Section 2 in The Maharashtra National Law University Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the university referred to in section 21 ;(b)"Bar Council of India" means the Bar Council of India, constituted under the Advocates Act, 1961 (25 of 1961);(c)"Chancellor" means the Chancellor of the university ;(d)"Executive Council" means the Executive Council of the university referred to in section 15 ;(e)"Finance Committee" means the Finance Committee of the university referred to in section 25 ;(f)"General Council" means the General Council of the university referred to in section 11 ;(g)"Registrar" means the Registrar of the university referred to in section 29 ;(h)"regulations" means the regulations of the university made under section 44 ;(i)"Schedule" means the Schedule appended to this Act;(j)"State Government" means the Government of Maharashtra ;(k)"teacher" includes Professors, Associate Professors, Assistant Professors, Readers, Lecturers and any other person imparting instructions in the university ;(l)"university" means the Maharashtra National Law University, specified in the Schedule ;(m)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956 (3 of 1956);(n)"Vice-Chancellor" means the Vice-Chancellor of the university.
