Section 25 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
25. [ Board. [Substituted by M.P. Act No. 19 of 1985.]
(1)The Board shall consist of the following persons, namely :-]Ex-Officio Members(i)the Kulapti Chairman;(ii)the Secretary to Government, Madhya Pradesh-(a)Agriculture Department;(b)Finance Department;Members Nominated by the Kuladhipati(iii)two eminent agriculturists with background of agricultural research or education;(iv)two progressive farmers from the State;(v)one outstanding woman social worker having background of rural advancement;(vi)one eminent veterinary or Animal Husbandry scientist with experience of and interest in veterinary or Animal Husbandry research or education;Members Nominated by the State Government(vii)a distinguished industrialist or manufacturer having special knowledge in agricultural development;(viii)one eminent engineer preferably with agricultural engineering background;Members Elected by the Legislative Assembly(ix)three members from amongst members of the State Legislative Assembly to be elected by the State Legislative Assembly;Other Member(x)one representative of Indian Council of Agricultural Research to be nominated by the Director of that Council.(2)The Registrar shall be the non-member Secretary of the Board.(3)The term of office of members of the Board other than ex-officio members shall be three years :Provided that the member of the Board elected under item (ix) of sub-section (1) shall cease to hold office as such member if he ceases to be a member of the Legislative Assembly.(4)No act or proceeding of the Board shall be invalid merely on the ground of existence of any vacancy in, or defect in the constitution of the Board.(5)The members of the Board shall receive such travelling and daily allowance as may be prescribed by statutes.Transitory provisionsThe following transitory provisions are made by Section 19 of M.P. Act 19 of 1985-"19. Transitory provisions.-As from the date of commencement of this Act, the following consequences shall, ensue-(i)the Board constituted under Section 25 of the principal Act, immediately before such commencement shall cease to exist;(ii)the functions of the Board shall, until the Board is reconstituted be carried on by such person or a committee of persons as the Kuladhipati may appoint in that behalf."
