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.

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