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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra National Law University Act, 2014

(1)The General Council shall be the chief advisory body of the university and it shall consist of the following members, namely:-
(i)the Chancellor ;
[(i-a) the Pro-Chancellor;] [Inserted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
(ii)the Vice-Chancellor ;
(iii)the Attorney General of India ;
(iv)one judge of the Supreme Court nominated by the Chancellor ;
(v)the Minister for Higher Education, State of Maharashtra ;
(vi)the Minister for Law, State of Maharashtra ;
(vii)the Chief Justice of the High Court at Mumbai or his nominee ;
(viii)[ one judge of the High Court to be nominated by the Chancellor on the recommendation of the Chief justice of the High Court;] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
(ix)the Advocate General of Maharashtra ;
(x)the Chairperson of the University Grants Commission or his nominee from among the members of the University Grants Commission ;
(xi)the Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India ;
(xii)the Chairman, Bar Council of Maharashtra ;
(xiii)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary, Government of Maharashtra, Higher and Technical Education Department ;
(xiv)[ two eminent educationists in the disciplines of the Social Sciences and Humanities, Management and Forensic Sciences to be nominated by the Chancellor; [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
(xv)two eminent educationists in the legal field, to be nominated by the Chancellor;]
(xvi)one eminent person in the educational field, to be nominated by the Chancellor ; and
(xvii)[ two members of the Executive Council who are not otherwise members of the General Council to be nominated by the Chancellor. [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]
Explanation. - For the purposes of clauses (v) and (vi), if the Minister-in-charge of Department is the Chief Minister, any Minister nominated by him shall be the member.