In this Act unless the context otherwise requires,
(a) Government means the State Government of Haryana;
(b) Medical College means 3[Pandit Bhagwat Dayal Sharma Post Graduate Institute of Medical Sciences, Rohtak] and includes all hostels attached to it, the Medical College Hospital and its attached Nursing Hostels, Nursing Schools of Medical College Hospital, School of Pharmacy, Primary Health Centers located at Dighal, Tehsil Jhajjar and Kathura, District Sonepat and sub centers at present attached to the said Primary Health Centers, 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 to time;
(c) rule means a rule made by the Government;
(d) teacher includes Registrar, Lecturer, Reader, Assistant Professor, Associate Professor and Professor;
(e) University . Means the Maharshi Dayanand University, Rohtak, established under the Maharshi Dayanand University Act, 1975 (Haryana Act 25 of 1975).