Section 15(3) in The Maharashtra National Law University Act, 2014
(3)The Executive Council shall consist of the following persons, namely :-(i)the Vice-Chancellor ;(ii)a member of the General Council, who is a judge to be nominated by the Chancellor ;(iii)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to Government of Maharashtra, Higher and Technical Education Department ;(iv)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary, Government of Maharashtra, Finance Department;(v)the Secretary or Principal Secretary, Government of Maharashtra, Law and Judiciary Department ;(vi)a member of the General Council, who is a eminent person in the legal field ;(vii)a member of the General Council, who is a eminent person in the educational field ;(viii)five Professors or Associate Professors of the university to be nominated by the Vice-Chancellor.
