Section 2 in The Rabindra Bharati (Temporary Supersession) Act, 1975.
2. Definitions.
(1)In this Act, unless the context otherwise requires, -(a)"the Act" means the Rabindra Bharati Act, 1961;(aa)[ "the Council" means the Rabindra Bharati University Council referred to in clause (b) of section 4 of this Act;] [Clauses (aa) and (aaa) inserted by W.B. Act 33 of 1978.](aaa)[ "Minister" means the Minister-in-charge of Higher Education in the Department of Education of the Government of West Bengal;] [Clauses (aa) and (aaa) inserted by W.B. Act 33 of 1978.](b)"the University" means the University as defined in clause (k) of section 2 of the Act.(2)All other words and expressions used in this Act but not defined shall have the same meanings as assigned to them in the Rabindra Bharati Act, 1961.
