Universities of Agricultural Sciences (Amendment) Act, 2013*
| [Karnataka Act No. 6 of 2014] | [3rd January, 2014] |
An Act further to amend the Universities of Agricultural Sciences Act, 2009.
Whereas it is expedient further to amend the Universities of Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty fourth year of the Republic of India, as follows:-
* Received the assent of the Governor on the 3rd day of January, 2014 and First Published in the Karnataka Gazette Extra-ordinary on the 4th day of January 2014
1. Short title and commencement.- (1) This Act may be called the Karnataka Universities of Agricultural Sciences (Amendment) Act, 2013.
(2) It shall come into force at once.
2. Amendment of section 12.- In the Universities of Agricultural Sciences Act, 2009 (Karnataka Act 10 of 2010), in section 12, for sub-section (2), the following shall be substituted, namely:-
"(2) The Board of Management shall consist of the following:-
| (i) The Vice-Chancellor of the University | - Chairman |
| (ii) The Principal Secretary or Secretary to Government, Agriculture Department or their nominee not below the rank of Joint Secretary | - Member |
| (iii) The Principal Secretary or Secretary to Government, Finance Department or their nominee not below the rank of Deputy Secretary | - Member |
| (iv) The Principal Secretary or Secretary to Government, Horticulture Department or their nominee not below the rank of Joint Secretary | - Member |
| (v) Three progressive farmers from the jurisdiction of the university of whom one person shall belong to the Scheduled Caste or the Scheduled Tribes to be nominated by the State Government | - Member |
| (vi) Three members of the Karnataka State Legislative Assembly nominated by the Speaker and one member of the Karnataka State Legislative Council nominated by the Chairman to each of the Universities of Bangalore, Dharawad, Raichur and to the University of Agriculture and Horticulture at Shimoga on rotation basis | - Member |
| (vii) One eminent educationist or expert in Agriculture sector to be nominated by the Chancellor | - Member |
| (viii) One agro-industrialist or woman social worker to be nominated by the Chancellor | - Member |
| (ix) One representative from the Indian Council of Agriculture Research to be nominated by the Director General | - Member |
| (x) One Dean to be nominated by the Vice-Chancellor, by rotation for a term of two years | - Member |
| (xi) Registrar of the University | - Member Secretary |
The above translation of be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.