Section 2 in The Tamil Nadu State Agricultural Council Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"agricultural institution" means any university or other institution which grants degree in agriculture or horticulture;(2)"agricultural practitioner" means persons having agricultural qualification and carrying out agricultural project;(3)"agricultural project" means specific programme of work pertaining to agriculture or horticulture with well-defined objectives and programme of action with time-frame along with financial implication;(4)"agricultural qualification" means any of the qualifications specified in the Schedule which is granted by the institutions specified therein and the qualifications declared by the Government under Sections 15 and 16;(5)"committee" means the executive committee or other committees constituted by the Council under Section 12;(6)"Council" means the Tamil Nadu State Agricultural Council established under Section 3 of the Act;(7)"Government" means the State Government;(8)"member" means the member of the Council;(9)"register" means the Tamil Nadu State Agricultural Practitioners Register maintained under Section 21;(10)"regulation" means a regulation made under Section 43 of this Act;(11)"Schedule" means Schedule appended to this Act;(12)"Secretary" means a person appointed by the Council under Section 11.
