Section 2 in The Assam Agricultural University Act, 1968
2. Definitions.
- In this Act unless the context otherwise requires-(1)"Academic Council" means the Academic Council of that University ;(2)"Act" means the Assam Agricultural University Act of 1968 ;(3)"Agriculture" means the basic and applied sciences of soil and water management, crop production including the production of all the garden crops, veterinary science, fisheries, forestry including farm forestry, home economics, agricultural engineering and technology, marketing, processing, co-operative land use and management, extension and the socio-economic upliftment of the rural people ;(4)"Appointed day" means the day so appointed under sub-section (3) of Section 1;(5)"Board" means the Board of Management of the University as constituted under Section 10 of this Act;(6)"Authority" means any authority of the University specified in Section 9 of this Act;(7)"College" means a constituent College of the University under the direct control and management of the Board and the Principal Executive Officer of the University, whether located at the head-quarter campus or elsewhere ;(8)"Extension" means the educational activities concerned with training o farmers and home makers and other groups serving agricultural and veterinary science in improved practices of agriculture, veterinary science and animal husbandry including the dissemination and application of results of reaches, and the various phases of specific technology related to agriculture and agricultural production and marketing. It would involve but may not be limited to work through discussions and demonstrations and other methods for teaching improved practices in agriculture, veterinary science and animal husbandry and the training of workers required for the conduct of these education activities ;(9)"Faculty" means the teaching, research and extension staff of a College or division of a University including all members of the staff having the rank of Assistant Professor and above ;(10)"Government" means the Government of the State of Assam ;(11)"Governor" means the Governor of the State of Assam ;(12)"Hostel" means a place of residence for students of the University maintained or recognised by the University either as a part of or separate from a College ;(13)"Officer" means an officer of the University as specified in Section 17 of this Act, or other persons in the employment of the University, designated as Officers by the Statutes ;(14)"Prescribed" means provisions as set forth in the approved Statutes of the University;(15)"Principal" means the Chief Executive Officer of a College which has been or is to be taken over to become a constituent College of the University. In this case the words "Principal" refers only to the status of such an officer prior to the College being taken over by the University, and such officer may have a different title under the University ;(16)"Regulations" means the rules and procedures made for the operation and functioning of authorities as specified in Section 9 of the Act ;(17)"Statutes" means the statutes of the University governing matters of policy and procedure as set forth in Section 41 of this Act;(18)"Scheduled Castes" means the Scheduled Castes specified in relation to this State under Art. 341 of the Constitution of India ;(19)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Art. 342, of the Constitution of India ;(20)"Student of the University" means the person enrolled in the University for taking a course of study for a degree, diploma, certificate or other academic distinction duly instituted ;(21)"Teacher" means a person appointed or recognised by the University for the purpose of imparting instructions and/or conducting and guiding research and/or extension programme and may include any other persons who may be declared by the Statutes to be a teacher ;(22)"University" means the Assam Agricultural University as constituted under this Act;(23)"Veterinary Science" means a science dealing with Anatomy, Physiology and Pathology of animals other than man and shall include the diagnosis, prophylaxis and treatment of their diseases and their infirmity ; their relationship to men with regard to inter communicable diseases and to the use of their flesh and other products and their scientific breeding, feeding and handling and diary science.
