Section 2 in Andhra Pradesh Agricultural University Act, 1963
2. Definition.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University as per the ordinance No.3 of 2016;(aa)[ "affiliated college/educational institution" means a college/ educational institution affiliated to the university providing courses of study qualifying students for admission to university examinations in accordance with the Regulations;] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](b)"Agriculture" includes the basic and applied sciences dealing with soil and water management, crop production, horticulture, agricultural engineering and technology, marketing, processing cooperation, farm forestry, land reforms, land management and betterment of the rural people;(c)"appointed day" means the date appointed under sub-section (3) of section I for the coming into force of this Act;(d)"Authority" means any Authority of the University specified in section 1g.(e)"Board" means the Board of Management of the University;(ea)[ "college" means a college established and maintained by, or affiliated to, or recognized by the University;] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](t)"Faculty" means a Faculty of the University;(g)"Government" means the State Government;(ga)[ "institution" means an institution offering academic programmes or research in Agricultural Sciences, Agricultural Engineering & Technology and Home Science or any other course as may be prescribed by the authorities as defined in the Act and includes a Polytechnic;] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](h)"Officer" means any officer of the University specified in section 9;(ha)[ "polytechnic" means a polytechnic offering courses under Agricultural Sciences, Seed Technology, Agricultural Engineering & Technology and Home Science or any other course as may be prescribed by the authorities, as defined in the Act;] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](i)"Prescribed" - means prescribed by the statutes;(ia)[ "recognized college or recognized institution" means a college or institution, as the case may be, recognized by the University under the conditions prescribed;] [Inserted by Act No. 11 of 2017, dated 29.4.2017.](j)"Registrar" means the Registrar of the University;(k)"Registered graduate" includes a graduate in agriculture registered under conditions prescribed in this behalf;(l)"Statutes" and "Regulations" respectively mean the statutes and regulations of the University made under this Act;(m)"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;(n)"Teacher" includes a professor, reader, lecturer or other person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research or extension programmes, and any person declared by the statutes to be a teacher;(o)"University" means the Andhra Pradesh Agricultural University con situated under Section 3;(p)"University College" means a college established or maintained by the University and providing courses of study qualifying students for admission to the University examinations in accordance with the regulations.
