Section 23(1) in Damodaram Sanjivayya National Law University Act, 2008
(1)There shall be a Planning and Monitoring Board consisting of,-(i)Vice-Chancellor (Chairman);(ii)Director of Campuses established under this Act;(iii)Four Members among the Heads of Departments, University Professors nominated by the Vice-Chancellor;(iv)Two eminent legal Scholars nominated by the Vice-Chancellor.(v)A nominee of the University Grants Commission;(vi)A Member of Bar Council of India representing the State of Andhra Pradesh;
