Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Veterinary, Animal And Fisheries Sciences University (Amendment) Act, 2014 37 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 27 Karnataka Veterinary, Animal And Fisheries Sciences University (Amendment) Act, 2014 37 OF 2015 An Act further to amend the Karnataka Veterinary, Animal and Fisheries Science University Act, 2004. Whereas it is expedient further to amend the Karnataka Veterinary, Animal and Fisheries Science University Act, 2004 (Karnataka Act 9 of 2004) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty fifth year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Karnataka Veterinary, Animal and Fisheries Science University (Amendment) Act, 2014. (2) It shall come into force at once. 2. Amendment of section 27 :- In the Karnataka Veterinary, Animal and Fisheries Science University Act, 2004 (Karnataka Act 9 of 2004) in section 27,- (1) in sub-section (2), for entries and heading "(B) OTHER MEMBERS", the following shall be substituted, namely:- "(B) OTHER MEMBERS (i) One Scientist having special knowledge or practical experience in research; teaching and extension education in the field of Veterinary and Animal and Fishery Sciences, nominated by the Government; (ii) One Progressive Indigenous livestock farmer nominated by the Government; (iii) One Progressive fisherman nominated by the Government; (iv) One representative of the industries connected with animal husbandry or fisheries nominated by the Government; (v) One woman rural social worker nominated by the Chancellor; (vi) One rural educationist nominated by the Chancellor; (vii) One nominee of the Indian Council of Agricultural Research, nominated by the Director General, ICAR, New Delhi; (viii) The President of the Karnataka Veterinary Council; (ix) One Director of any other University nominated by the Vice- chancellor; (x) One dean of any other University nominated by the Vice- chancellor. Provided that no person who is in the employment of the State Government or the University shall be nominated under the category of "other Members"." (2) in sub-section (7), after the word "Chancellor", the words "the State Government or the Vice-chancellor, as the case may be", shall be inserted.