Section 9 in National Law University of Uttarakhand Act, 2011
9. Governing Council.
- The Governing Council shall be the chief advisory body of the University which shall consist of the following; namely :-(i)the Chancellor of the University, who shall be the Chairman thereof;(ii)Vice Chancellor of the University;(iii)Law Minister of Uttarakhand or if the Chief Minister himself is also the Law Minister, then any other Minister nominated by him;(iv)Two Judges from among the Judges of the High Court of the Uttarakhand nominated by the Chancellor;(v)Two members of the Uttarakhand Legislative Assembly, one of whom from the ruling party and another from the opposition, to be nominated by the Speaker of the State Legislative Assembly;(vi)Advocate General of Uttarakhand;(vii)Chairman of the Bar Council of India or his nominee;(viii)Chairman of the Bar Council of Uttarakhand;(ix)Chairperson of the University Grants Commission or his nominee from among the members of UGC;(x)Two distinguished lawyers to be nominated by the Visitor;(xi)Two distinguished lawyers to be nominated by the Chancellor;(xii)The Principal Secretary/ Secretary of Judicial Department, Government of Uttarakhand;(xiii)The Principal Secretary/ Secretary of Finance Department, Government of Uttarakhand;(xiv)The Principal Secretary/ Secretary of Higher Education Department, Government of Uttarakhand;(xv)Registrar General of High Court of Uttarakhand;(xvi)Vice-Chancellor of Kumaon University or his nominee;(xvii)Vice Chancellor of Hemwati Nandan Bahuguna Garhwal University or his nominee;(xviii)Director of Uttarakhand Judicial and Legal Academy;(xix)Director of Uttarakhand Academy of Administration;(xx)Two District Judges of Uttarakhand having wide experience in the field of judicial education and training, not being the District Judge of Nainital, to be nominated by the Chancellor.
