Section 26 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
26. Constitution of Board.
(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 Chhattisgarh,-(a)Agriculture Department;(b)Finance Department;(c)Animal Husbandry and Veterinary Services Department;(d)Dairy Development Department;(e)Fisheries Department.Members nominated by the Chancellor(iii)three eminent scientists with background of research or education in-(i)Agriculture;(ii)Veterinary, Fisheries and Dairy;(iii)Agricultural Engineering;Members nominated by the State Government(iv)a distinguished industrialist or manufacturer having special knowledge in agricultural development;(v)one eminent women social worker having background of rural advancement;(vi)one progressive farmer preferably belonging to Scheduled Caste/Scheduled Tribe.Other Members(vii)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 members other than ex officio members of the Board shall hold office during the pleasure of nominating authority but their tenure shall not exceed three years. Further, such member shall not continue to be a member if he is declared insane, insolvent, absconder or otherwise incapable of discharging his duties as a member or he has resigned from the membership in such case a fresh nomination shall be made by University authority as soon as possible.(5)The members of the Board shall receive such travelling and daily allowance as may be prescribed by the Statutes.
