Section 10 in The Chanakya National Law University Act, 2006
10. General Council and its terms of office.
(1)The General Council shall consist of the following persons:-(a)Chancellor;(b)Vice-Chancellor;(c)Attorney General of India;(d)Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India;(e)Advocate General of Bihar;(f)Chairman, Bar Council of Bihar;(g)Two judges from amongst sitting or retired judges of High Court of Patna, nominated by the Chancellor;(h)Two eminent persons in the disciplines of Social Sciences and Humanities nominated by the Chancellor;(i)Two eminent persons in legal or educational field, nominated by the Chancellor;(j)Four members nominated by the State Government, which shall include the Chief Secretary and the Secretaries in the departments of finance, law and higher education;(k)The Registrar of the University; and(l)All the Professors who are the Heads of Department in the University.(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 appointment;(ii)The term of office of the nominated members of the General Council other than the 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 of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor, Registrar or Professor, shall also cease to be member if he accepts a full time appointment in the university; or if he not being an Ex-Officio member fails to attend three consecutive meetings of the General Council without the leave of the Chancellor;(iv)A member of the General Council other than an ex-officio member may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted; and(v)Any vacancy in the General Council shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy; such nomination shall cease to be effective.
