Section 14 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
14. Constitution of the Executive Council.
(1)The Executive Council shall consist of the following members, namely:-(i)the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.];(ii)three members of the General Council to be nominated by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council;[(ii-a) The Chairman, Bar Council of India or his nominee;] [Inserted by U.P. Act No. 26 of 2006, Section 3 (w.e.f. 14-7-2006).](iii)the Chairman of the State Bar Council, Uttar Pradesh;(iv)the Secretary-in-charge of Judicial Department, Government of Uttar Pradesh;(v)the Secretary-in-charge of Finance Department, Government of Uttar Pradesh;(vi)the Secretary-in-charge of Higher Education Department, Government of Uttar Pradesh;(vii)two eminent educationists [nominated by the Chairperson of the General Council] [Substituted for 'nominated by the State Government' by U.P. Act 5 of 2009, Section 5(a).];(viii)two persons of social eminence [nominated by the Chairperson of the General Council] [Substituted for 'nominated by the State Government' by U.P. Act 5 of 2009, Section 5(a).];(ix)two [senior professors] [Substituted for 'whole time senior professors' by U.P. Act 5 of 2009, Section 5(b).] of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], by rotation according to seniority.(2)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] shall be the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of Executive Council and the Registrar shall be the Secretary of the Executive Council.
