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[Section 16]
[Entire Act]
State of Punjab - Subsection
Section 16(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
| (a) | the Vice-Chancellor; | .. | Chairman |
| (b) | three persons from amongst the educationists ofrepute or men of letters or members of the legal profession,practicing in the High Court and Supreme Court, who are not inthe service of the University, to be nominated by theChancellor; | .. | Members |
| (c) | a nominee of the Bar Council of India; | .. | Member |
| (d) | a nominee of the State Bar Council; | .. | Member |
| (e) | all Professors of the University; | .. | Members |
| (f) | all the Heads of the Departments of the University; and | .. | Members |
| (g) | two members of the teaching staff, one eachrespectively representing the Associate and Assistant Professorsof the University, to be nominated by the Vice-Chancellor for aperiod of one year on rotation. | .. | Member |