Section 2 in Damodaram Sanjivayya National Law University (Amendment) Act, 2019
2. Amendment of Section 8 [Act No. 32 of 2008].
In Damodaram Sanjivayya National Law University Act, 2008 (hereinafter referred to as the principal Act), in section 8,-(i)In the marginal heading, before the words, “Chancellor of the University.” the words, “Visitor and” shall be inserted.(ii)The existing sub-section (1) shall be renumbered as sub- section (2).(iii)Before sub-section (2), as so renumbered, the following sub- section shall be inserted, namely,-“(1) (i) The Chief Justice of the Supreme Court of India, or his nominee from among the sitting judges of the Supreme Court of India shall be the Visitor of the University.(ii)The Visitor shall have the right to call for the report on any matter pertaining to the affairs of the University and suggest recommendations to the General Council of the University.”.
