Section 11 in National Law University Delhi Act, 2007
11. Governing Council and its term of the Office.
(1)The Governing Council shall be the supreme authority of the University Authorities of University and shall consist of the following persons, namely:-(a)the Chancellor ;(b)the Vice-Chancellor ;(c)two persons from amongst the sitting Judges of the High Court of Delhi, nominated by the Chancellor.(d)one person from amongst the former Judges of the High Court of Delhi, nominated by the Chancellor ;(e)the Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India;(f)the Chairman, Bar Council of Delhi, or his nominee from amongst the members of the Bar Council of Delhi ;(g)two pre-eminent persons in the disciplines of social sciences and Humanities, nominated by the Chancellor ;(h)two pre-eminent persons in the legal and educational fields, nominated by the Chancellor ;(i)the Chief Secretary, Government of National Capital Territory of Delhi;(j)the Principal Secretary, Finance, Government of National Capital Territory of Delhi;(k)the Secretary, Higher Education, Government of National Capital Territory of Delhi; and(l)the Principal Secretary, Law, Justice and Legislative Affairs, Government of National Capital Territory of Delhi.(2)Where a person has become a member of the Governing Council by reasons of the office or appointment he holds, his membership shall terminate when he ceases to hold that office or appointment.(3)The term of office of the nominated members of the Governing Council other than the ex-officio members shall be three years.(4)A member of the Governing Council shall cease to be a member if he resigns or becomes of unsound mind, or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member, other than the Vice-Chancellor or professor, shall also cease to be member if he accepts a full time appointment in the University; or if he, not being an ex-Officio member, fails to attend three consecutive meetings of the Governing Council without the leave of the Chancellor,(5)A member of the Governing Council, other than an ex-officio member, may resign his office by a letter addressed to the Chancellor and such resignation shall take effect as soon as it has been accepted by him.(6)Any vacancy in the Governing Council shall be filled by nomination by the respective nominating authority and on expiry of the period of the vacancy; such nomination shall cease to be effective.
