Section 22(3) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(3)The Committee referred to in sub-section (2), shall consist of three members of whom, one shall be nominated by the Executive Council, one by the Chairman, University Grants Commission, constituted under University Grants Commission Act, 1956 and one by the Chancellor from amongst the retired or serving Judges of the Supreme Court of India or Chief Justice of High Court of Punjab and Haryana. The person nominated by the Chancellor, shall be the Convenor of the Committee.
