Section 11(1) in The Himachal Pradesh National Law University Act, 2016
(1)The Governing Council shall be the supreme authority of the University and shall have the following constitution :-(a)the Chancellor;(b)the Vice-Chancellor;(c)one Judge of Supreme Court, to be nominated by the Visitor;(d)the Attorney General of India;(e)the Minister for Finance, State of Himachal Pradesh;(f)the Minister for Higher Education, State of Himachal Pradesh;(g)the Minister for Law, State of Himachal Pradesh;(h)two Judges of the High Court of Himachal Pradesh nominated by the Chancellor;(i)the Solicitor General of India;(j)the Advocate General, State of Himachal Pradesh;(k)the Chairperson of the University Grants Commission or his nominee from among the members of the University Grants Commission;(l)the Chairman, Bar Council of India or his nominee;(m)the Chairman, Bar Council of Himachal Pradesh;(n)Chairman, Himachal Pradesh State Law Commission;(o)two members of the Executive Council as are not otherwise members of the Governing Council;(p)an eminent scholar in the field of Humanities Social Sciences or Law, nominated by the Chancellor;(q)two distinguished persons, to be nominated by the Chancellor; and(r)two Vice-Chancellors of other Universities established by law in the State of Himachal Pradesh, by rotation, to be nominated by the Chancellor :Provided that an employee of the University shall not be eligible for nomination under the foregoing clauses :Provided further that if Minister-in-charge of the Departments of Finance, Higher Education or Law is Chief Minister, any Minister(s) nominated by him shall be the member(s).
