Section 2 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
2. Definitions.
- In these Statutes unless the context otherwise requires,-(a)"Act" means the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 (Maharashtra Act No. XLI of 1983);(b)"Appendix" means an appendix to these Statutes;(c)"Appointing Authority" in relation to the recruitment to any post in the University services means the Vice Chancellor;(d)"Council" means the Maharashtra Council of Agricultural Education and Research constituted under section 12 of the Act;(e)"Section" means a section of the Act;(f)"Student" means a person who is enrolled in any college or school or any other institution recognised by the University, for receiving instruction or for qualifying himself for any degree, diploma, certificate or other academic distinction conferred by the University;(g)"Selection Committee" means the Selection Committee constituted for the purpose of selection of Academic Officers, Other Officers, Academic Staff Members, Ministerial Staff Members of the University and affiliated colleges and recognised institutions;(h)Words and expressions used but not defined in these Statutes shall have the meanings assigned to them in the Act.
