Section 13 in National Law University Delhi Act, 2007
13. Executive Council.
(1)The Executive Council shall consist of the following persons, namely:-(a)[ the Vice-Chancellor of the University; [Clause (a) omitted and the remaining clause renumbered as clause (a) to (h) by Delhi Act 7 of 2009, Section 7(a) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009)>](b)the Chairman of the Bar Council of India, or his nominee from amongst its members;(c)the Chairman, Bar Council of Delhi, or his nominee from amongst its members;(d)the Principal Secretary, Finance, Government of National Capital Territory of Delhi;(e)the Secretary, Higher Education, Government of National Capital Territory of Delhi;(f)the Principal Secretary, Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi;(g)three Professors of Law outside the University nominated by the Chancellor ;(h)two teachers of the University to be nominated by the Vice-Chancellor, of whom one shall be from among the Professors and one from among the associate professors of the University, by rotation for a period of one year.](2)[ The Vice-Chancellor shall be the Chairman of the Executive Council.] [Substituted by Delhi Act 7 of 2009, Section 7(b) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).](3)Where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(4)The term of office of the nominated members of the Executive Council, other than ex-Officio members, shall be three years.(5)A member of the Executive Council shall cease to be member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence, involving moral turpitude. A member other than the Vice-Chancellor or teacher shall also cease to be a member if he accepts a full time appointment in the University, or if he, being a teachers fails to attend three consecutive meetings of the Executive Council without the leave of the Vice-Chancellor.(6)A member of the Executive Council other than an ex-officio member, may resign his office by a letter addressed to the Vice-Chancellor and such resignation shall take effect as soon as it has been accepted by him.(7)Any vacancy in the Executive Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy, such nomination shall cease to be effective.
