Section 19(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)Subject to the provisions of this Act or the regulations made in this behalf the Executive Council may by resolution, constitute such standing committees or appoint ad hoc committees for such purposes and with such powers as the Executive Council may think fit for exercising any power or discharging any function of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or for inquiring into, reporting or advising upon any matter relating to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
