Rajasthan act 008 of 2000 : The Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(1) This Act may be called the Maharana Pratap University of Agriculture and Technology Udaipur, 2000.1 (2) It shall extend to Udaipur, Dungarpur, Chittorgarh, Banswara, Rajsamand, Bhilwara, Kota, Baran, Jhalawar, Bundi and Sirohi districts. (3) It shall be deemed to have come into force on and from 1st day of November, 1999.

In this Act and all Statutes and Regulations made thereunder, unless the context otherwise requires- (a) Academic Council means the Academic Council of the University. (aa) 2 affiliated college means a college or institute admitted to the privileges of the University;. (b) agriculture includes the basic and applied sciences of, (i) soil and water management; (ii) crop improvement and production; (iii) horticulture, i.e. fruits, vegetables, floriculture, spices and medicinal plants; (iv) veterinary science and animal husbandry, dairy and food science, and animal products technology; fisheries; (vi) forestry, farm forestry, forest management and silviculture; (vii) engineering and technology; (viii) post-harvest technology including processing and marketing; (ix) land use planning and management; (x) sericulture including mulberry culture; (xi) apiculture; (xii) home science; (xiii) basic sciences and humanities in relation to agriculture; and (xiv) subjects pertaining to agricultural technology and rural development. (c) Associate Dean or Principal means Head of the constituent College of the University; (d) Associate Director means Associate Director of Research and Extension in Zonal/Regional Station or in the Headquarters of the University ; (e) Authority means any authority of the University as specified in this act; (f) Board means Board of Management of the University ; (g) College means a constituent College of the University under its direct control and management whether located at the Headquarter campus or elsewhere; (h) Chancellor means Chancellor of the University ; (i) Comptroller means Comptroller of the University ; (j) Dean means Dean of the subject matter Faculty and the Faculty of Post Graduate Studies; (k) Director means Director of Resident Instructions, Director of Research and Director of Extension Education; (l) Extension Education Council means Extension Education Council of the University ; (m) Faculty means Faculty in the University as specified in this Act and Statutes; (n) Government means Government of the State of Rajasthan; (o) Governor means Governor of the State of Rajasthan; (p) Head means Head of the Department/Division of the University ; hostel means a place of residence for students of the University maintained or recognized by the University either as part of or separate from the University ; (r) officer means an officer of the University as specified in this Act, or other person(s) in the employment of the University declared as officer by the Statutes; (s) prescribed means as prescribed by the Statutes of the University ; (t) Registrar means Registrar of the University ; (u) Regulations means the regulations made under section 40 of this Act; (v) Research Council means Research Council of the University ; (w) Statutes means the Statutes of the University governing matters of policy procedure etc. as set forth in sections 38 and 39 of this Act; (x) student means the person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction; (y) teacher means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting instructions and/or conducting and guiding research and/or extension education programmes, and includes any other person who may be declared by the Statutes to be a teacher; (z) University means The Maharana Pratap University of Agriculture and Technology, Udaipur as constituted under this Act;3 (za) Vice-Chancellor means Vice-Chancellor of the University; (zb) Zonal Station/Regional Station means Zonal/Regional Station of the University.