(1)In this Act, unless the context otherwise requires,-(a)"the Act" means the Bidhan Chandra Krishi Viswa Vidyalaya Act, 1974 (West Ben. Act XLIX of 1974);(b)"the Council" means the Bidhan Chandra Krishi Viswa Vidyalaya Council referred to in clause (b) of section 4 of this Act;(c)"Minister" means the Minister-in-charge, Department of Agriculture, Government of West Bengal;(d)"the University" means the Bidhan Chandra Krishi Viswa Vidyalaya constituted under section 3 of the Act.
