Section 2 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] constituted under Section 21;(ii)" [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.]" means the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] appointed under Section 27;(iii)"Executive Council" means the Executive Council of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] constituted under Section 14;(iv)"General Council" means the General Council of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] constituted under Section 9;(v)"Prescribed" means prescribed by regulations;(vi)"Registrar" means the Registrar of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] appointed under Section 29;(vii)"Regulations" means the regulations of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] made under Section 32;(viii)"[University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]" means Doctor Ram Manohar Lohiya [National Law University] [Substituted for 'Rashtriya Vidhi Sansthan' by U.P. Act 35 of 2006, Section 2.], Uttar Pradesh established under Section 3;(ix)"Secretary-in-Charge" means the Principal Secretary or the Secretary, as the case may be, of the concerned department of the Government of Uttar Pradesh;(x)"Senior Administrative officers of the State" means officers of the Indian Administrative Service and Provincial Civil Service of Uttar Pradesh posted in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] by the State Government;(xi)"Teacher" means a teacher employed by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] for imparting education and guiding and conducting research in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(xii)"Visitor" means the Visitor of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] referred to in Section 7.
