Section 2 in The West Bengal National University Of Juridical Sciences Act, 1999
2. Definitions. -
In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961;(3)"Bar Council" means the Bar Council of West Bengal constituted under the Advocates Act, 1961;(4)"Chancellor" means the Chancellor of the University;(5)"Executive Council" means the Executive Council of the University;(6)"General Council" means the General Council of the University;(7)"Registrar" means the Registrar of the University;(8)"regulations" means the regulations of the University made under section 13;(9)"Schedule" means the Schedule to this Act;(10)"Chief Justice" means Chief Justice of West Bengal and includes the Judge performing the duties of Chief Justice of High Court;(11)"University" means the West Bengal National University of Juridical Sciences established under section 3;(12)"Vice-Chancellor" means the Vice-Chancellor of the University;(13)"Finance Committee" means the Finance Committee of the University.
