- In this Act, unless the context otherwise requires -(a)"Chairman" means the Chairman of the Governing Body;(b)"Governing Body" means the Governing Body of the Medical College, Rohtak;(c)"Government" means the State Government of Haryana;(d)"Medical College" means the Medical College, Rohtak and includes all hostels attached to it, the Medical College, Hospital and its attached Nursing Hostels, Nursing School of Medical College Hospital, School of Pharmacy, Primary Health Centres located at Dighal, Tehsil Jhajjar and Kathura, District Sonepat and sub-centres at present attached to the said Primary Health Centres, Civil Dispensary and Female Dispensary at Beri and Chittranjan Mobile Hospital and such other institutions as may be attached to the Medical College from time tome time;(e)"regulation" means a regulation made by the Governing Body;(f)"rule" means a rule made by the Government;(g)"teacher" includes Registrar, Lecturer, Reader, Assistant Professor, Associate Professor and Professor;(h)"University" means the Maharashi Dayanand University, Rohtak established under the Maharshi Dayanand University Act, 1975 (Haryana Act 25 of 1975).
