Section 2 in National Law University Delhi Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires:(1)"Academic Council" means the Academic Council of the University;(2)"Bar Council" means the Bar Council of Delhi constituted under the Advocates Act, 1961(25 of 1961);(3)"Bar Council of India" means the Bar Council of India constituted under the Advocate Act, 1961 (25 of 1961);(4)"Chancellor" means the Chancellor of the University;(5)"Chief Justice" means the Chief Justice of the High Court of Delhi and includes the Judge performing the duties of the Chief Justice of the High Court of Delhi;(6)"Executive Council" means the Executive Council of the University ;(7)"Finance Committee" means the Finance Committee of the University;(8)"Governing Council" means the Governing Council of the University:(9)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;(10)"Registrar" means the Registrar of the University;(11)"Regulations" and "Statutes" means respectively the Regulations and Statutes of the University made under this Act;(12)[ "University" means the National Law University, Delhi established under section 3 of this Act;] [Substituted by Delhi Act 7 of 2009, Section 4 published in Delhi Gazette on 22.6.2009 (w.e.f. 22.6.2009).](13)"Vice-Chancellor" means the Vice-Chancellor of the University.
