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State of Punjab - Section

Section 2 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"Academic Council" means the Academic Council of the University;
(b)"affiliated college" means a college or an institution affiliated to the University;
(c)"animal" means the live-stock and all other domesticated animals, wild animals, and shall include fish, birds, reptiles and all other living animals;
(d)"animal science" means breeding, live-stock production and management, nutrition of animals, live-stock products and feed technology;
(e)"Board" means the Board of Management of the University constituted under Section 11;
(f)"Chancellor" means the Chancellor of the University;
(g)"College" means the college of Veterinary Medicine at Ludhiana or any such like College, as may be established and maintained by the University;
(h)"Dean" means the Dean of the College;
(i)"extension education" means the education activities concerned with the training of veterinarians, para-veterinary staff, live-stock farmers, home makers and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to live-stock farms and farm homes through the Department of Animal Husbandry and Fisheries;
(j)"faculty" means the faculty of the University;
(k)"fishery" means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings;
(l)"hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act;
(m)"library" means a library established or maintained by the University;
(n)"prescribed' means prescribed by the statutes or regulations made under this Act;
(o)"Registrar" means the Registrar of the University;
(p)"Section" means section of this Act;
(q)"State Government" means the Government of the State of Punjab;
(r)"Statutes" and "regulations" means, respectively, the statutes and regulations of the University made under this Act;
(s)"University" means the Guru Angad Dev Veterinary and Animal Sciences University established under Section 3;
(t)"University area" means the area falling under the jurisdiction of the University;
(u)"University campus" means the area comprised within the local limits of the headquarters of the University or such other colleges and institutions, as may from time to time, be declared as such by the University with the prior approval of the State Government;
(v)"Veterinary" means the art and science of Veterinary Surgery and Medicine and includes :-
(i)the diagnosis of diseases in, and injuries to animals;
(ii)the giving of advice based upon such diagnosis;
(iii)the medical or surgical treatment of animals;
(iv)the measures taken for prevention and control of live-stock diseases; and
(v)zoonoses and epidemiology; and
(w)"Vice-Chancellor" means the Vice-Chancellor of the University;