Section 2 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated college" means a college, which is under the management of any authority other than a University, and is affiliated or deemed to be affiliated to the University;(b)"agriculture" includes the basic and applied sciences (including technology) relating to soil and water management, crop husbandry (including control of plant, pests and diseases), horticulture, agricultural engineering, [***] [Deleted 'animal husbandry dairying, veterinary, fisheries, marine biology' by Maharashtra Animal and Fishery Sciences University Act, 1998 (Mah. Act No. 17 of 1998).], forestry and also home science, co-operation and marketing relating to agriculture;[(b-1) "Backward Class of Citizens" means such classes or parts of or groups within such classes as are declared, from time to time, by the State Government to be Other Backward Classes and Vimukta Jatis and Nomadic Tribes; [Clauses (b-1) and (b-2) Inserted by Maharashtra 14 of 2003 Section 2(a) (w.e.f. 3-3-2003).](b-2) "collaboration" means collaborating academic activities of the University with other universities, academic institutions (local, regional, national or international), research institutions and organizations involved in the activities relating to research, agriculture, industry, trade and commerce and the word "to collaborate" shall be construed accordingly;] '(c)"constituent college" means a college, which is under the direct management of a University, whether located at the headquarters or elsewhere in the University area;(d)"corresponding University", in relation to an existing University, means the body corporate specified against such existing University in column (2) of the Schedule;(e)"Department" means a department designated as such by the Statutes, with reference to a subject or a group of subjects;(f)"existing University" means a University specified in column (1) of the Schedule;(g)"extension education" means the educational activities concerned with the training of the farmers and homemakers and other groups serving agriculture, in improved agricultural practices and the various phases of scientific technology related to agriculture and agricultural production and marketing. It includes the work which may be done through meetings, demonstrations and other methods for teaching improved agricultural practices and the training of workers required for the conduct of these educational activities;(h)"Head of Department" means the academic staff member principally responsible for teaching, research and extension education in a Department;[(h-1) "Joint Venture" means an agreement entered into or collaboration made by the University, with any other government institute, semi-government institute, company or commercial establishment to increase the productivity and resources of the university and transmission of technology to people at large, with the prior permission of the Government;] [Clause (h-1) was inserted by Maharashtra 14 of 2003 Section 2(b) (w.e.f. 3-3-2003).](i)[* * * * * * *] [[clause (i) deleted by Maharashtra 14 of 2003 Section 2(c), (w.e.f. 3-3-2003).Deleted clause (i) reads as follows-(i)'Other Backward Classes' means the castes which have been declared as belonging to Backward Classes or which may be declared her after by the State Government as belonging to such classes, from time to time, by notification in the Official Gazette.]](j)"prescribed" means prescribed by the Statutes;(k)"Principal" means the head of a college, post graduate centre or other recognized institution;(l)"recognised institution" means an institution for research or specialized studies, other than an affiliated or constituent college, and recognized or deemed to be recognised as such by a University and includes any institution for lower agricultural education, such as an agricultural school or gramsevak training centre, which is under the direct management of the University, or which is recognized or deemed to be recognized as such by the University;[l-1) "Recruitment Board" means the Maharashtra Agricultural Universities Recruitment Board constituted under section 58;] [Clause (l-1) was inserted by Maharashtra 32 of 2013, Section 2, (w.e.f. 25-10-2013).](m)[* * * * * *] [Clause (m) was deleted by Maharashtra 22 of 1991, Second Schedule.](n)"Schedule" means the Schedule to this Act;(o)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India, and for the purposes of this Act, includes Nav-Buddhas;(p)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India residing in any part of the State of Maharashtra and, for the purposes of this Act, includes Denotified and Nomadic Tribes;(q)"State Council" means the Maharashtra Council of Agricultural Education and Research constituted under this Act;(r)"Statutes" and "Regulations" mean, respectively, the Statutes and the Regulations of the University made or deemed to be made under this Act;[(r-1) "Tribunal" means the Agricultural University and College Tribunal, established under section 69A;] [Clause (r-1) inserted by Maharashtra 14 of 2003, Section 2(d), (w.e.f. 3-3-2003).](s)"University" means a University constituted under this Act;(t)"University area", in relation to any University specified in column (2) of the Schedule, means the area specified against it in column (3) of the Schedule;(u)"University, campus", in relation to a University, means the area of the University at its headquarters, which was immediately before the commencement of this Act, defined as the University campus of the existing University or as may, from time to time, be defined as the University campus by the State Government by notification in the Official Gazette.
