Section 27(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be a whole-time salaried officer of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]. The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] after the commencement of this Act shall be appointed by the General Council [from amongst eminent academicians or educationist or professors of eminence in the field of law] [Substituted for 'from amongst persons' by U.P. Act 35 of 2006, Section 9(a).] whose names are sent to the General Council by the Committee constituted in accordance with provisions of sub-section (2).Provided that the first [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be appointed by the State Government.[(1-A) Notwithstanding anything to the contrary contained in sub-clause (1), the Chairperson of the General Council, if satisfied, may grant extension for another term of five years to the Vice-Chancellor continuing in office after completing four years in office and the matter shall be reported in the next meeting of the General Council.] [Inserted by U.P. Act 5 of 2009, Section 8(a).]
