Section 20 in National Law School of India Act, 1986
20. Power to amend Schedule.
(1)The General Council may, with the prior approval of the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] and the State Government, by notification amend either prospectively or retrospectively, the Schedule.(2)A copy of every notification made under sub-section (1) shall be laid before each House of the State Legislature, as soon as may be, after it is made.
