Section 15A in National Academy of Legal Studies and Research University Act, 1998
15A. [ Planning Board. [Inserted by Act 7 of 2005.]
- The Planning Board shall comprise of the following persons:(1)The Chancellor;(2)The Vice-Chancellor;(3)The founder President or in his absence a nominee of the Chancellor;(4)The Founder Director or in his absence a nominee of the Chancellor;(5)Registrar or in his absence the Deputy Registrar;(6)The senior most Male Teacher; and(7)The senior most Female Teacher.]
