Section 30 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
30. Extension Education.
(1)Extension Education programme shall be established in the University and shall subject to the provisions of this Act and the Statutes, make useful information based upon 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 and farmers. Extension Education shall be co-ordinated with the other functions of the University and other appropriate agencies of the State.(2)The University shall be responsible for the Agricultural Extension Education activities in the State necessary to inform and demonstrate to the farmers the findings of research on improved practices essential to improve rural living and to increase agricultural production with special emphasis on food production and utilisation. In order that the University may conduct such activities, the State shall transfer to the University the necessary personnel, facilities and funds in accordance with a plan to be developed or mutually agreed upon by the Board and the Government.
