Section 2 in Rajasthan Agriculture University, Bikaner Act, 1987
2. Definitions
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University as constituted under section 12 ;(b)"agriculture" means and includes the basic and allied sciences of soil and water management, crop production including production of all the garden crops, animal husbandry including veterinary science and dairy science, agricultural engineering and technology marketing, processing, co-operation. Land use and management and the economic and social uplift of the rural people;(c)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act;(d)"Authority" means an Authority of the University as specified in section 10;(e)"Board" means the Board of Management of the University as constituted under section 11;(f)"College" means a constituent college of the University under the direct control and management of the Board or of the Principal Executive Officer of the University whether located at the headquarters of the University or elsewhere and includes each of the campuses of a college;(g)"employee" means any person appointed in or by the University, other then a teacher of the University;(h)"Extension Programme" means the educational activities concerned with the training of farmers and other groups serving agriculture in improved agricultural practices and the various phases of scientific technology related to agriculture and agriculture production and marketing;(i)"Faculty" means members of the teaching, research and extension staff of a college or division of the university having the rank of Assistant Professor and above;(j)"Government" means the Government of the State of Rajasthan;(k)"Hostel" means a place to residence for students of the University maintained or recognised by the University either as a part of or separate from a college;(l)"Officer" means an officer of the University as specified in section 18 or otherwise in the employment of the University designated as an officer in the Statutes;(m)"Ordinance" or "ordinance of the University" shall mean an ordinance made under section 30;(n)"Prescribed" means as prescribed by the Statutes of the University;(o)"Principal" means the Chief Executive Officer of a college which is or has been or is to be taken over as a constituent college of the University;(p)"Regulation" means the regulations and procedures made for the operation and functioning of the Authorities specified in section 10 and includes the establishment or maintenance of the academic standards of the University and the provision for the conduct of the staff and students;(q)"State" means the State of Rajasthan;(r)"Statutes" means the Statutes of the University governing the matters of policy and procedure in the University as contained in the Schedule and as amended from time to time;(s)"Student" means a person enrolled in the University for taking a course of study for a degree, diploma, certificate of other academic distinction;(t)"Teacher" means a professor, reader or lecturer or any other person appointed or recognised by the University for imparting instructions to students or guiding research work or engaged for giving training or instructions in an extension programme and includes a person declared by the Statutes to be a teacher; and(u)"University" means the Rajasthan Agriculture University, Bikaner constituted under this Act.Chapter - II Nature, Objects and Admission
