Section 33(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The Commission shall consist of not less than three eminent educationists in the field of law one of whom shall be the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of such Commission appointed by the Visitor in consultation with the State Government.
