Section 19 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
19. Appointment of a University Review Commission.
(1)The Chancellor shall, atleast once in every five years, or as and when required, constitute a commission to review the working of the University and to make recommendations.(2)The Commission shall consist of not less than three eminent educationists, one of whom shall be the Chairman of such commission appointed by the Chancellor in consultation with the State Government.(3)The terms and conditions of the appointment of the members shall such as the Chancellor may determine.(4)The Commission shall after holding such inquiry as it deems fit, make its recommendation to the Chancellor.(5)The Chancellor may, in consultation with the State Government take such action, as he deems fit on the recommendation made by the Review Commission for the working and development of the University.
