Section 2 in Tamil Nadu National Law School Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the School;(b)"Appointed date" means such date as the Government may, by notification, appoint under sub-section (3) of section 1;(c)"Chairman" means the Chairman of the General Council;(d)"Chancellor" means the Chancellor of the School;(e)"Executive Council" means the Executive Council of the School;(f)"Faculty" means a Faculty of the School;(g)"General Council" means the General Council of the School;(h)"Government" means the State Government;(i)"Hostel" means a unit of residence for the students of the School, maintained or recognized by the School in accordance with the provisions of this Act and includes a hostel deemed to be recognized by the School under this Act;(j)"prescribed" means prescribed in the regulations;(k)"Registrar" means the Registrar of the School;(l)"regulations" mean the regulations of the School made under this Act;(m)"School" means the Tamil Nadu National Law School;(n)"State" means the State of Tamil Nadu;(o)"Teachers" mean such Assistant Professors, Associate Professors, Professors, Directors and other persons giving instruction in the Department of the School or laboratories or in hostels and Librarians and other like persons as may be declared by the regulations to be teachers;(p)"Vice-Chancellor" means the Vice-Chancellor of the School.
