Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Law School Of India (Amendment) Act, 2004 15 of 2004 [06 March 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Substitution Of The Words, "Visitor" And "Director" National Law School Of India (Amendment) Act, 2004 15 of 2004 [06 March 2004] An Act further to amend the National Law School of India Act, 1986. Whereas it is expedient further to amend the National Law School of India Act, 1986 (Karnataka Act 22 of 1986) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty fifth year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the National Law School of India (Amendment) Act, 2004. (2) It shall come into force at once. 2. Amendment Of Section 2 :- I n section 2 of the National Law School of India Act, 1986 (Karnataka Act 22 of 1986) (hereinafter referred to as the principal Act),- (1) for clause (5), the following shall be substituted, namely:- "(5) "Vice Chancellor" means the Vice Chancellor of the School" ( 2 ) for clause (13), the following clause shall be substituted, namely:- "(13) "Chancellor" means the Chancellor of the School." 3. Substitution Of The Words, "Visitor" And "Director" :- For the words "Visitor" and "Director" wherever they occur in the principal Act, the words "Chancellor" and "Vice Chancellor" shall respectively be substituted.