Section 12(1) in Damodaram Sanjivayya National Law University Act, 2008
(1)The General Council of University shall consist of the following members, namely;-(i)Chancellor;(ii)Vice-Chancellor;(iii)Directors of Campuses established under this Act;(iv)Two sitting or retired Judges of the High Court Andhra Pradesh, nominated by the Chancellor;(v)Chairman. Bar Council of India;(vi)A member of the Bar Council of India representing the State of Andhra Pradesh;(vii)Chair-person of University Grants Commission or his nominee;(viii)Advocate General of the State of Andhra Pradesh;(ix)Chairman, Bar Council of Andhra Pradesh or his nominee;(x)Two eminent persons in the disciplines of social sciences and humanities nominated by the Chancellor;(xi)Two eminent persons in legal or educational field nominated by the Chancellor;(xii)Chairman, the Andhra Pradesh State Council of Higher Education;(xiii)Four Ex-officio members whom one shall be in the rank of the Chief Secretary to Government and three members in the rank of Secretary to Government each one from Law, Finance and Higher Education Departments.
