Section 2 in Karnataka Universities of Agricultural Sciences Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(1A)[ "Amendment Act" means the University of Agricultural Sciences (Amendment) Act, 1986;] [Inserted by Act 14 of 1986 w.e.f. 1.10.1986](2)"agriculture" means the basic and applied sciences of soil and water management, crop production including production of all garden crops, animal husbandry, including dairying and veterinary science, fisheries, farm forestry, home economics, agricultural engineering and technology, marketing, processing, cooperation, land use and management and the economic and social uplift of the rural people;(3)"Board" means the Board of Regents of the University;(4)"college" means a constituent college of the University;(5)"Division" means a Division constituted by the University;(6)"prescribed" means prescribed by the Statutes of the University;(7)"Statutes" and "Regulations" means respectively the Statutes and Regulations of the University made under this Act;(8)"student of the University" means a person enrolled in the University for undergoing a course of study for a degree, diploma or other academic distinction duly instituted;(9)"teacher" means a person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research or extension programmes and includes a person declared by the Statutes to be a teacher;(10)[ "University" means a University established and incorporated under section 3.] [Substituted by Act 14 of 1984 w.e.f. 1.10.1986]
