Section 32 in National Law University of Uttarakhand Act, 2011
32. Appointment of Review Commission.
(1)The Chancellor shall at least once in every five years constitute a commission to review the working of the University and to make recommendations.(2)The Commission shall consist of not less than three eminent persons in the field of law, one of whom shall be the Chairman of such Commission appointed by the Chancellor in consultation with the State Government.(3)The terms and conditions of the appointment of the members referred to in sub-section (2) shall be such as the Chancellor may determine.(4)The commission shall, after holding such enquiry as it deems fit, make its recommendations to the Chancellor.(5)The Chancellor may take such action on the recommendations of the Commission as he deems fit.
