Section 33(1) in The Karnataka State Law University Act, 2009
(1)The Academic Council shall be constituted by the Chancellor which shall consist of the following ex-officio and other members, namely:-(a)The Vice Chancellor; shall be the Ex-officio Chairman of the Academic Council;(b)The Registrar General, High Court of Karnataka;(c)The Principal Secretary/Secretary to Government, Education Department in charge of Higher Education;(d)The Secretary to Government, Department of Law, Justice and Human Rights or his nominee not below the rank of Additional Secretary to Government - Ex-officio Member;(e)The Secretary to Government, Department of Parliamentary Affairs and Legislation or his nominee not below the rank of Joint Secretary to Government - Ex-officio member;(f)The Commissioner for Collegiate Education, Bangalore or his nominee not below the rank of Additional Commissioner of Collegiate Education;(g)The Director, National Law School of India University, Bangalore;(h)ten Principals of Law Colleges affiliated to the University nominated by the Vice Chancellor in the order of seniority;(i)Chairmen of University Departments of Studies and Research;(j)Librarian of the University Library;(k)five members nominated by the Government of whom one shall be a person belonging to the Scheduled Castes and the Scheduled Tribes one to Other Backward Classes and three others of whom one shall be a woman from among the members of the legal profession or from the members of the law teaching faculty;(l)three members of the Karnataka Legislature nominated by the Government of whom two shall be a member of the Legislative Assembly and another from the Legislative Council;(m)two members nominated by the Government from among eminent Senior Advocates of whom one shall be a woman advocate;(n)one member nominated by the Bar Council of Karnataka from among its members.
