Section 9 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
9. General Council.
(1)There shall be a General Council of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] which shall consist of the following members, namely:-I. Ex officio Members(i)The Chief Minister of Uttar Pradesh(ii)The Chief Justice of High Court of Judicature at Allahabad(iii)The Minister of Law, Government of Uttar Pradesh(iv)The Minister of Higher Education, Government of Uttar Pradesh(v)The Advocate General, Uttar Pradesh[(v-a) The Chairman, Bar Council of India] [Inserted by U.P. Act No. 26 of 2006, Section 2 (w.e.f. 14-7-2006).](vi)The Chairman, State Bar Council, Uttar Pradesh(vii)The Secretary-in-charge of Judicial Department, Government of Uttar Pradesh(viii)The Secretary-in-charge of Finance Department, Government of Uttar Pradesh(ix)The Secretary-in-charge of Higher Education Department, Government of Uttar Pradesh(x)The [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]II. Nominated Members(i)one Judge of the High Court of Judicature at Allahabad nominated by the Chief Justice of the said High Court;(ii)[* * *] [[Omitted by U.P. Act 5 of 2009, Section 3(a). Prior to omission it read as:'(ii) two Members of the Lok Sabha from Uttar Pradesh, one of whom shall be from the ruling party and another from the opposition party, to be nominated by the Speaker of the Lok Sabha;']](iii)[* * *] [[Omitted by U.P. Act 5 of 2009, Section 3(a). Prior to omission it read as:'(iii) two members of Uttar Pradesh Legislative Assembly one of whom shall be from the ruling party and another from the opposition party, to be nominated by the Speaker of the Legislative Assembly;']](iv)a Vice-Chancellor of a University of Uttar Pradesh to be [nominated by the Chairperson of the General Council] [Substituted for 'nominated by the State Government' by U.P. Act 5 of 2009, Section 3(b).];(v)one nominee of the Bar Council of India from amongst its members;(vi)five eminent persons in the field of law to be [nominated by the Chairperson of the General Council] [Substituted for 'nominated by the State Government' by U.P. Act 5 of 2009, Section 3(b).].(2)[ The Chief Minister of Uttar Pradesh shall be the Chairperson of the General Council and the Vice-Chancellor of the University shall be the Secretary of the General Council:Provided that in the event of the Chief Minister of Uttar Pradesh not being able to Chair the meeting of the General Council, he shall then nominate any Cabinet Minister of Uttar Pradesh to chair the meeting of the General Council.] [[Substituted by Act 9 of 2015, Section 3, dated 7-9-2015. Prior to substitution it read as:'(2) The Chief Minister of Uttar Pradesh shall be the Chairperson of the General Council and the Vice-Chancellor of the University shall be the Secretary of the General Council.']]
