Section 11 in The Himachal Pradesh National Law University Act, 2016
11. The Governing Council and its constitution.
(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).(2)The Chancellor shall be the Chairman of the Governing Council.
