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 10] [Entire Act]

State of Jharkhand - Section

Section 4 in The Jharkhand State Agricultural University Act, 2000

4. Regional Jurisdiction.

(1)With respect to teaching, research and extension education of a University in the field of agriculture, the regional jurisdiction and the responsibility of a University shall extend to the area as mentioned in sub-section (1) of Section 3;
(2)A University may assume responsibility for the maintenance of training centres for agriculture and such other research and experimental stations, for the programme of training of field extension workers therein, and for the establishment, development and operation of agriculture polytechnics as may be required within its jurisdiction;
(3)All Colleges, research and experimental stations or other institutions relating to agriculture falling under the jurisdiction and authority of a University shall come in as constituent units of that University under the full management and control of the University authorities and officers and no unit shall be recognised as an affiliated unit;
(4)Notwithstanding anything contained in any other law for the time being in force, no educational institution situated within the Region of a University and run by the State Government imparting instruction in Agriculture, for bachelor degree and above shall be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and such privilege granted by any such other University to any educational institution within that region prior to the commencement of this Act shall be deemed to have been withdrawn on the commencement of this Act;
(5)A University shall have exclusive authority throughout its jurisdiction to provide for instruction, teaching, research and training in Agriculture in the State.
(6)No University other than those to which this Act relates shall be competent to award any degree in agriculture in the State except in the discipline of Home Science.
(7)A University may have collaborative research project with other Universities set up under this Act or otherwise or with other institutions in subjects of common interest.