Section 2 in National Law School of India Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the School;(2)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961 (Central Act 25 of 1961);(3)"Bar Council of India Trust" means the Bar Council of India Trust, a public charitable trust, got created by the Bar Council of India;(4)"Chairman" means the Chairman of the General Council;(5)[ "Vice Chancellor" means the Vice Chancellor of the School] [Substituted by Act 1 5 of 2004 w.e.f. 6.3.2004.](6)"Executive Council" means the Executive Council of the School;(7)"General Council" means the General Council of the School;(8)"Registrar" means the Registrar of the School;(9)"Regulations" means the regulations of the School made under clause 31;(10)"School" means the National Law School of India University established under section 3;(11)"Schedule'' means the Schedule appended to this Act;(12)"Society" means the National Law School of India Society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960); and(13)["visitor" means the visitor of the school] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.]
