Section 12 in Damodaram Sanjivayya National Law University Act, 2008
12. Constitution of General Council.
(1)The General Council of University shall consist of the following members, namely;-(i)Chancellor;(ii)Vice-Chancellor;(iii)Directors of Campuses established under this Act;(iv)Two sitting or retired Judges of the High Court Andhra Pradesh, nominated by the Chancellor;(v)Chairman. Bar Council of India;(vi)A member of the Bar Council of India representing the State of Andhra Pradesh;(vii)Chair-person of University Grants Commission or his nominee;(viii)Advocate General of the State of Andhra Pradesh;(ix)Chairman, Bar Council of Andhra Pradesh or his nominee;(x)Two eminent persons in the disciplines of social sciences and humanities nominated by the Chancellor;(xi)Two eminent persons in legal or educational field nominated by the Chancellor;(xii)Chairman, the Andhra Pradesh State Council of Higher Education;(xiii)Four Ex-officio members whom one shall be in the rank of the Chief Secretary to Government and three members in the rank of Secretary to Government each one from Law, Finance and Higher Education Departments.(2)(i)Where a person has become a member of the General Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appoint;(ii)the term of the office of the nominated members of the General Council other than Ex-Officio members shall be three years:(iii)A member of the General Council shall cease to be a member if he resigns or becomes unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude;(iv)A member of the General Council may by writing addressed to the Chancellor, resign his office and such resignation shall take effect on the date it is accepted by the Chancellor;(v)any vacancy in the General Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy and such nomination shall cease to be effective.
