Section 12(1) in The Chanakya National Law University Act, 2006
(1)The Executive Council shall consist of the following persons; namely:(a)The Vice-Chancellor of the University;(b)Chairman of the Bar Council of India or his nominee from amongst its members;(c)The Chairman, Bar Council of Bihar;(d)Advocate General of Bihar;(e)Commissioner-cum-Secretary, Human Resources Development Department, Bihar;(f)Secretary-cum-Legal Remembrancer, Bihar;(g)The Registrar of the University;(h)Two Professors of law from outside the University nominated by the Vice-Chancellor;(i)Three teachers to be nominated by the Vice Chancellor of whom, one shall be from amongst Heads of Department, one from Professors and one from Associate Professors by rotation for a period of one year each.
