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 and live-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.Open in Lexace · Ask the AI about this section
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