Section 2 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"academic council" means the Academic Council of the University;(b)"Act" means the Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986;(c)"agriculture" means the basic and applied sciences of soil and water management, crop production, home science, food science, agricultural engineering and technology, animal husbandry including veterinary and dairy science, fisheries, mushroom growing, bee-keeping, tea cultivation, sericulture, vegetables, social sciences and agricultural marketing, processing, co-operation, land use and management and economic and social uplift of the rural people;(d)"authority" means any authority as specified in section 10 of this Act;(e)"Board" means the Board of Management of the University as constituted under section 12;(f)"Board of Studies" means the Board constituted under section 18 of the Act;(g)"Chancellor" means the Chancellor of the University;(h)"college" means a constituent college of the University under the direct control and management of the Board whether located at the headquarters, campus or elsewhere;(i)"Council for Education and Research" means the Himachal Pradesh Council of Agricultural, Horticultural and Forestry Education and Research, set up under section 9 of the Act;(j)"Dean" means the Dean of a college;(k)"existing University" means a University specified in column (2) of the Schedule to this Act;(l)"extension" means educational activities concerned with the training of orchardists, farmers and other groups serving agriculture, horticulture and forestry, in improved practices related thereto and the various phases of scientific technology related to agriculture, horticulture and forestry, including post-harvest technology and marketing;(m)"faculty" means teaching, research and extension staff of a college or a department of the University, including all members of the staff having the rank of an Assistant Professor and above;(n)"forestry" means and includes basic and applied sciences concerning silviculture, plant breeding, farm forestry, conservation of ecology of the biosphere, wild life, sericulture, medicinal and aromatic plants and their products;(o)"Government" or "State Government" means Government of the State of Himachal Pradesh;(p)"Governor" means the Governor of the State of Himachal Pradesh;(q)"horticulture" means the basic and applied sciences of fruits, vegetables, floriculture plantation crops, spices, hops and shall include mushroom growing, landscaping, bee-keeping, marketing and processing of horticultural produce;(r)"hostel" means a place of residence for students of the University maintained or recognised by the University either as a part of or separate from a college;(s)"officer" means an officer of the University as specified in section 22 of the Act;(t)"Official Gazette" means the Rajpatra, Himachal Pradesh;(u)"prescribed" means prescribed by the Statutes and Regulations made under the Act;(v)"Regulations" means the rules and procedures established for the operation and functioning of the authorities as specified or deemed to have been specified in section 10 of the Act and may include the provisions made by the Academic Council relating to the establishment and maintenance of academic standards of the University as well as the provisions made by the competent authority of the University for the conduct of students, staff and other employees of the University and for conducting the routine business of the University and these may include provisions relating to the service conditions of employees;(w)"scheduled castes" means the scheduled castes specified in Part-VI of the Schedule to the Constitution (Scheduled Castes) Order, 1950 and/or notified by the Government;(x)"scheduled tribes" means the scheduled tribes specified in Part-V of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 and/or notified by the Government;(y)"statutes" means the Statutes of the University governing matters of policy and procedure as set forth in section 53 of the Act;(z)"student" means a person enrolled in the University for under-going a course of studies in that University for obtaining a degree, diploma or other academic distinction duly instituted;(za)"teacher"means a person appointed under section 39 of the Act for the purpose of imparting instructions and/or conducting and guiding research and/or extension programme and may include any other person who may be declared by the Statutes to be a teacher on such terms and conditions as may be prescribed by the Board;(zb)"University" means the Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishva Vidyalaya, Palampur and/ or Dr. Yashwant Singh Parmar University of Horticulture and Forestry, Solan as incorporated or deemed to have been incorporated under this Act; and(zc)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 24 of this Act.
