- In this Act, unless the context otherwise requires, -(1)"Academic Council" means the Academic Council of the University constituted under section 23;(2)"Affiliated College" means a college affiliated to the University under section 46;(3)"Agricultural Universities" means the Agricultural Universities constituted under section 3 of the Gujarat Agricultural Universities Act, 2004.(4)"Authority" means any authority of the University as specified in section 20;(5)"Animal" or "Livestock" includes mammals alongwith birds, fish, wildlife and reptiles;(6)"Board" means Board of Management of the University constituted under section 21;(7)"College" means a College or an Institution established or maintained by or affiliated to the University providing courses of study or training or providing for conduct of research or providing for extension education in veterinary and animal sciences, leading to a degree, diploma or other academic distinction of the University but does not include a College or an Institution established or maintained by or affiliated to or recognised by the Agricultural Universities existing on the date of the coming into force of this Act;(8)"Constituent College" means a college of the University under the direct control and management of the Board;(9)"Deans" mean the Deans of colleges and Deans of faculties;(10)"Director" means the Director of Research, the Director of Extension Education, the Director of Information Technology or, as the case may be. the Director of Students' Welfare appointed under section 19;(11)"Extension Education" means the educational activities concerned with the training of animal owners, farmers, dairy industry personnel, poultry entrepreneurs and fishermen for improved animal husbandry practices related to health, production and marketing of livestock and live stock product including the work through meetings, demonstrations and other methods for leaching improved animal husbandry practices and the training of workers required for the conduct of such educational activities;(12)"Extension Education Council" means the Veterinary and Animal Sciences Extension Education Council of the University constituted under section 27;(13)"Faculty" means the teaching, research and extension staff of a college, research station, extension centre or division of the University, having the rank of Assistant Professor or its equivalent and above;(14)"Finance and Accounts Officer" means the Finance and Accounts Officer of the University appointed under section 16;(15)"Head of Department" means a teacher principally responsible for imparting education in veterinary and allied sciences or conducting and guiding research in veterinary' and allied sciences and conducting and guiding programmes of extension education in a Department;(16)"Hostel" means a unit of residence for students of the University' maintained or recognized by the University either as a part of or separate from the University;(17)"officer" means an officer of the University as specified under section 10;(18)"other employee" means employee other than the officer and teacher as defined in this Act;(19)"prescribed" means prescribed by Statutes;(20)"Recognised Institution" means an Institution of higher learning, research or specialised studies, other than a college, and recognised as such by the University other than the recognised Institution of the Agricultural Universities existing on the date of the coming into force of this Act;(21)"registered graduate" means a graduate registered under the provisions of this Act;(22)"Registrar" means Registrar of the University appointed under section 14;(23)"Regulations" means the regulations of the University made by the Academic Council and other authorities under section 37;(24)"Research Council" means the Veterinary and Animal Sciences Research Council of the University constituted under section 25;(25)"Research Station" means the research stations as may be established or approved by the University;(26)"Statutes" means the statutes made by the Board under section 36;(27)"student" means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction;(28)"teacher" means a person appointed or recognised as such by the University for the purpose of imparting instructions or conducting and guiding research or extension education programmes, and includes other person not below the rank of Assistant Professor and its equivalent, who may be declared by the Statutes to be a teacher;(29)"University" means the "Kamdhenu University" established and constituted under section 3;(30)"Veterinary" means science and art taking care of animal health;(31)"Veterinary and Allied Science" means the basic and applied veterinary sciences including dairy, poultry, fisheries, wildlife, animal health, animal re-production, production technology, processing technology and management of animal and related resources for the socio-economic upliftment of rural and urban people;(32)"Veterinary' Council of India or Veterinary Council of Gujarat" means the Council incorporated under the Indian Veterinary Council Act, 1984,(52 of 1984.);(33)"Vice-Chancellor" means Vice-Chancellor of the University appointed under section 12.
