Section 10 in Maharana Partap Horticultural University, Karnal Act, 2015
10. Board.
(1)The State Government shall, as soon as possible, after the commencement of this Act, constitute a Board for the management of the University.(2)The Board of the University shall consist of the following official and non-official members,-Official members(a)Vice-Chancellor;(b)Administrative Secretaries of the State Government in the Department of-(i)Horticulture; and(ii)Finance;(c)Director /Director General, Horticulture;(d)Deputy Director General (Horticulture) from Indian Council of Agricultural Research;Non-official membersPersons not being officials, appointed by the State Government from amongst the following categories of persons, namely:-(i)a person from amongst the members of the Haryana State Legislative Assembly to be nominated by the Speaker;(ii)a person who in the opinion of the State Government is an eminent Scientist in horticultural sciences with the background of research or extension education or development or administration;(iii)two persons who in the opinion of the State Government are progressive Horticulture farmers, having experience of and interest in Horticulture farming and its improvement;(iv)a person who in the opinion of the State Government is a distinguished industrialist and businessman associated with Horticulture;(v)a woman who in the opinion of the State Government has an outstanding background of rural advancement and Horticulture.(3)The Chancellor shall be the Honorary Chairman, the Vice-Chancellor shall be the Chairman and the Registrar shall be the Secretary of the Board.(4)The term of office of the non-official members of the Board shall be two years.(5)A non-official member of the Board may resign from his office by giving a notice in writing, addressed to the Chairman.(6)The non-official members of the Board shall not be entitled to receive any remuneration for the performance of their functions under this Act, except such daily and travelling allowances, as may be prescribed.
