Section 2 in The Punjab State Council for Agricultural Education Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agriculture" includes the basic and applied science of soil and water management, crop (field, horticultural and forestry) science, agricultural engineering and home science;(b)"Chairperson" means the Chairperson of the Council;(c)"college" means a college or an institute (affiliated or constituent to any University) anywhere in the State of Punjab which is imparting education or training in agriculture and is affiliated or deemed to be affiliated to any University;(d)"Committee" means a Committee constituted by the Council;(e)"constituent college" means a college, which is under the direct management of a University, whether located at the headquarters or elsewhere in the University area;(f)"Council" means the Punjab State Council for Agricultural Education constituted under this Act;(g)"degree course" means the course of study in agriculture;(h)"department" means a department of a college or university designated as such with reference to a subject(s);(i)"Government" means the Government of State of Punjab in the Department of Agriculture;(j)"guidelines" means the guidelines or instructions issued by the Council from time to time for uniform implementation of this Act;(k)"Member-Secretary" means Member-Secretary of the Council;(l)"prescribed" means prescribed by rules made under this Act;(m)"principal/dean" means the head of a recognized college or institution;(n)"recognized college" means a college of studies in agriculture, recognized or deemed to be recognized under this Act, by the Council and being a constituent of/ affiliated to a University, is under the overall supervision of the University for academic matters;(o)"recognized institution" means an institution of teaching other than the colleges constituent of /affiliated to a University, recognized or deemed to be recognized as such by the Council under this Act;(p)"regulations" means regulations made by the Council under this Act;(q)"syllabus" and "curriculum" mean the syllabus and curriculum for study as specified by the Council; and(r)"University" means a University to/of which a college/institution/department, deemed to be recognized by the Council under this Act, is affiliated/constituent of.
