Section 2 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
2. Definitions. -
In this Act, unless the context otherwise requires, -[* * * * * *] [Clause (1) omitted by W. B. Act 31 of 1981 ](2)"agriculture" includes basic and applied sciences relating to [terrestrial and aquatic crop and animal production,] [Words substituted, clauses (3a). (3b) and (4a) inserted by W.B. Act 21 of 1996.] forestry including farm forestry, home economics, agricultural engineering and technology, marketing and processing, land use and management, soil and water management and all matters connected therewith or incidental thereto;(3)"appointed day" means the 1st day of September, 1974;(3a)[ "Associate Dean" means the Head of the teaching wing of a campus] [Words substituted, clauses (3a), (3b) and (4a) inserted by W.B. Act 21 of 1996 ];(3b)[ "Associate Director of Research" means the Head of a research wing of a campus or regional station] [Words substituted, clauses (3a), (3b) and (4a) inserted by W.B. Act 21 of 1996];(4)"authority" means any authority of the University specified in section 9;(4a)[ "campus" means the centre, other than the main campus, imparting teaching at degree level or above and having any research or extension function] [Words substituted, clauses (3a), (3b) and (4a) inserted by W.B. Act 21 of 1996];[* * * * * *] [Clause (5) omitted by W. B. Act 31 of 1981][* * * * * ] [Clause (6) omitted by W.B. Act 21 of 1996](6a)[ "convocation" means a meeting of the Court for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions] [Clause (6a) inserted by W. B. Act 31 of 1981];(6b)[ "employee" in relation to the University means any person employed by the University] [Clause (6b) inserted by W. B. Act 31 of 1981];(7)"Faulty" means a Faculty of the University;(7a)[ "filed-worker" means a field-worker, appointed or recognized as such by the University] [Clauses (7a), (7b) and (7c) inserted by W. B. Act 31 of 1981];(7b)[ "financial year" means the year ending on the 31st day of March] [Clauses (7a), (7b) and (7c) inserted by W. B. Act 31 of 1981];(7c)[ "Governor" means the Governor of the State of West Bengal] [Clauses (7a), (7b) and (7c) inserted by W. B. Act 31 of 1981];(8)"hostel" means a place of residence for the students of the University maintained or recognised by the University;(8a)[ "main campus" means the principal seat of the University at Mohanpur under police station Haringhata in the district of Nadia, in West Bengal where the academic, administrative, research, extension, education and farm establishments are situated for the purpose of teaching, research and extension education functions] [Clauses (8a) and (12a) inserted by W.B. Act 21 of 1996.];(9)"Minister" means the Minister-in-charge of the Department of Agriculture of the Government of West Bengal;(9a)[ "non-teaching staff means the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University, but does not include an officer or a field-worker] [Clause (9a) inserted by W. B. Act 31 of 1981];(10)"officer" means an officer of the University specified in section 18;(11)"prescribed" means prescribed by Statutes made under this Act;[* * * * *] [Clause (12) omitted by W.B. Act 21 of 1996](12a)[ "regional station" means the research or extension station under the University] [Clauses (8a) and (12a) inserted by W.B. Act 21 of 1996];(13)"regulations" means regulations made under section 40 of this Act;(13a)[ "revised scale" means any of the scales of pay sanctioned by the Government of West Bengal, Agriculture and Community Development Department Order No. 946-Edn & Trg/2U-20/75, dated 2nd February 1976, which is reproduced in Schedule I to this Act] [Clause (13a) Inserted W. B. Act 4 of 1977]:Provided that the State Government may, by notification published in the Official Gazette, amend Schedule I, from time to time, and the Schedule so amended shall be deemed to be part of this Act;(13a1) [ "registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Court, on application in the prescribed form and on payment of a fee of one rupee] [Clause (13a1) inserted by W. B. Act 31 of 1981]:Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Court;(13b)[ "Schedule" means a Schedule to this Act] [Clause (13b) inserted by W. B. Act 4 of 1977];(14)[ "Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations of the University made under this Act] [Clause (14) substituted by W. B. Act 31 of 1981];(15)"student" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted ;(15a)[ "Students Union" in relation to the University means the Students Union constituted in the manner prescribed] [Sub-section (15a) inserted by W. B. Act 31 of 1981];(16)"teacher" means a person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research or extension programmes and includes any other person who may be declared by Statutes to be a teacher;(17)"University" means the Bidhan Chandra Krishi, The word within square brackets substituted for the words "Viswa Vidyalaya" throughout this Act by W. B. Act 31 of 1981 [Viswavidyalaya] constituted under section 3.
