Section 19 in Professor Jayashankar Telangana State Agricultural University Act, 1963
19. Constitution of the Board.
(1)The Chancellor shall, as soon as may be after the first Vice-Chancellor is appointed under sub-section (1) of section 11, 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;(dd)[ the Secretary to Government, Finance Department.]Other Members:(e)one person nominated by the Chancellor from amongst 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 nominated by the Chancellor;(h)four persons nominated by the Chancellor from amongst the Members of the State Legislature and the Members of Parliament elected from the State of [Telangana] [Substituted by G.O.Ms.No.9, Agricultural & Cooperation (Agri.III) Department, dated 05.08.2014.];(i)[four persons] [Substituted by Act No. 31 of 1996.] 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 Raj;(k)[ two persons nominated by the Chancellor from among the Agro Industrialists and other entrepreneurs, including self employed graduates.] [Inserted by Act No. 31 of 1996.](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.] [Sub-section (2) and (3) substituted by Act No.50 of 1976.](4)The term of office of members of the Board other than ex-officio members shall be [three years:] [Substituted by Act No.50 of 1976.]Provided that no member of the Board who is [xxx] [The words 'elected or' omitted by Act No.50 of 1976.] nominated shall continue to be a member of the Board on his ceasing to hold the office by virtue of which he has been [xxx] [Omitted by Act No.50 of 1976.] nominated as member of the Board:[Provided further that even if some of the members are nominated at different times to the Board under items (e) to (k) of sub-section (2), the term of three years in their case shall be reckoned from the date on which the notification constituting the Board was first issued.] [Added by Act No.31 of 1996.](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.
