Section 21 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
21. Board.
(1)The Chancellor shall, by notification, constitute the Board in accordance with the provisions of Section 26 of the Act.(2)As laid in sub-section (4) of the Section 26 of the Act, the members of the Board (other than ex-officio members) nominated or elected as the case may be, shall, subject to the provisions of Section 55 of the Act, hold office for a term of three years. The term shall commence from the date on which their nomination or election is published in the "Chhattisgarh Gazette".
