Section 22(1) in The Maharashtra National Law University Act, 2014
(1)The Academic Council shall consist of the following persons, namely:-(a)the Vice-Chancellor-Chairman ;(b)three persons from amongst the educationists of repute or men of letters or members of the learned professions or eminent public men, who are not in the service of the university, nominated by the Chancellor ;(c)[ an educationist nominated by the State Government;] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](d)a nominee of the Bar Council of India ;(e)[ all the Head of the Departments or Centers of the university;] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](f)all Professors other than the Head of the Departments ;(g)[ two members of the teaching staff, one each representing the Assistant and Associate Professors, respectively, of the university to be nominated by the Vice- Chancellor, for a period of one year on rotation.] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
