Section 2 in The Haryana and Punjab Agricultural Universities Act, 1970
2. Definitions.
In this Act, and in all Statutes made thereunder, unless the context otherwise requires,(a)"Academic Council" means, in relation to a corresponding University, the Academic Council of that University;(b)"agriculture" includes the basic and applied science of soil and water management, crop andlive-stock production and management, home sciences and the betterment of rural people;(c)"appropriate Government" means,(i)in relation to the Haryana Agricultural University, the Government of the State of Haryana;(ii)in relation to the Punjab Agricultural University, the Government of the State of Punjab;(d)"Board", in relation to a corresponding University, means the Board of Management of that University;(e)"college" means a constituent college of a corresponding University;(f)"corresponding University" means,(i)in relation to the territories to which the functions of the Haryana Agricultural University extend, that University;(ii)in relation to the territories to which the functions of the Punjab Agricultural University extend, that University;(g)"existing University" means the Punjab Agricultural University constituted by section 3 of the Punjab Agricultural University Act, 1961 (Punjab Act 32 of 1961);(h)"library" means a library established or maintained by a corresponding University;(i)"prescribed" means prescribed by the Statutes of a corresponding University;(j)"Statutes" and "Regulations" mean, respectively, the Statutes and Regulations made by a corresponding University under this Act;(k)"transferred territories" means the territories added to the Union territory of Himachal Pradesh by sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966);(l)"Vice-Chancellor" means the Vice-Chancellor of a corresponding University.
