Section 2 in Damodaram Sanjivayya National Law University Act, 2008
2. Definitions.
- In this Act unless the context otherwise requires. -(i)"Academic Council" means the Academic Council of the University;(ii)"Chancellor" means the Chancellor of the University:(iii)"Executive Council" means the Executive Council of the University;(iv)"General Council" means the General Council of the University;(v)"Government" means the State Government of Andhra Pradesh;(vi)"Prescribed" means prescribed by statutes or regulations;(vii)"University" means the [Damodaram Sanjivayya National Law University] [Substituted 'the Andhra Pradesh University of Law' by Act No. 15 of 2012, dated 14.5.2012.] established under Section 3.
