Section 2 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
2. Definitions -
In this Act, unless the context otherwise requires,-(1)“Academic Council” means the Academic Council of the University;(2)“Affiliated College” means any college or polytechnic affiliated to the University and providing courses of study for admission to the examinations for degrees, diplomas or other academic distinctions of the University;(3)“Aquaculture” means growing of aquatic organism from smaller size to larger size;(4)“Aquatic Organism” means an animal or plant of any species or hybrid thereof, and includes gametes, seeds, egg, sperm, larvae, juvenile and adult stages, anyone of which is required to be in water (of any salinity) during that stage of its life. It includes but not limited to cartilaginous and bony fishes, freshwater and marine prawn and shrimp, crustaceans, echinoderms, amphibians, tortoises, plankton, seaweeds, aquatic plants and all other organisms at all stages of their lifecycle and any other animal/s declared from time to time by the Government through notification;(5)“Associate Dean” means Head of the College;(6)“Authority” means any Authority of the University specified in section 23;(7)“Board” means the Board of Management of the University;(8)“College” means a college established and maintained by, or affiliated to, or recognized by the University;(9)“Corresponding University” means the Sri Venkateswara Veterinary University, Tirupati;(10)“Dean” means the Dean of the Faculties at the Head Quarters of the University;(11)“Director” means the Director of Research or Director of Extension and such other person as may be declared by the statutes to be the Director;(12)“Extension Education” means the educational activities concerned with the training of fish farmers, fishermen and other stake holders serving fisheries in improved fishing practices and various phases of scientific technology related to Fisheries Sciences;(13)“Faculty” means a Faculty of Fisheries or any of its branch in the University;(14)“Fisheries” means all aspects connected directly or indirectly with aquatic organisms;(15)“Fisheries Science” means Science that deals with Fisheries;(16)“Fisheries Sciences” means various branches of Fisheries Science that deal with different aspects of Fisheries;(17)“Fishing” means capture of aquatic organism from its natural habitat (of any salinity) with or without using any implements/ tools;(18)“Government” means the State Government;(19)“Hostel” means a unit of residence for students of the University maintained or recognized by it either as a part of, or separate from College or Polytechnic of the University;(20)“Officer” means any Officer of the University specified in section 9;(21)“Polytechnic” means a polytechnic offering courses in Fishery Sciences;(22)“Prescribed” means prescribed by the statues or regulations;(23)“Recognized college or recognized institution” means a college or institution as the case may be recognized by the University under the conditions prescribed;(24)“Registered Graduate” includes a graduate in Fisheries Sciences registered under conditions prescribed in this behalf;(25)“Registrar” means the Registrar of the University;(26)“Regulations” means the regulations of the University made under this Act;(27)“Schedule” means the Schedule appended to this Act;(28)“State” means the State of Andhra Pradesh;(29)“Statutes” means the statutes of the University made under this Act;(30)“Student” includes a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted, or for undergoing any training;(31)“Teacher” means a Professor, an Associate Professor, Assistant Professor or any other person appointed or recognized by the University for the purpose of conducting Teaching/Research/ Extension programmes, and any other person declared by the statutes to be a teacher;(32)“University College” means any college , polytechnic or institution established or maintained by the University providing courses of study or training or providing for prosecution of research or providing extension education in Fisheries Sciences for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(33)“University” means the Andhra Pradesh Fisheries University constituted under section 3;CHAPTER –II THE UNIVERSITY
