Section 26 in National Law University Delhi Act, 2007
26. [ Appointment of first Vice-Chancellor and first Registrar. [Substituted by Delhi Act 7 of 2009, Section 11 published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).]
- Notwithstanding anything contained in this Act and the Statutes, the First Vice-Chancellor who shall be an academic person in law or an eminent jurist shall be appointed by the Chancellor and shall hold office of the Vice-Chancellor for a period of five years and the person so appointed shall be eligible for grant of extension in tenure by the Chancellor. The first Registrar who shall be an academic person in law and the rank of not less than a professor shall be appointed by the Chancellor on the recommendations of the Vice-Chancellor. The said officer shall hold office for a period of five years or till a regular Registrar is appointed, whichever is earlier.]
