Section 2 in Bihar Agricultural University Act, 2010
2. Definitions.
- In this Act and all Statutes and Regulations made there under, unless the context otherwise requires:-(1)"Academic Council" means the Academic Council of the University.(2)"Act" means the Bihar Agricultural University Act, 2010.(3)"Agriculture" includes the disciplines of:(a)Natural Resource Management;(b)Crop Improvement including Production and Protection;(c)Horticulture;(d)Veterinary, Animal Sciences and Fisheries;(e)Dairy Sciences and Technology;(f)Forestry;(g)Agricultural Engineering and Technology;(h)Food Technology;(i)Home Science;(j)Agri-business Management;(k)Agricultural Bio-technology;(l)Basic Sciences and Humanities in relation to Agriculture;(m)Any other subject related to Agriculture, and allied sciences applicable for management and socio-economic upliftment of the rural communities.(4)"Authority" means any authority of the University as specified in this Act;(5)"Board" means Board of Management (BOM) of the University;(6)"Board of Studies" means academic affairs committee at faculty level;(7)"College" means a Constituent College of the University;(8)"Chancellor" means Chancellor of the University;(9)"Comptroller" means Comptroller of the University;(10)"Dean" means Head of a Constituent College;(11)"Dean of the Faculty" means Head of a Faculty(12)"Department" means Department of the Faculty;(13)"Director" means and includes Director of Resident Instruction, Director of Research, and Director of Extension Education;(14)"Faculty" means Faculty in the University as specified in the Act and the Statutes.(15)"Government" means Government of Bihar;(16)"Governor" means the Governor of the State of Bihar;(17)"Head" means Head of the College /Department;(18)"KVK" means Krishi Vigyan Kendra under the jurisdiction of the University;(19)"Officer" means an officer of the University as specified in the Act/ Statutes;(20)"Prescribed" means provision as set forth in the Act/Statutes/ Regulations of the University;(21)[ Region means the jurisdiction of the University as provided under sub-section (1) (i) and (ii) of Section 3.] [Substituted by Bihar Act 19, 2010.](22)"Scheduled Castes" means the Scheduled Castes specified in Part III to the Schedule to the Constitution (Scheduled Castes) order, 1950;(23)"Scheduled Tribes" means the Scheduled Tribes specified in Part III to the Schedule to the Constitution (Scheduled Tribes) Order, 1950;(24)"Statutes", Regulations and Rules means respectively the Statutes;Regulations and Rules of the University for the time being inforce;(25)"Student" means the person admitted and enrolled in a Constituent College/faculty of the University for taking a course of study for a degree, diploma or other academic Programmes duly instituted;(26)"Teacher" means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting instruction and/or conducting and guiding research and/or extension education programmes, and may include any other person who may be declared by the Statutes to be a teacher with minimum prescribed qualifications.(27)"Unit" means and includes service units of the University;(28)"University" means Bihar Agricultural University;(29)"Vice-Chancellor" means Vice-Chancellor of the University;
