Section 2 in The Maharashtra Animal and Fishery Sciences University Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"animal" includes birds, fish, wildlife and reptiles;(2)"appointed day" means the date appointed under sub-section (3) of section 1;(3)"constituent college" means a College, specified in the First Schedule and is under the direct management of University;(4)"Dairy technology" means the science of processing of milk or manufacturing of milk products and marketing thereof;(5)"Department" means a department, established and designated as such by the Statute with reference to a subject or group of subjects;(6)"extension education" means the educational activities concerned with the training of livestock farmers, home makers and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal demonstration to carry the new technology and innovation to livestock farms and farm homes through the Government Departments of Animal Husbandry, Dairy and Fisheries and the like including various continuing education programmes;(7)"Fishery Sciences" means aquaculture, pisciculture, marine biology fish biology, study of fish diseases or management of technology relating to development of under water resources;(8)"Krishi Vidyapiths" means the Krishi Vidhyapiths constituted under the Maharashtra Agriculture Universities (Krishi Vidyapiths) Act, 1983;(9)"Other Backward Class" means such classes or parts of or groups within such classes as are declared, from time to time by the State Government to be the other Backward Classes and Vimukta Jatis and Nomadic Tribes;(10)"prescribed" means prescribed by Statutes made under this Act;(11)"recognised institution" means an institution for research or specialised studies other than a constituent college, recognised or deemed to be recognised as such by the University and includes any institution for imparting training and education in the sciences of Veterinary, Animal Husbandry, Dairying and Fisheries and in service Diploma training, Livestock Supervisors training or any other such training; which is under the direct management of the University or which is recognised or deemed to be recognized as such by the University;(12)"Schedule" means the Schedule to this Act;(13)"Scheduled Castes" means such castes, races or tribes or parts of or groups within, such castes, races or tribes as are deemed to be Scheduled Caste in relation to the State of Maharashtra under article 341 of the Constitution of India, and for the purposes of this Act includes Nav-Buddhas;(14)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under Article 342 of the Constitution of India residing in any part of the State of Maharashtra;(15)"Statutes" and "Regulations" means, respectively the Statutes and the Regulations of the University made or deemed to be made under this Act;(16)"University" means the University constituted under this Act;(17)"Animal and Fishery Sciences" means,-(a)the sciences and technology of diagnosis, treatment (surgery and medicine) and control of diseases of domestic animals and includes, basic veterinary sciences and applied veterinary sciences; or(b)Animal husbandry, breeding, dairying, fisheries, marine biology, basic and applied sciences relating to livestock, dairy and fisheries, management technology including bio-technology and practices relating thereto.
