily and travelling allowances us may be prescribed.
