Section 20(1) in Damodaram Sanjivayya National Law University Act, 2008
(1)The Academic Council shall consist of the following persons, namely: -(a)The Vice-Chancellor who shall be the Chairman;(b)Director of Campuses established under this Act;(c)One sitting or retired judge of the Andhra Pradesh High Court nominated by the Chancellor;(d)Two persons from amongst educationists of repute or men of letters or members of the legal profession or eminent public men, who are not in the service of the University nominated by the Chancellor;(e)A nominee of Bar Council of India representing the State of Andhra Pradesh;(f)A nominee of the Bar Council of Andhra Pradesh;(g)A nominee of the University Grants Commission;(h)All Professors of the University other than the Heads of the Department;(i)All the Heads of the Department;(j)Two members of the teaching staff; one each respectively representing the Associate and Assistant Professors of the University, nominated by the Vice-Chancellor for the terms specified:(k)One Dean of Law Faculty of any other University established by law in the State by rotation to be nominated by the Vice-Chancellor.
