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State of Punjab - Section

Section 19 in The Rajiv Gandhi National University of Law, Punjab Act, 2006

19. The Academic Planning Board.

(1)The Academic Planning Board shall consist of the following persons, namely :-
(a) the Vice-Chancellor; .. Chairman
(b) two Directors of Law Universities, to be nominated by theVice- Chancellor; .. Members
(c) two eminent Professors of Law, to be nominated by the Vice-Chancellor; .. Members
(d) the Attorney General of India; .. Member
(e) the Solicitor General of India; and .. Member
(f) the Chairman, Bar Council of India. .. Member
(2)The meeting of the Academic Planning Board shall be called once in a year to develop plans on the future programmes of the University and recommended the same for the consideration of the Academic Council and Executive Council. It shall also recommend long term plans on different activities of the University as and when found necessary.