Section 16 in The Chanakya National Law University Act, 2006
16. Academic Planning Board.
(1)The Academic Planning Board shall be constituted consisting of the following:-(a)The Chancellor;(b)The Vice-Chancellor;(c)Two Directors A/ice-Chancellors of Law Universities nominated by the Chancellor;(d)Two eminent Professors of Law nominated by the Vice-Chancellor;(e)Attorney General of India;(f)Solicitor General of India;(g)Chairman, Bar Council of India.(2)The Academic Planing Board shall meet once in a year and develop plans on the future programmes of the University and recommend the same for the consideration of the Academic Council and Executive Council. It shall also recommend long term plans in relation to the different activities of the University as and when found necessary.
