Section 19 in The National Law University, Jodhpur Act, 1999
19. Appointment of a University Review Commission.
(1)The Chancellor shall at least once in every five years or as and when required, constitute a Commission to review the working of the University and to make recommendations.(2)The Commission shall consist of not less than three eminent educationists, one of whom, shall be the Chairman of such Commission appointed by the Chancellor in consultation with the State Government.(3)The terms and conditions of the appointment of the members shall be such as the Chancellor may determine.(4)The Commission shall after holding such inquiry as it deems, fit, make its recommendation to the Chancellor.(5)The Chancellor may in consultation with the State Government take such action, as he deems fit on the recommendation made by the Review Commission for the working and development of the University.
