Section 2 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University;(ii)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961 (Central Act No. 25 of 1961);(iii)"Chancellor" means the Chancellor of the University;(iv)"Executive Council" means the Executive Council of the University;(v)"Ordinance" means the Ordinances of the University made under and in accordance with the provisions of this Act;(vi)"Registrar" means the Registrar of the University;(vii)"Regulations" means the Regulations of the University made under and in accordance with the provisions of this Act;(viii)"Schedule" means the Schedule appended to this Act;(ix)"Special Officer " means the Special Officer appointed by the State Government to oversee all matters pertaining to the preparatory work of setting up of the University;(x)"Statutes" means the Statutes of the University made under and in accordance with the provisions of this Act;(xi)"University" means the "The National University of Law, Chhattisgarh" established under Section 3;(xii)"Vice-Chancellor" means the Vice-Chancellor of the University;(xiii)"Visitor" means the Visitor of the University.
