Section 22 in Rajasthan Agriculture University, Bikaner Act, 1987
22. Extension Programme.
(1)The University shall initiate, conduct or supervise an agricultural extension programme in the State so as to make available to farmers and other such useful information which is based upon the findings of research.(2)The extension programme shall, for the purpose of increased agricultural production, be conducted through demonstration and training for the benefit of students, extension workers, cultivators and rural population.(3)All extension activities shall be aimed at increased production in agriculture and co-ordination with other functionaries and agencies of the Government.(4)The Government may, for the purpose of development of agriculture in the State through extension programmes, allot such funds and provide such personnel or facilities to the University as it may deem proper.(5)The Director of Extension shall be responsible for all the activities relating to the extension programme and shall regulate, control and supervise the programme under the directions of the Vice-Chancellor.
