Section 3 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
3. Establishment and incorporation of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
(1)With effect from such date as the State Government may by notification appoint, there shall be established in the State of Uttar Pradesh an Institute by the name of Doctor Ram Manohar Lohiya [National Law University] [Substituted for 'Rashtriya Vidhi Sansthan' by U.P. Act 35 of 2006, Section 2.], Uttar Pradesh.(2)The [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be a body corporate.(3)The headquarters of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be at Lucknow.(4)In relation to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] to be established under this section,-(a)the State Government shall appoint interim officers of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and constitute interim authorities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] in such manner, as it thinks fit;(b)the officers appointed and members of the authorities constituted under clause (a) shall hold office until the appointment of officers or the constitution of the authorities in accordance with clause(c)or such other earlier date as may be specified by the State Government in this behalf :Provided that the State Government may, by notification, extend the term of members of such authorities for a period not exceeding two years.(c)the State Government shall take steps for the appointment of officers and constitution of authorities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] in accordance with the provisions of this Act, so that the same may be completed before the expiry of the respective terms of the interim officers and members under clause (b).
