Section 21 in Tamil Nadu National Law School Act, 2012
21. General Council.
(1)The General Council is the Chief advisory body of the School.(2)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 51, constitute the General Council.(3)The General Council shall, in addition to the Chancellor, Pro-Chancellor and Vice-Chancellor consist of the following members, namely :-Class I - Ex-officio Members.(a)The Advocate General, Tamil Nadu;(b)The Chairman, Bar Council of Tamil Nadu;(c)The Vice-Chancellor, the Tamil Nadu Dr. Ambedkar Law University;(d)The Secretary to Government, in charge of Law;(e)The Secretary to Government, in charge of Higher Education;(f)The Secretary to Government, in charge of Finance.Class II - Other Members.(a)A serving Judge and a retired Judge of the Madras High Court nominated by the Chancellor;(b)Two Professors of the School nominated by the Vice-Chancellor;(c)Two Professors, with not less than twenty years of teaching experience in the field of Law, other than from the School, nominated by the Vice-Chancellor;(d)A member of the Bar Council of India nominated by the Chancellor;(e)A Senior Advocate nominated by the Chancellor.(4)The Chancellor shall be the Chairman of the General Council.(5)(a)Save as otherwise provided, the members of the General Council, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years.(b)Where a member is nominated to the General Council in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the General Council who is nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment shall cease to be a member of the General Council from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:Provided further that where a nominated member of the General Council is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the General Council, ex-officio, he shall by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the General Council by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(6)When a person ceases to be a member of the General Council, he shall cease to be a member of any of the authorities of the School of which he may happen to be a member by virtue of his membership of the General Council.(7)A member of the General Council other than an ex-officio member may tender resignation of his membership at any time before the expiry of the term of his office. Such resignation shall be conveyed to the Chancellor by a letter in writing, by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
