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State of West Bengal - Section

Section 2 in The Uttar Banga Krishi Viswavidyalaya Act, 2000

2. Definitions.

- In this Act, unless the context otherwise requires,-
(1)"agriculture" includes basic and applied sciences relating to terrestrial and aquatic crop and animal production, forestry including farm forestry, horticultural crops, home economics, agricultural engineering and technology, marketing and processing, land use and management, soil and water management, crop-weather, environment, insect-pest-disease management, utilisation of beneficial insects and microbial organisms, biotechnology, and all matters connected therewith or incidental thereto;
(2)"appointed day" means the date on which this Act comes into force;
(3)"Associate Director of Research" means the Head of a research wing or regional station;
(4)"authority" means any authority of the University specified in section 9;
(5)"convocation" means a meeting of the Council for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;
(6)"Council" means the Executive Council of the University constituted under section 10;
(7)"Dean" means the Dean of the Faculty;
(8)"employee", in relation to the University, means any person employed by the University;
(9)"extension wing" means the establishment maintained, organised or recognised by the University for the purpose of extension education functions;
(10)"Faculty" means a Faculty of the University;
(11)"financial year" means the year commencing on the first day of April;
(12)"former University" means the Bidhan Chandra Krishi Viswavidyalaya constituted under the Bidhan Chandra Krishi Viswavidyalaya Act, 1974;
(13)"Governor" means the Governor of West Bengal;
(14)"hostel" means a place of residence for the students of the University maintained or recognised by the University;
(15)"Minister" means the Minister-in-charge of the Department of Agriculture of the Government of West Bengal;
(16)"non-teaching staff" means the employees of the University other than Teachers and officers;
(17)"officer" means an officer of the University;
(18)"prescribed" means prescribed by Statutes, Ordinances or Regulations;
(19)"regional station" means a research or extension station under the University;
(20)"Krishi Vigyan Kendra" means the centre for transfer of agricultural technology and conducting agricultural extension education programme;
(21)"research wing" means the establishment maintained, organised or recognised by the University for the purpose of research functions;
(22)"revised scale" means any of the scales of pay sanctioned by the Government of West Bengal in the Agriculture Department;
(23)"Selection Committee" means the committee for the selection of Teachers of the University;
(24)"Standing Committee" means the committee for the selection of officers and non-teaching staff of the University;
(25)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, the Ordinances and the Regulations of the University made under this Act;
(26)"student" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;
(27)"Students' Union", in relation to the University, means the Students' Union constituted in the manner prescribed;
(28)"Teacher" means a person appointed on full time and regular basis by the University for the purpose of imparting instruction or conducting and guiding research or extension education programmes, and includes any other person who may be declared by Statutes to be a Teacher;
(29)"teaching wing" means the establishment maintained, organised or recognised by the University for the purpose of teaching and instructional functions;
(30)"University" means the Uttar Banga Krishi Viswavidyalaya constituted under section 3;
(31)"unit" means a small section or segment at any place within the jurisdiction of the University established for the purpose of administrative, teaching, research and extension education functions.