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[Section 13]
[Entire Act]
State of Punjab - Subsection
Section 13(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
| (a) | the Vice-Chancellor; | .. | Chairman |
| (b) | the Chairman of the Bar Council of India or his nominee fromamongst its members; | .. | Member |
| (c) | the Chairman of State of Bar Council; | .. | Member |
| (d) | the Secretary to Government of Punjab, Department ofFinance; | .. | Member |
| (e) | the Secretary to Government of Punjab, Department of HigherEducation; | .. | Member |
| (f) | the Legal Remembrancer and Secretary to Government ofPunjab, Department of Legal and Legislative Affairs; | .. | Member |
| (g) | the Advocate General, Punjab; | .. | Member |
| (h) | two Professors of Law outside the University, to benominated by the Vice-Chancellor; and | .. | Members |
| (i) | three teachers of the University, to be nominated by theVice- Chancellor of whom, two shall be from amongst theProfessors and one from amongst the Associate Professors of theUniversity by rotation for a period of one year. | .. | Members |