Section 11(1) in National Academy of Legal Studies and Research University Act, 1998
(1)The Executive Council shall consist of the following persons; namely:(a)the Vice Chancellor of the University;(b)a nominee of the Chairman of the Bar Council of India, from amongst its members;(c)the Chairman, Bar Council of the State of Andhra Pradesh;(d)one Member of the Board of Governors of the Society nominated by the Chancellor;(e)Principal Secretary, Finance and Planning (Finance Wing) Department, Government of Andhra Pradesh;(f)Secretary, Law Department, Government of Andhra Pradesh, to be nominated by the Government of Andhra Pradesh;(g)Secretary, Higher Education, Education Department Government of Andhra Pradesh;(h)the Registrar of the University;(i)three teachers to be nominated by the Vice Chancellor of whom, one shall be amongst Heads of the Departments, one from Professors and one from Associate Professors by rotation for a period of one year2.
