Section 13(1) in National Law University Delhi Act, 2007
(1)The Executive Council shall consist of the following persons, namely:-(a)[ the Vice-Chancellor of the University; [Clause (a) omitted and the remaining clause renumbered as clause (a) to (h) by Delhi Act 7 of 2009, Section 7(a) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009)>](b)the Chairman of the Bar Council of India, or his nominee from amongst its members;(c)the Chairman, Bar Council of Delhi, or his nominee from amongst its members;(d)the Principal Secretary, Finance, Government of National Capital Territory of Delhi;(e)the Secretary, Higher Education, Government of National Capital Territory of Delhi;(f)the Principal Secretary, Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi;(g)three Professors of Law outside the University nominated by the Chancellor ;(h)two teachers of the University to be nominated by the Vice-Chancellor, of whom one shall be from among the Professors and one from among the associate professors of the University, by rotation for a period of one year.]
