Section 24 in Tamil Nadu National Law School Act, 2012
24. Executive Council.
(1)The Executive Council shall be the chief executive body of the School.(2)The administration, management and control of the School and the income thereof shall be vested with the Executive Council, which shall control and administer the property and funds of the School.(3)The Executive Council shall consist of the following ex-officio and other members, namely : -Class I-Ex-officio Members.(a)The Vice-Chancellor;(b)The Advocate General, Tamil Nadu;(c)The Heads of Departments of the School;(d)The Secretary to Government, in-charge of Law.Class II-Other Members.(a)A serving or a retired Judge of the High Court of Madras, nominated by the Chancellor;(b)Two members of the Bar Council of Tamil Nadu nominated by the Chancellor;(c)Two members nominated by the Chancellor from among eminent Senior Advocates;(d)One member nominated by the Government from among the members of the Tamil Nadu Legislative Assembly;(e)Three Professors elected from and by the teaching staff of the School.(4)(a)Save as otherwise provided, elected and nominated members of the Executive Council shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(b)Where a member is elected or nominated to the Executive Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Executive Council who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be member of the Executive Council from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:Provided further that where an elected or a nominated member of the Executive Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Executive Council ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose, whether he will continue to be a member of the Executive Council by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(5)When a person ceases to be a member of the Executive Council, he shall cease to be a member of any of the authorities of the School of which he may happen to be a member by virtue of his membership of the Executive Council.(6)The members of the Executive Council shall not be entitled to receive any remuneration from the School except such daily and travelling allowances as may be prescribed:Provided that nothing contained in this sub-section shall preclude any member from drawing his normal emoluments to which he is entitled by virtue of the office he holds.(7)A member of the Executive Council, other than an ex-officio member, may tender resignation of his membership at any time before the term of his office expires. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member, and the resignation shall take effect from the date of its acceptance by the Chancellor.
