Section 2 in The Calcutta University (Temporary Supersession) Act, 1978
2. Definitions. -
(1)In this Act, unless the context otherwise requires,(a)"the Act" means the Calcutta University Act, 1966;(b)"the Council" means the Calcutta University Council referred to in clause (b) of section 4 of this Act;(c)"Minister" means the Minister-in-charge of Higher Education in the Department of Education of the Government of West Bengal;(d)"the University" means the University of Calcutta as defined in clause (20) of section 2 of the Act.(2)All other words and expressions used in this Act shall have the same meanings as assigned to them in the Calcutta University Act, 1966.
