Section 25(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)The Selection Committee shall consist of the following members, namely:-(i)the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] who shall be the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Committee;(ii)the Head of the Department concerned, if any who is not lower in rank than that of the post for which selection is to be made;(iii)(a)Where an appointment is to be made for any teaching post, three experts nominated by the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] from amongst a panel of names recommended by the Academic Council and approved by the Executive Council;(b)Where an appointment is to be made to any post other than concerned with teaching, three experts [in the field of the administration of this University] [Substituted for 'in the field of Sansthans administration' by U.P. Act 35 of 2006, Section 8.] to be nominated by the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] from amongst a panel of names recommended by the Executive Council.
