Section 2 in The National Law University Orissa Act, 2008
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961;(c)"Chancellor" means the Chancellor of the University;(d)"Executive Council" means the Executive Council of the University;(e)"General Council" means the General Council of the University;(f)"Ordinance" means Ordinance of the University made by the Executive Council;(g)"Registrar" means the Registrar of the University;(h)"Regulations" means the regulations of the University made by the authorities of the University under the provisions of this Act;(i)"Rules" means rules of the University made and enforced by the authority of the University as per the provisions of this Act or regulation;(j)"Schedule" means the Schedule appended to this Act containing Statutes;(k)"University" means the National Law University Orissa established under Section 3:(l)"Vice-Chancellor" means the Vice-Chancellor of the University; and(m)"Visitor" means the Visitor of the University.Chapter-II Establishment of the University, its Objectives and Functions
