Section 10(1) in The Chanakya National Law University Act, 2006
(1)The General Council shall consist of the following persons:-(a)Chancellor;(b)Vice-Chancellor;(c)Attorney General of India;(d)Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India;(e)Advocate General of Bihar;(f)Chairman, Bar Council of Bihar;(g)Two judges from amongst sitting or retired judges of High Court of Patna, nominated by the Chancellor;(h)Two eminent persons in the disciplines of Social Sciences and Humanities nominated by the Chancellor;(i)Two eminent persons in legal or educational field, nominated by the Chancellor;(j)Four members nominated by the State Government, which shall include the Chief Secretary and the Secretaries in the departments of finance, law and higher education;(k)The Registrar of the University; and(l)All the Professors who are the Heads of Department in the University.
