Section 27(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)The Committee shall, as far as may be, at least six months before the date on which a vacancy in the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] is due to occur by reason of expiry of term or resignation under sub-section (4), and also whenever so required and before such date as may be specified by the General Council; submit to the General Council the names of not less than three persons suitable to hold the office of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.]. The Committee shall, while submitting the names, also forward to the General Council a concise statement showing the academic qualifications and other distinctions of each of the persons so recommended, but shall not indicate any order of preference.
