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Union of India - Section

Section 1217 in The Central Agricultural University Act, 1992

1217.

Since the establishment of the first Agricultural University at Pantnagar in Uttar Pradesh, all the States except eight have established Agricultural Universities. Though each State was encouraged to set up an Agricultural University, the size and population of States in North Eastern Region do not warrant a separate Agricultural University for each State in that Region.2. The manpower, requirement by 2000 AD for all North-Eastern States excluding Assam is estimated to be 500 agricultural graduates and 300 each in other areas of specialisation such as horticultural, forestry, animal production, veterinary science, fisheries, agricultural engineering and home science.3. The Indian Council of Agricultural Research had appointed a Committee under the National Agricultural Research Project to study the agricultural situation in North-Eastern Region. Study disclosed that the said States had vast potential for agricultural development and, if tapped properly, could lead to increased agricultural production and productivity which will utlimately lead to prosperity and well being of the people.4. Bonded on economic and population considerations, poor production and productivity in the Region, the Committee had recommended for establishment of a Central Agricultural University for that Region to be fully funded and technically support by the Indian Council of Agricultural Research.5. With the establishment of the Central Agricultural University a long and cherished desire of the people in the region will be fulfilled for the furtherance of the advancement of learning and prosecution of the research in agriculture and allied sciences in that Region.[26th December, 1992]An Act to provide for the establishment and incorporation of a University for the North-Eastern region for the development of agriculture and for the furtherance of the advancement of learning and prosecution of research in agriculture and allied sciences in that region.BE it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-