Section 31(4) in The Himachal Pradesh National Law University Act, 2016
(4)The Selection Committee referred to in sub-section(2) shall consist of three members of whom one shall be nominated by the Executive Council, one by the Chairman, University Grants Commission and one by the Chancellor from among the retired or serving Judges of the Supreme Court or the High Court of Himachal Pradesh. The person nominated by the Chancellor shall be the convener of the Selection Committee :Provided that no person who is an employee of the University shall be nominated as the member of the Selection Committee.
