Section 2 in The Chanakya National Law University Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires:(i)"Academic Council" means the Academic Council of the University;(ii)"Academic Planning Board" means the Academic Planning Board of the University;(iii)"Advocate General" means Advocate General of Bihar;(iv)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961;(v)"Bar Council" means the Bar Council of Bihar constituted under the Advocates Act, 1961;(vi)"Chancellor" means the Chancellor of the University;(vii)"Chief Justice" means Chief Justice of Patna High Court which expression shall include the Judge performing the duties of Chief Justice of High Court;(viii)"Executive Council" means the Executive Council of the University;(ix)"Finance Committee" means the Finance Committee of the University;(x)"General Council" means the General Council of the University;(xi)"Government" means the Government of Bihar;(xii)"Non-Teaching Employee" means person performing duties other than teaching work in the University;(xiii)"Act" means the Chanakya National Law University Act, 2006;(xiv)"Registrar" means the Registrar of the University;(xv)"Regulations" means the regulations of the University made under the Act:(xvi)"Schools" and "Colleges" means Schools and Colleges managed and maintained by the University;(xvii)"Statute" means Statute made under the provisions of the Act;(xviii)"Study Centre" means campus established and maintained by the University under the Act;(xix)"Student" means student enrolled/registered in the University for the pursuit of higher (Legal) studies or other academic distinction duly instituted by the University including a research degree;(xx)"Teacher" means the person (Professor, Reader/Associate Professor, Lecturer/Assistant Professor, etc.) teaching to students of the University and engaged in research work;(xxi)"UGC" means the University Grants Commission established under the University Grants Commission Act, 1956;(xxii)" University" means the Chanakya National Law University established under section 3 of this Act;(xxiii)"Vice-Chancellor" means the Vice-Chancellor of the University.
