Section 20(2) in National Law University Delhi Act, 2007
(2)The Vice-Chancellor shall be appointed by the Chancellor on the recommendations of the Governing. Council from out of a panel of not less than three persons recommended (the names being arranged in the alphabetical order) by a selection committee constituted under sub-section (3);Provided that if the Chancellor does not approve of any of the persons so recommended, he may call for fresh recommendations.
