Section 9(3) in Damodaram Sanjivayya National Law University Act, 2008
(3)The committee referred to in subsection (2) shall consist of three members of whom one shall be nominated by the Executive Council, one by University Grants Commission and one by the Government and the Member nominated by the Government shall be the Convener of the Committee:Provided that the panel shall be prepared from out of the candidates who submit their curricular vitae which is sponsored by some reputed persons or institution in the field of law or legal profession.
