Section 11 in National Academy of Legal Studies and Research University Act, 1998
11. Executive Council.
(1)The Executive Council shall consist of the following persons; namely:(a)the Vice Chancellor of the University;(b)a nominee of the Chairman of the Bar Council of India, from amongst its members;(c)the Chairman, Bar Council of the State of Andhra Pradesh;(d)one Member of the Board of Governors of the Society nominated by the Chancellor;(e)Principal Secretary, Finance and Planning (Finance Wing) Department, Government of Andhra Pradesh;(f)Secretary, Law Department, Government of Andhra Pradesh, to be nominated by the Government of Andhra Pradesh;(g)Secretary, Higher Education, Education Department Government of Andhra Pradesh;(h)the Registrar of the University;(i)three teachers to be nominated by the Vice Chancellor of whom, one shall be amongst Heads of the Departments, one from Professors and one from Associate Professors by rotation for a period of one year2.(2)the Director shall be the Chairman of the Executive Council.(3)(i)where a person has become a member of the Executive Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment;(ii)the term of office of the nominated members of the Executive Council other than ex-officio members shall be three years;(iii)a member of the Executive Council shall cease to be member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member other than the Vice Chancellor or Registrar or teachers shall also cease to be a member if he accepts a full time appointment in the University; or if he being a teacher fails to attend three consecutive meetings of the Executive Council without the leave of the Vice Chancellor;(iv)a member of the Executive Council other than an exofficio member may resign his office by a letter addressed to the Vice Chancellor and such resignation shall take effect as soon as it has been accepted by him;(v)any vacancy in the Executive Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy, such nomination shall cease to be effective.
