Section 2 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"Academic Planning Board" means the Academic Planning Board of the University;(c)"Bar Council of India" means the Bar Council of India, constituted under the Advocates Act, 1961;(d)"Chancellor" means the Chancellor of the University;(e)"Chief Justice" means the Chief Justice of the Punjab and Haryana High Court including the acting Chief Justice;(f)"Executive Council" means the Executive Council of the University;(g)"Finance Committee" means the Finance Committee of the University;(h)"General Council" means the General Council of the University;(i)"prescribed" means prescribed by statutes and regulations made under this Act;(j)"Registrar" means the Registrar of the University;(k)"State Bar Council" means the Bar Council of Punjab and Haryana, constituted under the Advocates Act, 1961;(l)"State Government" means Government of the State of Punjab;(m)"University" means the Rajiv Gandhi National University of Law, Punjab, established under Section 3;(n)"Vice-Chancellor" means the Vice-Chancellor of the University; and(o)"Visitor" means the Visitor of the University.
