Section 41 in The Maharashtra National Law University Act, 2014
41. Honorary degree.
- If not less than two-third of the members of the Academic Council recommends that an honorary degree or academic distinction be conferred on any person on the ground that he is in their opinion, by reason of eminent attainment and position, fit and proper to receive such degree or academic distinction, the General Council may, by a resolution, decide that the same may be conferred on the person recommended.
