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State of Haryana - Section

Section 2 in Maharana Partap Horticultural University, Karnal Act, 2015

2. Definitions.

- In this Act, Statutes and Regulations made thereunder, unless the context otherwise requires,-
(a)"Academic Council" means the Academic Council of the University;
(b)"affiliated college" means a college or an institution admitted to the privileges of the University under this Act;
(c)"Board" means the Board for the management of the University constituted under section 10;
(d)"College" means the College of Horticulture at Karnal or any such college, as may be established and maintained by the University;
(e)"Department" means department of the University;
(f)"employee" means any person appointed by the University including teachers and other staff;
(g)"existing university" means Chaudhary Charan Singh Haryana Agriculture University, Hisar;
(h)"extension education" means the educational activities concerned with the training of horticulturist, para-horticulture staff, horticulture farmers, home makers and other groups concerned with horticulture, welfare, improved horticulture practices and various phases of scientific technology related to horticulture production and marketing and includes demonstration to carry the new technology and innovation of horticulture farms and farm homes through the Department of Horticulture, Department of Vegetable or any other designated department or agency;
(i)"hostel" means a unit of residence for students;
(j)"Horticulture" means the basic and allied sciences of fruits, vegetables, floriculture, plantation of crops, spices, medicinal and aromatic plants and shall include mushroom growing, landscaping, bee-keeping and production, marketing and processing of horticultural produce;
(k)"institution" means any centre or other institution providing training for degree, diploma, certificate or other academic distinction;
(l)"prescribed" means prescribed by the Statutes and Regulations made under this Act;
(m)"State" means the State of Haryana;
(n)"State Government" means the Government of the State of Haryana;
(o)"Statutes" and "Regulations" mean respectively the Statutes and Regulations of the University made under this Act;
(p)"student" means a person enrolled in the University or College or affiliated college or institution for taking a course of study for a degree, diploma, certificate or an academic distinction;
(q)"teacher" means a person who is appointed by the University for the purpose of teaching and conducting research and extension on full time basis in College or affiliated College or an institution and includes Director, Dean, Principal, Senior Professor, Professor, Associate Professor, Reader, Assistant Professor, Lecturer;
(r)"teaching" means imparting instructions related to Horticulture and allied sciences which shall also include horticultural research and extension;
(s)"University" means the Haryana State University of Horticultural Sciences, Karnal.
Chapter-II Establishment of the University