Section 21(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(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.].
