Section 27 in The Chanakya National Law University Act, 2006
27. Constitution of University Review Commission.
(1)Chancellor, on his own motion or on request from the Government, shall at least once in every five years, constitute a commission to review the working of the University and to make recommendations.(2)The Commission shall be constituted consisting of not less than three eminent educationists, one of whom shall be the Chairman of such Commission appointed by the Chancellor in consultation with the Government.(3)The terms and conditions of the appointment of the members shall be such as the Chancellor may determine.(4)The Commission shall after holding such enquiry as it deems fit, make its recommendations to the Chancellor with a copy to the Government.(5)The Chancellor may take such action on the recommendations as he deems fit.
