Section 16 in The Himachal Pradesh National Law University Act, 2016
16. Constitution of the Executive Council.
- The Executive Council shall consist of the following members, namely :-(a)the Vice-Chancellor of the University(b)a member of the Governing Council, nominated by the Chancellor;(c)the Chief Secretary to the Government or an officer not below the rank of the Secretary to the Government, to be nominated by him;(d)Secretary (Finance) to the Government;(e)Secretary (Higher Education) to the Government;(f)LR-cum-Secretary (Law) to the Government;(g)Secretary (Home) to the Government;(h)three Professors of Law outside the University, to be nominated by the Chancellor;(i)Chairman, Bar Council of Himachal Pradesh or his nominee;(j)a member of the Governing Council, who is an educationist, to be nominated by the Chancellor; and(k)two teachers of whom one shall be Professor and one shall be Associate Professor of the University, to be nominated by the Vice-Chancellor, by rotation.
