Section 2 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Agriculture" means the basic and applied science of soil and water management, crop and livestock production and management and betterment of rural people;(ii)"College" means a college of the University under the direct control and management of the Board and the Principal Executive Officer of the University whether located at the headquarters, campuses or elsewhere;(iii)"Extension" means all educational programmes undertaken for the purpose of ascertaining the problems of research in agriculture and allied sciences, disseminating the results of research to extension personnel and farmers and providing training for the purpose of such dissemination;(iv)"Hostel" means a unit of residence for students of the University provided, maintained or recognised by it;(v)"Registered Graduate" means a graduate registered under the provisions of this Act;(vi)"Scheduled Castes" means the Scheduled Castes specified in relation to this State under Article 341 of the Constitution of India;(vii)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution of India;(viii)"Statutes and Regulations" means respectively the Statutes and Regulations of the University in force for the time being;(ix)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;(x)"Teacher of the University" means a person appointed or recognised by the University for the purpose of imparting instructions and/ or conducting and guiding research and/or extension programmes and includes a person who may be declared by the statutes to be a teacher;(xi)"University" means the Indira Gandhi Krishi Vishwavidyalaya.
