13. Constitution, powers and duties of the Board of a corresponding University.
(1) The appropriate Government shall, within a period of one year from the commencement of this Act, establish a Board for the management of the corresponding University.
(2) The Board of the Haryana Agricultural University shall consist of
(a) the Vice-Chancellor;
(b) the Chief Secretary to the Government of the State of Haryana;
(c) the Secretaries to the Government of the State of Haryana in the Departments of
(i) Agriculture;
(ii) Finance; and
(iii) Community Development;
(d) persons, not being officials, appointed by the Government of the State of Haryana from amongst the following categories of persons, namely:
(i) one from amongst persons who are, in the opinion of that Government, eminent agricultural scientists with a background of agricultural research or education;
(ii) two from amongst persons who are, in the opinion of that Government, progressive farmers or live-stock breeders having experience of, and interest in scientific farming and live- stock improvement;
(iii) one from amongst persons who are, in the opinion of that Government, distinguished industrialists, businessmen, manufacturers or live-stock breeders, associated with agricultural development; and
(iv) one from amongst women who are, in the opinion of that Government, outstanding social workers, preferably with a background of rural advancement.
(3) The Board of the Punjab Agricultural University shall consist of
(a) the Vice-Chancellor;
(b) the Chief Secretary to the Government of the State of Punjab;
(c) the Secretaries to the Government of the State of Punjab in the Departments of
(i) Agriculture; and
(ii) Finance;
(d) the Director of Agriculture, Punjab;
(e) the Director of Animal Husbandry, Punjab;
(f) one nominee of the Indian Council of Agricultural Research;
(g) two nominees of the Government of the Union territory of Himachal Pradesh;
(h) persons, not being officials, appointed by the Government of the State of Punjab from amongst the following categories of persons, namely:
(i) two from amongst persons who are, in the opinion of that Government, eminent agricultural scientists with a background of agricultural research or education;
(ii) two from amongst persons who are, in the opinion of that Government, progressive farmers or live-stock breeders having experience of, and interest in, scientific farming andlive-stock improvement;
(iii) one from amongst persons who are, in the opinion of that Government, distinguished industrialists, businessmen, manufacturers or live-stock breeders, associated with agricultural development; and
(iv) one from amongst women who are, in the opinion of that Government, outstanding social workers, preferably with a background of rural advancement.
(4) The Board of the Haryana Agricultural University shall associate with its meeting the following persons as technical advisers, but the persons so associated shall not be entitled to vote at any such meeting.
(a) the Director of Agriculture, Haryana;
(b) the Director of Animal Husbandry, Haryana; and
(c) two officers appointed by the Board of that University from amongst the Deans or Directors of that University.
(5) The term of office of the members of the Board, other than the official members, shall be three years:
Provided that two members of the Board, not being official members, shall retire at the end of each year.
(6) The members of the Board, other than the official members, shall determine, by lots, the members who shall retire at the end of each year.
(7) A member of the Board may resign his office by a notice in writing, addressed to the Chancellor of the corresponding University.
(8) If, for any reason, a vacancy occurs in the office of a member of the Board, the appropriate Government may fill the vacancy by appointing another person thereto in accordance with the provisions of this section.
(9) No act or proceeding of the Board shall be invalid merely on the ground of the existence of any vacancy in, or defect in the constitution of, such Board.
(10) Four members of the Board, in the case of the Haryana Agricultural University, and five members of the Board, in the case of the Punjab Agricultural University, 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.
(11) The Chancellor shall be the Honorary Chairman of the Board and the Vice-Chancellor, the Working Chairman.
(12) The 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:
Provided that nothing herein shall affect the emoluments or other conditions of service of theVice-Chancellor.
(13) On the commencement of this Act, the members of the Board of Management of the existing University shall be deemed to have vacated their offices as such.
