Section 11 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
11. Constitution of the 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 -(a)the Vice-Chancellor;(b)the Chief Secretary of the State Government;(c)the Financial Commissioner Development of the State Government;(d)the Secretaries to the State Government in the Department of -(i)Animal Husbandry, Fisheries and Dairy Development; and(ii)Finance.(e)the Director of Animal Husbandry;(f)the Director of Dairy Development;(g)the Director and Warden of Fisheries;(h)the Deputy Director General (Animal Science) as a representative of the Indian Council of Agricultural Research;(i)one officer, appointed by the Board from amongst the Deans or Directors of the University; and(j)persons, not being officials, appointed by the State Government from amongst the following categories of persons, namely :-(i)two from amongst the persons, who in the opinion of the State Government, are eminent Veterinary and Animal Science Scientists with the background of research or extension education or development or administration;(ii)two from amongst the persons, who in the opinion of the State Government, are progressive farmers or live-stock breeders, having experience of, and interest in, scientific farming of live-stock, poultry, fishery and their improvement;(iii)one from amongst the persons, who in the opinion of the State Government, are distinguished industrialists and businessmen, associated with Veterinary and Animal Husbandry development;(iv)one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are distinguished industrialists and businessmen;(v)one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are eminent veterinarians; and(vi)one from amongst the women, who in the opinion of the State Government, are outstanding social workers, preferably with a background of rural advancement and animal husbandry.(3)The term of office of the members of the Board, other than the official members, shall be two years.(4)A member of the Board may resign his office by giving a notice in writing, addressed to the Chancellor.(5)If, for any reason, a vacancy occurs in the office of a member of the Board, the State Government may fill that vacancy by appointing another person of the same category in accordance with the provisions of this section.(6)Five members of the Board, shall be a quorum for a meeting of the Board :Provided that if a meeting of the Board is adjourned for want of a quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.(7)The Chancellor shall be the Honorary Chairman of the Board and the Vice- Chancellor shall be the working Chairman.(8)The Members of the Board, shall not be entitled to receive any remuneration for the performance of their functions under this Act, except for such daily and travelling allowances, as may be prescribed.
