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State of Assam - Section

Section 34 in The Assam Agricultural University Act, 1968

34. Agricultural Extension Programme.

(1)An Agricultural Extension Programme shall be established in the University and shall subject to the provisions in this Act and the Statutes make useful information based upon the findings of research available to farmers and others to help and solve their problems. It shall conduct demonstrations and training programmes for the benefit of students, extension workers, cultivators, and rural people, Increased agricultural production shall be the principal objective of all extension activities and these activities shall be co-ordinated with the other functions of the University and other appropriate agencies of the State.
(2)The Assam Agricultural University shall be responsible for the Agricultural Extension Education activities in the State necessary to provide information and demonstrate practically to farmers and cultivators the findings and development of Agricultural, Animal Husbandry and Veterinary research to improve rural living and to increase agricultural production with special emphasis on food production and utilisation.
(3)In order that the University may conduct such educational activities, the State Government shall transfer to the University the necessary personnel, facilities and funds in accordance with a plan to be developed and mutually agreed upon by the Board and the State Government.
(4)The Agricultural, Animal Husbandry and Veterinary Extension Programmes shall be developed under the guidance of a Director of Extension and an Associate Director of Extension responsible to the Vice-Chancellor.