Section 2(1) in The Bidhan Chandra Krishi Viswa Vidyalaya Temporary Supersession) Act, 1978.
(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.
