Section 2 in Gujarat Organic Agricultural University Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under section 13;(b)"affiliated college or institution" means a college or institution affiliated to the University under section 45;(c)"agriculture" means natural resource management, crop improvement including production and protection, horticulture, veterinary, animal sciences and fisheries, dairy science and technology, plant molecular biology and biotechnology, forestry, agriculture engineering and technology, food technology, home science, agri-business management, basic sciences and humanities in relation to agriculture, any other subject related to agriculture;(d)"authority" means any authority of the University as specified in section 10;(e)"Board" means the Board of Management constituted under section 11;(f)"Board of Studies" means academic affairs committee at faculty level;(g)"College or institution" means a constituent or affiliated college of the University under its direct administrative and financial control and management;(h)"Chancellor" means the Chancellor of the University;(i)"COI" means Centre of Incubations under the jurisdiction of the University;(j)"Comptroller" means the Comptroller of the University appointed under section 31;(k)"Dean" means the Dean of the college or the Dean of the Faculty appointed under section 29;(l)"Director" means the Director of Research and Dean of post-graduate studies and. Director of Extension Education appointed under sections 27 and 28, respectively;(m)"Extension Education Council" means the Extension Education Council of the University constituted under section 17;(n)"Faculty" means the Faculty in the University as specified in this Act and the Statutes;(o)"Finance Committee" means the Finance Committee constituted under section 41;(p)"Hostel" means a place of residence for students of the University or colleges or institutions maintained or recognized by the University under this Act;(q)"KVK" means the Krishi Vigyan Kendra under the jurisdiction of the University;(r)"Officer" means an officer of the University as specified in section 22 of the Act;(s)"organic agriculture" means and includes all the disciplines mentioned in clause (c) which avoid use of synthetic fertilizers, pesticides Genetically Modified Organisms, synthetic hormones and chemicals, minimize pollution of air. soil and water, and optimize the health and productivity of interdependent communities of plants, animals and people;(t)"prescribed" means prescribed by the Statutes;(u)"Registrar" means the Registrar of the University appointed under section 30;(v)"Research Council" means the Research Council of the University constituted under section 15;(w)"Statutes and regulations" means the Statutes and regulations of the University specified under sections 42 and 44. respectively;(x)"Student" means the person admitted to and enrolled in constituent college or unit of the University for undergoing a course of study for a degree, or other academic programme duly instituted;(y)"teacher" means a person not below the rank of an Assistant Professor appointed or recognized by the University for the purpose of imparting instruction and/or conducting and guiding research or extension programmes, and shall include any other person who may be declared by the Statutes to be a teacher;(z)"University" means the Gujarat Organic Agricultural University as constituted under section 3 of this Act;(za)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 24.
