Section 2 in The National Law University, Jodhpur Act, 1999
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)"General Council" means the General Council of the University:(vi)"Registrar" means the Registrar of the University:(vii)"Regulations" means the regulations of the University made by the authorities of the University under and in accordance with the provisions of this Act;(viii)"Schedule" means the Schedule appended to this Act;(ix)"University" means "The National Law University, Jodhpur' established under Section 3:(x)"Vice-Chancellor" means the Vice-Chancellor of University:(xi)"Visitor" means the Visitor of the University.
