Section 15(1) in Damodaram Sanjivayya National Law University Act, 2008
(1)The Executive Council shall consist of the following members namely,-(i)the Vice-Chancellor of the University:(ii)Directors of Campuses established under this Act;(iii)a member of the General Council who is a sitting or retired Judge nominated by the Chancellor;(iv)Chairman, the Andhra Pradesh State Council of High Education;(v)a member of the General Council who is an eminent legal person to be nominated by the Chancellor;(vi)Secretary to Government, Legal Affairs, Law Department;(vii)Principal Secretary to Government, finance Department; (viii) Two Professors of Law outside the University nominated by the Vice-Chancellor;(ix)three Teachers nominated by the Vice-Chancellor of whom one should be from amongst Heads of Departments, one from Professors and one from Associated Professors by rotation for a period of one year.
