Section 2 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
2. Definitions.
- In this Act unless there repugnant in t --['University' means the Gobind Ballabh Pant Krishi Evam Prodyogik Vishwavdyalaya or the Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya, or the Chandrashekhar Azad Krishi Evam Prodyogik Vishwavidyalaya, as the case may be,] [ Substituted by U.P. Act 29 of 1974, vide see. 21]-(a)"Academic Council" means the Academic council of the University;(b)"Agriculture" means the basic and applied science of soil and water management, crop and live-stock production and mahgement, and betterment of rural people;(c)"Borad" means the Board of Management of University;(d)"Faculty" means a Faculty of the University;(e)"Governor" means the Governor of Uttar Pradesh;(f)"Prescribed" (with its cognate expressions) means prescribed by the Statutes;(g)"Registered Graduate" means a graduate registered under the provisions of this Act;(h)"State Government" means the Government of Uttar Pradesh ;(i)"Statutes and Regulations" means respectively the Statutes and Regulations of the University made under this Act;(j)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;.(k)[ "Teacher" means a person not below the rank of Assistant Professor duly appointed as per the norms and guidelines of UGC and ICAR in this regard by the University; and] [Substituted by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.](l)"University" means the [the Acharya Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya,] [Substituted 'the Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya' by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.].[*] [Instituted by U.P. Act 29 of 1974, vide section 22]
