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] [Entire Act]

State of Assam - Section

Section 2 in The First Statute under the Assam Agricultural University Act, 1968

2. Definitions.

- In these Statutes, unless the contents otherwise require :
(a)"Act" means as the Assam Agricultural University Act, 1968 (Assam Act XXIV of 1968).
(b)"Section" means a Section of the Act.
(c)"Council" means the Academic Council,
(d)"Faculty" means the teaching, and extension staff of a College or division of the University including members of the staff having the rank of Assistant Professor and above.
(e)"College" means a Constituent College of the University under direct control of management of the Board and principal Executive Officer of the University whether located at the head quarter campus or elsewhere.
(f)"Appendix" means Appendix of these Statutes.
(g)Words and expressions used but not defined in these Statutes shall have the meaning assigned to them in the Act.