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State of Rajasthan - Section

Section 11 in Agriculture University, Kota Act, 2013

11. The Board of Management and its constitution.

(1)The Chancellor shall as soon as may be after the first Vice-Chancellor is appointed, constitute the Board of Management.
(2)The Board of Management shall consist of the following:-
(i) the Vice-Chancellor Ex-officioChairman;
(ii) the Secretary to the Government in-charge of theAgriculture Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(iii) the Secretary to the Government incharge of theFinance Department or his nominee not below the rank of DeputySecretary Ex-officioMember;
(iv) the Secretary to the Government in-charge of theHigher Education Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(v) the Secretary to the Government in-charge of theAnimal Husbandry Department or his nominee not below the rank ofDeputy Secretary Ex-officioMember;
(vi) one Member of Rajasthan Legislative Assembly tobe nominated by the Speaker of the Rajasthan Vidhan Sabha Member;
(vii) two eminent educationists/ scientists from thefield of Agriculture to be nominated by the Government Member;
(viii) one progressive farmer from within thejurisdiction of the University to be nominated by the Government Member;
(ix) one distinguished agro-industrialist to benominated by the Government Member;
(x) one outstanding woman social worker havingbackground of rural advancement to be nominated by the Government Member;
(xi) one representative from the Indian Council ofAgricultural Research Member;
(xii) one Director to be nominated by theVice-Chancellor Member;
(xiii) one Dean to be nominated by the Vice-Chancellor Member;
(xiv) one Professor to be nominated by theVice-Chancellor Member;
(xv) Registrar Secretary.
Explanation. - For the purposes of this sub-section, expression "Secretary to the Government in-charge" means the Secretary to the Government in-charge of a department and includes an Additional Chief Secretary and a Principal Secretary when he is in-charge of that department.
(3)The term of the office of the members of the Board other than the ex-officio members shall be two years.
(4)No action or proceedings of the Board shall be invalid merely on the ground of the existence of any vacancy or defect in the constitution of the Board.
(5)One third of the members of the Board shall form 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 at the next 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 travelling allowances as may be prescribed.
(7)No officer or other employee of the University shall be eligible to be a member of the Board under clause (vii) to (xi) of sub-section (2).
(8)The Board for the purpose of consultation may invite any person having experience or special knowledge on any subject under consideration to attend its meeting and such person may speak or otherwise take part in the proceedings of such meeting but shall not be entitled to vote, however, he shall be entitled to such allowances for attending the meeting as may be prescribed.
(9)Normally the Board shall on dates to be fixed by the Vice-Chancellor meet once in every three months, however, Vice- Chancellor may, whenever he thinks fit, and shall, upon the requisition in writing signed by not less than five members of the Board, convene a special meeting of the Board.