Section 18 in National Law University of Uttarakhand Act, 2011
18. Constitution of Standing Committee and appointment of adhoc committees by the Executive Council.
(1)Subject to the provisions of this Act or the regulations made in this behalf the Executive Council may by resolution, constitute such standing committees or appoint adhoc committees for such purposes and with such powers as the Executive Council may think fit for exercising any power or discharging any function of the University or for enquiring into, reporting or advising upon any matter relating to the University.(2)The Executive Council may co-opt persons to a standing committee or an adhoc committee as it considers suitable and may permit them to attend the meetings of the Executive Council.
