Section 2 in Agriculture University, Kota Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"Agriculture" includes the basic and applied sciences of-(i)natural resource management;(ii)soil and water management;(iii)crop improvement and production and protection;(iv)horticulture, that is to say fruits, vegetables, floriculture, spices and medicinal plants and plantation crops;(v)dairy and food science, food technology and animal products technology;(vi)fisheries;(vii)forestry, farm forestry, forest management and silviculture;(viii)agriculture engineering and technology;(ix)post-harvest technology including processing and marketing;(x)land use planning and management;(xi)sericulture including mulberry culture;(xii)apiculture;(xiii)home science;(xiv)agri-business management;(xv)basic sciences and humanities in relation to agriculture; and(xvi)subjects pertaining to agricultural technology and rural development;(c)"affiliated college" means a college or institute admitted to the privileges of the University;(d)"authority" means any authority of the University as specified in this Act;(e)"Board" means the Board of Management of the University;(f)"college" means a constituent college or an affiliated college;(g)"Chancellor" means the Chancellor of the University;(h)"Comptroller" means Comptroller of the University;(i)"constituent college" means a college maintained by the University;(j)"Dean" means the Dean of the Faculty or the Dean of the constituent college;(k)"Director" means Director of Prioritization, Monitoring and Evaluation, Director of Research, Director of Extension Education, Director of Human Resources Development, Director of Students Welfare and other Directors of specified areas, which the University may create from time to time;(l)"Extension Education Council" means Extension Education Council of the University;(m)"Faculty" means Faculty in the University as specified in this Act and the Statutes;(n)"Government" means Government of the State of Rajasthan;(o)"Governor" means the Governor of the State of Rajasthan;(p)"Head" means Head of a department or division of the discipline;(q)"hostel" means a place of residence for students of the University maintained or recognized by the University either as part of, or separate from, the University;(r)"officer" means an officer of the University as specified in this Act or any other person in the employment of the University who is declared as officer by the Statutes;(s)"prescribed" means as prescribed by the Statutes of the University;(t)"Registrar" means the Registrar of the University;(u)"Regulations" means the Regulations made under section 44;(v)"Research Council" means Research Council of the University;(w)"Statutes" means the Statutes of the University made under sections 43;(x)"student" means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction;(y)"teacher" means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting instructions and/or conducting and guiding research and/or extension education programmes and includes any other person who may be declared by the Statutes to be a teacher;(z)"University" means the Agriculture University, Kota as established and constituted under this Act;(za)"Vice-Chancellor" means Vice-Chancellor of the University; and(zb)"Zonal Station or Regional Station" means the Zonal or Regional Station of the University.
