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[Section 10]
[Entire Act]
State of Punjab - Subsection
Section 10(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
| (a) | the Chancellor; | .. | Chairman |
| (b) | the Vice-Chancellor; | .. | Member |
| (c) | the Attorney General of India; | .. | Member |
| (d) | the Chairman, Bar Council of India or his nominee fromamongst the members of the Bar Council of India; | .. | Member |
| (e) | the Chief Secretary, Government of Punjab; | .. | Member |
| (f) | the Secretary to Government of Punjab, Department of Finance; | .. | Member |
| (g) | the Secretary to Government of Punjab, Department of HigherEducation; | .. | Member |
| (h) | the Legal Remembrancer and Secretary to Government of Punjab,Department of Legal and Legislative Affairs; | .. | Member |
| (i) | the Advocate General, Punjab; | .. | Member |
| (j) | the Chairman, Bar Council of Punjab and Haryana; | .. | Member |
| (k) | two persons from amongst the sitting or retired judges of theHigh Court of Punjab and Haryana, to be nominated by theChancellor; | .. | Members |
| (l) | two pre-eminent persons in the disciplines of Social Sciencesand Humanities, to be nominated by the Chancellor; | .. | Members |
| (m) | two pre-eminent persons in legal or educational field, to benominated by the Chancellor; and | .. | Members |
| (n) | all Professors of the University. | .. | Members |