Section 21(3) in Tamil Nadu National Law School Act, 2012
(3)The General Council shall, in addition to the Chancellor, Pro-Chancellor and Vice-Chancellor consist of the following members, namely :-Class I - Ex-officio Members.(a)The Advocate General, Tamil Nadu;(b)The Chairman, Bar Council of Tamil Nadu;(c)The Vice-Chancellor, the Tamil Nadu Dr. Ambedkar Law University;(d)The Secretary to Government, in charge of Law;(e)The Secretary to Government, in charge of Higher Education;(f)The Secretary to Government, in charge of Finance.Class II - Other Members.(a)A serving Judge and a retired Judge of the Madras High Court nominated by the Chancellor;(b)Two Professors of the School nominated by the Vice-Chancellor;(c)Two Professors, with not less than twenty years of teaching experience in the field of Law, other than from the School, nominated by the Vice-Chancellor;(d)A member of the Bar Council of India nominated by the Chancellor;(e)A Senior Advocate nominated by the Chancellor.
