Section 23 in Damodaram Sanjivayya National Law University Act, 2008
23. Planning and Monitoring Board.
(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;(2)The Board shall be the Principal Planning and Reviewing Body and it shall also arrange for periodical monitoring and development programmes in teaching and research in the University.
