Section 9(1) in National Academy of Legal Studies and Research University Act, 1998
(1)The General Council shall consist of the following persons:(a)[Chancellor] [Substituted by Act 7 of 2005.](b)Former Presidents or Chancellors2 on invitation of the Chancellor;(c)Vice-Chancellor;(d)Attorney General of India;(e)A nominee of the Chairman of the Bar Council of India from amongst the members of the Bar Council of India;(f)Advocate General of Andhra Pradesh;(g)Chairman, Bar Council of Andhra Pradesh;(h)two pre-eminent persons in the disciplines of Social Sciences and Humanities nominated by the Chancellor;(i)two persons from amongst sitting or retired judges of High Court of Andhra Pradesh, nominated by the Chancellor;(j)two persons from amongst the Board of Governors of the society nominated by the Chancellor;(k)two pre-eminent persons in legal or educational field, nominated by the Chancellor;(l)five members nominated by the Government of Andhra Pradesh among whom, one shall be the Chief Secretary, one shall be the Principal Secretary of the Finance and Planning (Fin.Wing) Department and one shall be the Law Secretary and remaining two from amongst distinguished academicians or administrators connected with law and allied disciplines;(m)the Registrar; and(n)all the Professors who are the Heads of Departments in the University.
