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State of Himachal Pradesh - Section

Section 2 in The Himachal Pradesh National Law University Act, 2016

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Academic Council" means the Academic Council of the University;
(b)"Bar Council" means the Bar Council of Himachal Pradesh constituted under the Advocates Act, 1961 (25 of 1961);
(c)"Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961 (25 of 1961);
(d)"Chancellor" means the Chancellor of the University;
(e)"Chief Justice" means the Chief Justice of the High Court of Himachal Pradesh and includes the Judge performing the duties of the Chief Justice of the High Court of Himachal Pradesh in absence of the Chief Justice;
(f)"Executive Council" means the Executive Council of the University;
(g)"Finance Committee" means the Finance Committee of the University;
(h)"Governing Council" means the Governing Council of the University;
(i)"Government" means the Government of Himachal Pradesh;
(j)"prescribed" means prescribed by regulations or statutes made under this Act;
(k)"Registrar" means the Registrar of the University;
(l)"regulating body" means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as the University Grants Commission, Bar Council of India, and includes the Government;
(m)"statutes and regulations" means the "statutes" and "regulations" respectively of the University made under this Act;
(n)"student" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction instituted by the University, including a research degree;
(o)"teacher" means a Professor, Associate Professor or Assistant Professor or any other person required to impart education or to guide research or to render guidance in any form to the student for pursuing a course of study of the University;
(p)"University" means the Himachal Pradesh National Law University, Shimla established under section 3 of this Act; and
(q)"Vice-Chancellor" means the Vice-chancellor of the University.
Chapter-II The University