Section 17(2) in Damodaram Sanjivayya National Law University Act, 2008
(2)to create teaching, administrative and ministerial posts, to determine the number and emoluments of such posts, to specify qualifications for such posts, and to appoint persons to such posts on such terms and conditions of a service as may be prescribed by regulations in this behalf, or to delegate the powers of appointment to such authority or officer as the Executive Council may, by resolution, specify either generally or specifically:Provided that the Executive Council shall not appoint teachers without considering the recommendations of the Academic Council with regard to numbers, qualifications and emoluments.Provided further that it shall not be necessary for the Executive Council to obtain the recommendation of the Academic Council to appoint a person on the following posts, namely:-(a)any supernumerary post; or(b)Professor of eminence.
