In this Act, unless the context otherwise requires,-(a)"Agriculture science" means the basic and applied science of soil and water management crop and livestock production;(b)"College" means a college of the University under the direct control and management of the Board and the Principal Executive Officer of the University whether located at the headquarters, campus-or elsewhere;(c)"Extension" means all educational programmes undertaken for the purpose of ascertaining the Problems of research in agriculture and allied sciences, disseminating the results of research and providing training for the purpose of such dissemination;(d)"Hostel" means a unit of residence for students of the University provided, maintained or recognized by it;(e)"Other Backward-Classes" means a member of the Other Backward Classes of citizens as specified by the State Government vide notification No. F 85-XXV-4-84, dated the 26th December, 1984 and as amended from time to time;(f)"Registered Graduate" means a graduate registered under the Provisions of this Act;(g)"Scheduled Castes" means the Scheduled Castes specified in relation to this State under Article 341 of the Constitution;(h)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution;(i)"Statutes and-Regulations" means respectively the Statutes arid Regulations of the University in force for the time being;(j)"Students of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;(k)"Teacher of the University" means a person appointed or recognized by the University for the purpose of imparting instructions and / or conducting and guiding research- and / or extension programmed and includes a person who, may be declared by the Statutes to be a Teacher;(l)"University" means the Rajmata Vijaya Raje Scindia Agriculture University.Chapter - II The University
