Section 21 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
21. Constitution of the Academic Council.
(1)The Academic Council shall consist of the following members, namely:-(i)the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.], who shall be the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] thereof;(ii)three persons from amongst the educationists of repute or men of letters or members of any profession or eminent public men, who are not in service of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] nominated by [the Chairperson] [Substituted for 'the Chairman in consultation with the General Council' by U.P. Act 5 of 2009, Section 7.];(iii)the Secretary-in-charge of Judicial Department, Government of Uttar Pradesh or his nominee not below the rank of Special Secretary;(iv)a nominee of the Bar Council of Uttar Pradesh;(v)all the Heads of the Department of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(vi)all Professors other than the Heads of the Department, if any;(vii)two members of the teaching staff, one each representing [the Associate Professors/Assistant Professors and Lecturers of the University] [Substituted for 'the Readers and Lecturers of the Sansthan' by U.P. Act 35 of 2006, Section 7.].(2)The term of the members other than ex officio members shall be three years.(3)Where a person has become a member of the Academic Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold such office of appointment.(4)A member of the Academic Council shall cease to be a member thereof if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member other than the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] or a member of faculty accepts full-time appointment in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or if he fails to attend three consecutive meetings of the Academic Council without the leave of the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council.(5)Unless the membership of the Academic Council thereof is previously terminated as provided in the foregoing sub-sections, members of the Academic Council shall relinquish their membership on the expiry of three years from the date on which they become members of the Academic Council but shall be eligible for renomination or reappointment, as the case may be:(6)A member of the Academic Council other than an ex officio member may resign his office by a letter addressed to the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council and such resignation shall take effect as soon as it has been accepted by the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council.(7)Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, by the respective authorities to make the same.
