Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(z) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(z)"student" means a person enrolled in the University for under-going a course of studies in that University for obtaining a degree, diploma or other academic distinction duly instituted;
(za)"teacher"means a person appointed under section 39 of the Act for the purpose of imparting instructions and/or conducting and guiding research and/or extension programme and may include any other person who may be declared by the Statutes to be a teacher on such terms and conditions as may be prescribed by the Board;
(zb)"University" means the Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishva Vidyalaya, Palampur and/ or Dr. Yashwant Singh Parmar University of Horticulture and Forestry, Solan as incorporated or deemed to have been incorporated under this Act; and
(zc)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 24 of this Act.