Section 14(1) in The Chanakya National Law University Act, 2006
(1)The Academic Council shall consist of the following persons, namely:(a)The Vice-Chancellor who shall be the Chairman;(b)One judge of the Patna High Court either sitting or retired, nominated by the Chancellor;(c)Three persons from amongst educationists of repute or men of letters or members of the learned profession or eminent public men, who are not in the service of the University nominated by the Chancellor;(d)A nominee of the Bar Council of India;(e)A nominee of the Bar Council of Bihar;(f)All Professors of the University other than the Heads of the Department;(g)All the Heads of the Department;(h)Two members of the teaching staff; one each respectively representing the Associate and Assistant Professors of the University, nominated by the Vice-Chancellor for the terms specified:Provided that an employee of the University shall not be eligible for nomination under category (c).
