Section 21 in The Himachal Pradesh National Law University Act, 2016
21. Constitution of the Academic Council.
(1)The Academic Council shall consist of the following members, namely :-(a)the Vice-Chancellor who shall be the Chairman;(b)a member of the Bar Council of India, to be nominated by the Chairman of the Bar Council of India;(c)a member of the Bar Council of Himachal Pradesh, to be nominated by the Chairman of the Bar Council of Himachal Pradesh;(d)one Dean of law faculty of any other University established by Law in the State of Himachal Pradesh, by rotation, to be nominated by the Government;(e)all heads of departments;(f)two members of the teaching staff one each representing the Associate and AssistantProfessors of the University, nominated by the Vice-Chancellor, for a period of one year on rotation :Provided that an employee of the University shall not be eligible for nomination under above category; and(g)three persons amongst legal academicians who have achieved their place of eminence in legal education/research and who are not in the services of the University, to be nominated by the Chancellor.
