Section 2 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires. -(a)"Academic Council" means the Academic Council established under section 29;(b)"Affiliated college" means a college or institution situated within the University area and affiliated to the University in accordance with the statutes prescribed and providing courses of study for admission to the examination for degrees, diplomas or other academic distinctions of the University;(c)"Animal" includes livestock and all domesticated animals and wild animals, fish, ,birds, reptiles and all other animal life forms, except the human beings;(d)"Board" means the Board of Management of the University;(e)"College" means any college or institution established or maintained by, or, affiliated to, the University and providing courses of study and training or providing for prosecution of research or providing extension education. in Veterinary, Animal and Fishery sciences;(f)"Constituent College" means the Veterinary College, Bangalore, Veterinary College, Bidar, Dairy Science College, Bangalore, Fishery Science College at Mangalore and any other institution under the direct management of the University and includes such other college notified from time to time by the State Government.(g)"Dean" means the Head of the Constituent College of the University.(h)"Extension Education" means the educational activities concerned with the training of livestock farmers, house wives and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to livestock farms and farm homes through the departments of Animal husbandry, Fisheries and the like;(i)"Faculty" means a Faculty of the University;(j)"Fishery" means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings;(k)"Hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act.(l)"Prescribed" means prescribed by the statutes or regulations made under this Act;(m)"Regulations" and "Statutes" means, respectively, the regulations and statutes made under this Act;(n)"Schedule" means the Schedule appended to this Act;(o)"Specified date" means a date specified for the purpose of any provision of this Act;(p)"University" means the Karnataka Veterinary, Animal and Fishery Sciences University established under section 3;(q)"University area" means the area under the jurisdiction of the University;(r)"Veterinary" means the art and science of Veterinary surgery and medicine and includes;(i)the diagnosis of diseases in, and injuries to, animals;(ii)the giving of advice based upon such diagnosis;(iii)the medical or surgical treatment of animals; and(iv)the measures taken for prevention and control of live stock diseases.Chapter-II The University
