Section 24(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)There shall be a Finance Committee consisting of the following members, namely:-(i)the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.];(ii)one member nominated by the General Council from amongst its members;(iii)one member nominated by the Executive Council from amongst its members;(iv)the Secretary-in-charge, Department of Higher Education, Uttar Pradesh or his nominee not below the rank of Special Secretary;(v)the Secretary-in-charge of Judicial Department, Government of Uttar Pradesh or his nominee not below the rank of Special Secretary;(vi)the Secretary-in-charge, Finance Department, Uttar Pradesh or his nominee not below the rank of Special Secretary;(vii)the Registrar;(viii)the Finance Officer-Member Secretary.
