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[Section 19]
[Entire Act]
State of Punjab - Subsection
Section 19(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
| (a) | the Vice-Chancellor; | .. | Chairman |
| (b) | two Directors of Law Universities, to be nominated by theVice- Chancellor; | .. | Members |
| (c) | two eminent Professors of Law, to be nominated by the Vice-Chancellor; | .. | Members |
| (d) | the Attorney General of India; | .. | Member |
| (e) | the Solicitor General of India; and | .. | Member |
| (f) | the Chairman, Bar Council of India. | .. | Member |