Section 2 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"Act" means [Sri Konda Laxman Telangana State Horticultural University Act, 2007] [Substituted by G.O.Ms. No. 31, Agriculture and Co-operation (Horti & Seri) Department, dated 22.12.2014];(3)"Associate Dean" means the Head of the College of the University;(4)"Associate Director" means the Associate Director of Research of the concerned Zone/Region or in the Headquarters of the University;(5)"Authority" means any authority of the University as specified in section 9;(6)"Board" means the Board of Management of the University;(7)"College" means a constituent college of the University under its direct control and management whether located at the Headquarter Campus or elsewhere;(8)"Chancellor" means the Chancellor of the University;(9)"Comptroller" means the Comptroller of the University;(10)"Controller of Examinations" means the Controller of Examinations of the University;(11)"Dean" means the Dean of the subject matter of the Faculty, Faculty of Post Graduate Studies and Students Affairs;(12)"Director" means the Director of Research or the Director of Extension or the Director of Industrial and International Programmes;(13)"Estate Officer" means the Estate Officer of the University;(14)"Extension" means assisting in process of Transfer of Technology through dissemination of knowledge in collaboration with the Department of Horticulture;(15)"Extension Centre / Unit" means a constituent Centre for transfer of technology of the University;(16)"Faculty" means the Faculty in the University as specified in section 16;(17)"Government" means the State Government;(18)"Governor" means the Governor of the State of [Telangana;] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.](19)"Horticulture" means Agriculture including the basic and applied sciences of,-(a)fruits, vegetables, floriculture, spices and condiments;(b)Plantation crops, hops, medicinal and aromatic plants;(c)forestry includes silviculture, plant breeding, farm forestry, social forestry, conservation of ecology of the biosphere, wild life and their products;(d)post-harvest Technology including Processing and Marketing;(e)ornamental horticulture and landscaping;(f)Sericulture;(g)Apiculture;(h)Crop improvement, Production and Management;(i)Soil and Water Management;(j)Horticultural/Agricultural Engineering and Technology;(k)Basic Sciences and Humanities in relation to Horticulture and Agriculture;(l)Mushroom cultivation;(m)Subjects pertaining to Horticultural/Agricultural Technology including bio-technology and rural development;(20)"Hostel" means a place of residence for students of the University maintained or recognized by the University either as a part of or separate from the University;(21)"Officer" means an officer of the University as specified under section 24 or other person(s) in the employment of the University declared as Officer by the Statutes;(22)"Prescribed" means as prescribed in the Statutes or Regulations, as the case may be, of the University;(23)"Registrar" means the Registrar of the University;(24)"Research" means generation of Technologies for improving production of Horticulture crops;(25)"Research and Extension Council" means the Research and Extension Council of the University;(26)"Research Station" means a constituent research and experimental station of the University;(27)"Statutes" and "Regulations" respectively mean the Statutes and Regulations of the Horticultural University made under this Act;(28)"Student" means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;(29)"Teacher / Scientist" means a person not below the rank of an Assistant Professor appointed or recognized by the University for the purpose of imparting instruction and/or conducting and guiding research and/or extension programmes and may include any other person who may be declared by the Statutes to be a teacher;(30)"Teaching" means the Training human resource needs for the development of the State of [Telangana] [Substituted by G.O.Ms.No. 31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.];(31)"University" means [Sri Konda Laxman Telangana State Horticultural University constituted under section 3;] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.](32)"University Head" means the Head of the Department/Division of the University;(33)"University Librarian" means the Librarian of the University;(34)"Vice-Chancellor" means the Vice-Chancellor of the University;(35)"Zonal Station/Regional Station" means a Research Station of the University for a given Zone/Region.Chapter - II The University
