Section 2 in The Jharkhand State Agricultural University Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires. -(i)"Academic Council" means the Academic Council of a University;(ii)"Agriculture" means the basic and applied sciences of soil and water management, crop production including production of all the garden crops, animal husbandry including veterinary and dairy sciences, fisheries, forestry including farm forestry, home science, agricultural engineering and technology, marketing and processing of agricultural and animal produce, co-operation, and use and management and the economic and social uplift of the rural people;(iii)"Allied Science" means and includes, Sericulture, bee-keeping, lac cultivation, social sciences and subjects pertaining to agricultural technology;(iv)"Associate Dean" means Principal or Head of the College;(v)"Authority" means any authority of a University as specified in Section 8 of this Act;(vi)"Board" means Board of Management of a University as specified in Section 9 of this Act;(vii)"Chairman" means the Chairman of a Post-graduate Department of a University;(viii)"Chancellor" means the Chancellor of a University;(ix)"College" means a constituent college of a University;(x)"Comptroller" means the Comptroller of a University;(xi)"Dean" means Dean of a Faculty;(xii)"Department" means department of a Faculty;(xiii)"Director" means and includes Director of Research, Director of Extension Education and Director of Resident Instruction;(xiv)"Existing University" means [xxx] [Deleted by Notification No. 2000/86 dated 19.12.2000.] the Birsa Agricultural University;(xv)"Extension Education" means the educational activities concerned with the training of farmers and home makers and other groups serving agriculture and other allied sciences in improved agricultural practices and the training of workers required for the conduct of these educational activities or for scientific technology related to agriculture and allied Sciences and includes endeavour to work through meetings, demonstrations and other method for teaching in improved agricultural practices;(xvi)"Faculty" means faculty of a University;(xvii)"Head" means the head of College department;(xviii)"Officer" means an officer of the University as specified in Section 19 of this Act or any other person in the employment of the University designated as an officer by the Statutes;(xix)"Prescribed" means prescribed by the Act or Statutes or Regulations of a University;(xx)"Principal" means the head of a College;(xxi)"Region" means the jurisdiction of a University as provided under sub-section (1) of Section 3;(xxii)"Registrar" means the Registrar of a University;(xxiii)"Scheduled Castes" means the Scheduled Castes specified in Part III to the Schedule to the Constitution (Scheduled Castes) Order, 1950;(xxiv)"Scheduled Tribes" means the Scheduled Tribes specified in Part III to the Schedule to the Constitution (Scheduled Tribes) Order, 1950;(xxv)"Senate" means the Senate constituted under section 11;(xxvi)"Statutes, Regulations and Rules" means respectively the Statutes, Regulations and Rules of a University for the time being in force;(xxvii)"Student" means the person enrolled in a University for taking a course of study for degree, diploma or other academic distinction duly instituted;(xxviii)"Teacher" means a person appointed or recognised by a University for the purposes of imparting instruction or conducting and guiding research or extension education and includes a person who may be declared by the Statutes to be a teacher;(xxix)"Unit" means and includes the service units of a University, such as Library, Documentation, Press and Publication, Communication, Workshop, Farm Operation, Health Services and other utility services;(xxx)"University" means the [Rajendra Agricultural University and/or the] Birsa Agricultural University;(xxxi)"Vice-Chancellor" means Vice-Chancellor of a University.
