Section 2 in The Andhra Pradesh State Agricultural Council Act, 2020
2. Definitions –
In this Act, unless the context otherwise requires,-(1)“Agricultural/Horticulture Institution” means any institution recognized by an University or accredited by Indian Council for Agriculture Research;(2)“Agricultural/Horticulture Practitioner” means a person possessing the qualification as specified in the Schedule;(3)“Agricultural/Horticulture Profession” meansa person whose occupation directly or indirectly related to Agriculture/Horticulture;(4)“Agricultural/ Horticultural Project” means specific programme of work pertaining to agriculture or horticulture with well-defined objectives and programme of action with time-frame, along with financial implication;(5)“Agricultural/ Horticulture Qualification” means any of the qualifications specified in the Schedule which is granted by the Universities/Institutions specified therein and the qualifications declared by Government under section 17 and 18.(6)“Agricultural / Horticulture Research” means carrying out research in any branch/aspect of Agriculture/Horticulture;(7)“Committee” means the executive committee or other committees constituted by the Council under section 13 and 15;(8)“Council” means the Andhra Pradesh State Agricultural Council established under section 3 of this Act;(9)“Ethics” means moral principles binding under given circumstances;(10)“Etiquette” means certain dignity attached to the post or person;(11)“Extension” means the process of channeling research results to the farm and complying its execution;(12)“Government” means Government of Andhra Pradesh;(13)“Member” means the member of the Council;(14)“Plant Doctor” means an Agricultural/Horticultural practitioner registered under this Act;(15)“Prescribed” means prescribed by rules made under this Act;(16)“President” means a person elected as such by the members of the council;(17)“Private Consultancy” means consultancy services offered by registered Agricultural/Horticultural Practitioners on self-employment basis;(18)“Register” means the Andhra Pradesh State Agricultural/Horticultural Practitioners Register maintained under section 24;(19)“Regulation" means a regulation made under section 47 of this Act;(20)‘Research’’ means any activity connected to agriculture/horticulture for improving crop productivity;(21)“Rules" means rules made under section 46 of this Act;(22)“Schedule” means Schedule appended to this Act;(23)“Secretary" means a person appointed by the Executive Committee under section 14;(24)“Standing Committee" means the Committee appointed by the Executive Committee conferring certain responsibilities to be carried out on behalf of the Council;(25)“Teaching" means imparting knowledge to the concerned persons in the field of Agriculture/ Horticulture;(26)‘Training Institute" means the institution imparting knowledge to the concerned person in any aspect in the field of Agriculture / Horticulture;(27)“Vice-President" means a person elected as such by the Members of the Council.CHAPTER-II ANDHRA PRADESH STATE AGRICULTURAL COUNCIL
