Section 2 in The Bidhan Chandra Krishi Viswa Vidyalaya Temporary Supersession) Act, 1978.
2. Definitions. -
(1)In this Act, unless the context otherwise requires, -(a)"the Act" means the Bidhan Chandra Krishi Viswa Vidyalaya Act, 1974;(b)"the Council" means the Bidhan Chandra Krishi Viswa Vidyalaya Council referred to in clause (b) of section 4 of this Act;(c)"Education Minister" means the Minister-in-charge of Higher Education of the Government of West Bengal;(d)"the University" means the Bidhan Chandra Krishi Viswa Vidyalaya constituted under section 3 of the Act.(2)All the words and expressions used in this Act but not defined shall have the same meanings as assigned to them in the Bidhan Chandra Krishi Viswa Vidyalaya Act, 1974.
