Section 9 in National Academy of Legal Studies and Research University Act, 1998
9. General Council and its terms of Office.
(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.(2)(i)where a person has become a member of the General Council by reason of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment;(ii)The term of office of the nominated members of the General Council other than the ex-officio members shall be three years;(iii)A member of the General Council shall cease to be a member if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Director, Registrar or Professor, shall also cease to be member if he accepts a full time appointment in the University; or if he not being an Ex-Officio member fails to attend three consecutive meetings of the General Council without the leave of the [Chancellor] [Substituted by Act 7 of 2005.];(iv)A member of the General Council other than an exofficio member may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by him; and(v)Any vacancy in the General Council shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy, such nomination shall cease to be effective.
