Section 2 in Tamil Nadu Agricultural University Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated college" means any college affiliated to the University and providing courses of study for admission to the examinations for degrees, diplomas of other academic distinctions of the University;(b)"agriculture" means the basic and applied sciences of the soil and water management, crop production including production of all garden crops, control of plants, pests and diseases, horticulture including floriculture, animal husbandry including veterinary and dairy science, fisheries, forestry including farm forestry, home science, agricultural engineering and technology, marketing and processing of agricultural and animal husbandry products, co-operation, land use and management and the economic and social uplift of the rural people;(c)"appointed day" means such date as the Government may, by notification, appoint under sub-section (4) of section 1;(d)"Board" means the Board of Management of the University;(e)"college" means any college or institution imparting education or prosecuting research or providing extension education, in agriculture;(f)"constituent college" means the Agricultural College and Research Institute, Coimbatore and the Agricultural College, Madurai and includes such other college as may be declared by the Board, from time to time;(g)"corresponding University" means,-(i)in relation to the Agricultural College and Research Institute, Coimbatore, the University of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]; and(ii)in relation to the Agricultural College, Madurai, the [Madurai University] [Now Madurai-Kamaraj University, w.e.f. 22nd July 1978.];(h)"Dean" means the Dean of each college and includes the Dean of each Faculty;(i)"extension education" means the educational activities concerned with the training of farmers and home makers and other groups serving agriculture in improved agricultural practices and the various phases of scientific technology related to agriculture and agricultural production and marketing and includes demonstration to carry the new technology and innovation to farms and farm houses through the Government Departments of Agriculture, Animal Husbandry, Fisheries, Forests and the like;(j)"Faculty" means a Faculty of the University;(k)"Government" means the State Government;(l)"hostel" means a unit of residence for students of the University maintained or recognised by it either as part of, or separate from, a college of the University;(m)"prescribed" means prescribed by the statutes or regulations made under this Act;(n)"regulations" and "statutes" mean, respectively, the regulations and statutes made under this Act;(o)"Schedule" means the Schedule appended to this Act;(p)"State" means the State of Tamil Nadu;(q)"University" means the Tamil Nadu Agricultural University established under section 3.
