Section 21(2) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
(2)A person shall be qualified to be appointed as the Vice-Chancellor of the University, if he is—(i)a person of eminence in the field of forensic sciences;(ii)associated in administration of criminal justice, development matters, education, philanthropy, industrial or business development or exemplary administration in the central services, State services, corporations or public bodies at national and international levels.
