LexThe National Law School of Delhi University Bill, 2007
Delhi · state statute
Open in Lexace · Ask the AI about this actNATIONAL LAW UNIVERSITY
ACT 2007
(DELHI Act No. I of 2008)
NATIONAL LAW UNIVERSITY
DELHI
As Amended by Act 7 of 2009
NATIONAL LAW UNIVERSITY
ACT 2007
(DELHI Act No. I of 2008)
NATIONAL LAW UNIVERSITY
DELHI
As Amended by Act 7 of 2009
NATIONAL LAW UNIVERSITY
ACT 2007
(DELHI ACT No. I of 2008)
Sections of Page No.
the Act
CHAPTER I
Preliminary
1. Short title and commencement....................................................2
2. Definitions................................................................................. 2
CHAPTER II
The University
3. Establishment of University........................................................ 3
4. Objects of the University ............................................................ 3
5. Powers and the functions of the University................................... 4
6. Teaching in the University........................................................... 7
7. Visitors of the University ............................................................. 8
8. Chancellor of the University........................................................ 8
9. Vice-Chancellor of the University................................................. 8
CHAPTER III
Authorities of the University
10. Authorities of the University........................................................ 9
11. Governing Council and its term of the office................................. 9
12. Powers, functions, and Meetings of the Governing Council.......... 10
13. Executive Council.................................................................... 12
14. Powers, functions and meetings of the Executive Council........... 13
15. Academic Council.................................................................... 15
16. Powers, functions and meetings of the Academic Council........... 16
17. Dispute Redressal Committee................................................... 18
18. Finance Committee.................................................................. 19
CHAPTER IV
Officers of the University
19. Officers of the University.......................................................... 21
20. The V ice-Chancellor................................................................. 21
21. Registrar................................................................................. 23
22. Heads of the Department.......................................................... 24
23. Other Officers and Employees...................................................24
24. Selection Comittee...................................................................24
25. Statutes Regulations................................................................ 24
26. Appointment of first Vice-Chancellor and first Registrar............... 25
27. Honorary Degrees.................................................................... 25
28. Withdrawal of Degree or Diploma............................................... 25
29. Discipline................................................................................ 26
30. Deemed validity of appointments............................................... 26
31. Vacancy etc. not to invalidate any act or proceeding................... 26
32. Indemnity against General Proceedings..................................... 26
33. Overriding Effects.................................................................... 27
34. Powers to remove Difficulties.................................................... 27
35. Sponsored Scheme.................................................................. 27
****
NATIONAL LAW UNIVERSITY DELHI
ACT 2007
(DELHI ACT No. I of 2008)
No.F.14 (7)LA-2007/- The following Act of Legislative Assembly of the National
Capital Territory of Delhi received the assent of the Lt. Governor of Delhi on
the16th January, 2008 and is hereby published for general information:-
“The National Law University, Delhi Act, 2007”
(Delhi Act I of 2008)
(As passed by the Legislative Assembly of the National Capital Territory of
Delhi on the 26
th December, 2007). [16 th January, 2008]
An Act for the establishment of a University by the name of the National
Law University Delhi in the National Capital Territory of Delhi and for
Matters Connected therewith or incidental thereto.
Whereas the committee appointed by the Chief Justice Conference on
Legal Education and Training (1993) has recommended the establishment in
each State of an Institution on the model of the National Law School of India
University at Bangalore;
AND WHEREAS the All India Law Ministers Conference (1995) has resolved
to set up in each State a Law School modeled on the lines of the National Law
School of India University at Bangalore for improving the quality of professional
legal education;
AND WHEREAS it is considered necessary to encourage the establishment
of such a national level Institution of excellence in the field of legal education
and research in the National Capital Territory of Delhi;
AND WHEREAS in furtherance to this object, Government of National
Capital Territory of Delhi and Delhi High Court have taken unto themselves the
complete project of developing the integrated Complex and running the National
Law School at Delhi, for attainment of this object;
AND WHEREAS it is deemed expedient to establish the University for the
purpose hereinafter appearing.
BE it enacted by the Legislative Assembly of the National Capital Territory
of Delhi in the Fifty- eighth year of the Republic of India as follows:-
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
Chapter I
Preliminary
* 1. Short Title and Commencement:-
(1) This Act may be called the National Law University, Delhi Act, 2007.
(2) It shall come into force on such date as the Government may, by
notification in the official Gazette, appoint.
2. Definitions: - In this Act, unless the context otherwise requires:
(1) “Academic Council” means the Academic Council of the University;
(2) “Bar Council” means the Bar Council of Delhi constituted under the
Advocates Act, 1961(25 of 1961);
(3) “Bar Council of India” means the Bar Council of India constituted
under the Advocate Act, 1961 (25 of 1961);
(4) “Chancellor” means the Chancellor of the University;
(5) “Chief Justice” means the Chief Justice of the High Court of Delhi
and includes the Judge performing the duties of the Chief Justice of
the High Court of Delhi;
(6) “Executive Council” means the Executive Council of the University ;
(7) “Finance Committee” means the Finance Committee of the
University;
(8) “Governing Council” means the Governing Council of the University:
(9) “Government” means the Lieutenant Governor of the National Capital
Territory of Delhi appointed by the President under article 239 and
designated as such under article 239 AA of the Constitution;
(10) “Registrar” means the Registrar of the University;
(11) “Regulations” and “Statutes” means respectively the Regulations
and Statutes of the University made under this Act;
*(12)“University” means the National Law University, Delhi established
under section 3 of this Act;
(13) “Vice-Chancellor” means the Vice-Chancellor of the University.
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
2 NATIONAL LAW UNIVERSITY ACT, 2008 Chap. I, Sec.1
CHAPTER II
The University
3.* Establishment of University:-
(1) There shall be established in the National Capital Territory of Delhi a
University by the name of “the National Law University, Delhi”.
(2) The University shall be a body corporate having perpetual succession
and a common seal and shall sue and be sued by its name
represented by the Registrar of the University.
(3) The University shall be engaged in teaching and research in law and
in allied disciplines.
(4) The main seat of the University shall be at New Delhi and it may
establish campuses at such other places as it may deem fit.
4. Objects of th University:- The objects of the University shall be:
(a) To evolve and impart comprehensive legal education including distant
and continuing legal education at all levels to achieve excellence;
(b) To organize advanced studies and promote research in all branches
of law;
(c) to disseminate legal knowledge and legal processes and their role in
national development by organizing lectures, seminars, symposia,
workshops and conferences;
(d) To promote cultural, legal and ethical values with a view to promote
and foster the rule of law and the objectives enshrined in the
Constitution of India;
(e) To improve the ability to analyse and present for the benefit of the
public contemporary issues of public concern and their legal
implications;
(f) To liaise with institutions of higher learning and research in India and
aboard;
(g) To publish periodicals, treatises, study books, reports, journals and
other literature on all subjects relating to law;
(h) To hold examinations and confer degrees and other academic
distinctions;
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
3Chap. II, Sec.3 The University
(i) To promote legal awareness in the community for achieving social
and economic Justice
(j) To undertake study and training projects relating to law, legislation
and judicial institutions; and
(k) to do all such things as are incidental, necessary or conducive to the
attainment of all or any of the objectives of the University.
5. Powers and Functions of the University : -
The powers and the functions of the University shall be:
(a) to administer and manage the University and such centers for study,
research, education and instructions as are necessary in furtherance
of the objects of the University;
(b) to provide for instructions in all branches of knowledge or learning
pertaining to law and allied subjects as the University may deem fit;
(c) to make provisions for research and for the advancement and
dissemination of knowledge of law including through distance learning
/continuing education programmes ;
(d) to institute degrees, titles, diplomas ,certificates and other
distinctions;
(e) to hold examinations and to confer degrees, titles, diplomas and
other academic distinctions on persons subject to such conditions
as the University may determine and to withdraw any such degrees,
titles, diplomas and other academic distinctions subject to such
conditions as the University may determine;
(f) to fix demand and receive fees and other charges as may be
prescribed;
(g) to Institute and maintain halls and hostels and to recognize places of
residence for the students of the University and to withdraw such
recognition accorded to any such place of residence;
(h) to establish special centers, specialized study centers or other units
for research and instructions as are, in the opinion of the University,
necessary in furtherance of its objects;
(i) to supervise and control the residence and to regulate the discipline
of the students and staff of the University and to make arrangements
for promoting their health and general welfare;
(j) to make such arrangements in respect of residence, discipline and
teaching of women students;
4 NATIONAL LAW UNIVERSITY ACT, 2008 Chap.II, Sec.5
The University
(k) to create academic, technical, administrative, ministerial and other
posts and to make appointments thereto;
(l) to regulate and enforce discipline among the employees of the
University and to take such disciplinary measures as may be deemed
necessary;
(m) to Institute professorships, associate professorships, assistant
professorships, readerships, lecturerships and any other teaching,
academic or research posts required by the University;
(n) to appoint persons as professors, associate professors, assistant
professors, readers, lecturers or otherwise as teaching and
researchers of the University and as other classes of employees;
(o) to institute and award fellowships, scholarships, prizes and medals’
(p) to provide for printing, reproduction and publication of research and
other works and to organize exhibitions;
(q) to sponsor and undertake research in all aspects of law, justice and
social development;
(r) to co-operate with any other organizations in the matter of education,
training and research in law, justice, social development and allied
subjects for such purposes as may be agreed upon on such terms
and conditions as the University may from time to time determine;
(s) to co-operate with institutions of higher learning in any part of the
world having objects wholly or otherwise similar to those of the
University by exchange of teachers and scholars and generally in
such manner as may be conducive to the common objects;
(t) to regulate the expenditure and to manage accounts of the University;
(u) to establish and maintain within the premises of the University or
elsewhere such schools, colleges and study halls as the University
may consider necessary and adequately furnish the same to establish
and maintain such libraries and reading rooms as may appear
convenient or necessary for the University ;
(v) to receive grants, subventions, subscriptions; donations and gifts for
the purpose of the University consistent with the objects for which
University is established;
(w) To purchase, take on lease, or accept as gifts, or otherwise any land
or building or works, which may be necessary or convenient for the
purpose of the University and on such terms and conditions as it
may think fit and proper and to construct or alter and maintain any
such building or works;
5Chap. II, Sec.5
NATIONAL LAW UNIVERSITY ACT, 2008
(x) To sell, exchange, lease or otherwise dispose of all or any portion of
the properties of the University, moveable or immovable, on such
terms and conditions as it may think fit and proper without prejudice
to the interests and activities of the University;
(y) To draw and accept, to make and endorse, to discount and negotiate
Government of India and other promissory notes, bills of exchanges,
cheques or other negotiable instruments;
(z) To execute conveyances, transfers, re-conveyances, mortgages,
leases; licences and agreements in respect of property, moveable or
immovable including government securities belonging to the University
or to be acquired for the purpose of the University;
(Za) to appoint in order to execute an instrument or transact any business
of the University any person as it may deem fit;
(Zb) to give up and cease from carrying on any classes or departments of
the University;
(Zc) to enter into any agreement with the Central Government State
Government, the University Grants Commission or other authorities
for receiving grants;
(Zd) To accept grant of money, securities or property of any kind or
description on such terms and conditions as may be deemed
expedient;
(Ze) To raise and borrow money on bonds, mortgages, promissory notes
or other obligations or securities founded or based upon all or any of
the properties and assets of the University or without any securities
and upon such terms and conditions as it may think fit and to pay
out of the funds of the University, all expenses incidental to the raising
of money, and to repay and redeem any money borrowed or debt
made;
(Zf) to invest the funds of the University or moneys entrusted to the
University in or upon such securities or deposits and in such manner
as it may deem fit and from time to time transpose any investments;
(Zg) To make such Statutes, Regulations and other instruments as may,
from time to time, be considered necessary for regulating the affairs
and the management of the University and its properties and to alter,
modify and to rescind them;
(Zh) To constitute for the benefit of the academic, technical, administrative
and other staff, in such manner and subject to such conditions as
6 Chap.II, Sec.5
The University
may be prescribed pension, insurance, provident fund and gratuity
and other schemes as it may deem fit and to make such grants as it
may think fit for the benefit of the staff of the University and to aid in
the establishment and support of associations, institutions, funds
and trusts for the benefit of the staff and the students of the University;
(Zi) to confer honorary degrees and other distinctions in the manner laid
down in the regulations;
(Zj) to delegate all or any of its powers to the Vice-chancellor or any
committee or to any one or more members of its body or its officers;
and
(Zk) to do all such other acts and things as the University may consider
necessary, conducive or incidental to the attainment or enlargement
of the aforesaid objects or any of them.
6. Teaaching in the University:-
(1) all teaching in connection with the degrees, diplomas and certificates
of the University shall be conducted in accordance with the syllabi
prescribed by the Regulations.
(2) The courses and curricula and the authorities responsible for
organizing the teaching of such courses and curricula shall be as
prescribed by the Regulations.
7. Visitors of the University:-
(1) The Chief Justice of India or his nominee, who shall be senior judge
of the Supreme Court, shall be the Visitors of the University.
(2) The Visitor when present shall preside over the convocations of the
University and the meetings of the governing Council.
8. Chancellor of the University:-
(1) The chief Justice shall be the Chancellor of the University.
(2) The Chancellor, when present and in the absence of the Visitor shall
preside over the convocations of the University and the meetings of
the Governing Council.
(3) The Chancellor may cause an inspection to be made by such person
or persons as he may direct, of the University, its buildings, libraries
and equipment and of any institution maintained by the University,
and also of the examinations, teaching and other work conducted or
done by the University and cause an inquiry to be made in the like
7Chap. II, Sec.6
NATIONAL LAW UNIVERSITY ACT, 2008
manner in respect of any matter connected with the administration
and finances of the University.
(4) The Chancellor may offer such advice to the University as he may
deem fit with reference to the result of such inspection or inquiry.
(5) The University shall communicate to the Chancellor the action taken
or proposed to be taken on such advice.
(6) In case of differences among the authorities or officers of the University
on any matter which cannot be otherwise resolved, the decision of
the Chancellor shall be final.
(7) The Chancellor may invite a person or persons of eminence in law
and legal education to advise the University in relation to affairs of the
University as and when he deems it necessary.
9. Vice-Chancellor of the University:-
(1) there shall be a Vice-Chancellor of the University who shall be
appointed in the manner as provided in section 20.
* (2) The term of the Vice-Chancellor shall be for a period of five years.
CHAPTER III
Authorities of University
10. Atuthorities of the University:-
The following shall be the authorities of the University namely:
(a) the Governing Council;
(b) the Executive Council;
(c) the Academic Council ;
(d) the Dispute Redressal Committee ;
(e) the Finance Committee ;and
(f) Such other authorities as may, from time to time, be declared as
such by the Statutes.
11. Governing Council and its term of the Office:-
(1) The Governing Council shall be the supreme authority of the University
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
8 Chap. III, Sec.9
Authorities of University
and shall consist of the following persons, namely:-
(a) the Chancellor ;
(b) the Vice-Chancellor ;
(c) two persons from amongst the sitting Judges of the High Court
of Delhi, nominated by the Chancellor.
(d) one person from amongst the former Judges of the High Court of
Delhi, nominated by the Chancellor ;
(e) the Chairman, Bar Council of India or his nominee from amongst
the members of the Bar Council of India;
(f) the Chairman, Bar Council of Delhi, or his nominee from amongst
the members of the Bar Council of Delhi ;
(g) two pre-eminent persons in the disciplines of social sciences
and Humanities, nominated by the Chancellor ;
(h) two pre-eminent persons in the legal and educational fields,
nominated by the Chancellor ;
(i) the Chief Secretary, Government of National Capital Territory of
Delhi;
(j) the Principal Secretary , Finance, Government of National Capital
Territory of Delhi;
(k) the Secretary, Higher Education, Government of National Capital
Territory of Delhi; and
(l) the Principal Secretary, Law, Justice and Legislative Affairs,
Government of National Capital Territory of Delhi.
(2) Where a person has become a member of the Governing Council by
reasons of the office or appointment he holds, his membership shall
terminate when he ceases to hold that office or appointment.
(3) The term of office of the nominated members of the Governing Council
other than the ex-officio members shall be three years.
(4) A member of the Governing Council shall cease to be a member if he
resigns or becomes of unsound mind, or becomes insolvent or is
convicted of a criminal offence involving moral turpitude. A member,
other than the Vice-Chancellor or professor, shall also cease to be
member if he accepts a full time appointment in the University; or if
he, not being an ex-Officio member, fails to attend three consecutive
meetings of the Governing Council without the leave of the Chancellor,
9Chap. III, Sec.11
NATIONAL LAW UNIVERSITY ACT, 2008
(5) A member of the Governing Council, other than an ex-officio member,
may resign his office by a letter addressed to the Chancellor and
such resignation shall take effect as soon as it has been accepted
by him.
(6) Any vacancy in the Governing Council shall be filled by nomination
by the respective nominating authority and on expiry of the period of
the vacancy; such nomination shall cease to be effective.
12. Powers, Functions, and Meetings of the Governing Council:-
(1) The Governing Council shall be the plenary authority of the University
and shall formulate and review from time to time the broad policies
and programmes of the University and devise measures for the
improvement and development of the University and shall also have
the following powers and functions, namely :-
(a) To consider and pass the annual report, financial statement and
the budget estimates prepared by the Executive Council and to
adopt them with or without modification;
(b) To make Statutes concerning the administration of the affairs of
the University including prescribing the procedures to be followed
by the authorities and the officers of the University in the discharge
of their functions.
(2) The Governing Council shall meet at least once in a year. An annual
meeting of the Governing Council shall be held on a date to be fixed
by the Executive Council, unless some other date has been fixed by
the Governing Council in respect of any year.
(3) A report of the working of the University during the previous year,
together with a statement of receipt and expenditure, the balance
sheet as audited, and the financial estimates shall be presented by
the Vice-Chancellor to the Governing Council at its annual meetings.
(4) The meetings of the Governing Council shall be called by the
Chancellor or by the Vice-Chancellor either on his own or at the
request of not less than ten members of the Governing Council.
(5) For every meeting of the Governing Council, fifteen days notice shall
be given.
(6) One-half of the members existing on the rolls of the Governing Council
shall form the quorum.
(7) Each member shall have one vote and if there be equality of votes on
any question to be determined by the Governing Council the person
presiding over the meeting shall, in addition, have a casting vote.
10 Chap. III, Sec.12
Authorities of University
(8) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
(9) If urgent action by the Governing Council becomes necessary, the
Vice-Chancellor may permit the business to be transacted by
circulation of papers to the members of the Governing Council. The
action so proposed to be taken shall not be taken unless agreed to
by a majority of members of the Governing Council. The action so
taken shall be forthwith intimated to all members of the Governing
Council. In case the authority concerned fails to take decision, the
matter shall be referred to the Chancellor, whose decision shall be
final.
*13. Executive Council:-
(1) The Executive Council shall consist of the following persons, namely:-
(a) the Vice-Chancellor of the University;
(b) the Chairman of the Bar Council of India, or his nominee from
amongst its members;
(c) the Chairman, Bar Council of Delhi, or his nominee from amongst
its members;
(d) the Principal Secretary, Finance, Government of National Capital
Territory of Delhi;
(e) the Secretary, Higher Education, Government of National Capital
Territory of Delhi;
(f) the Principal Secretary, Law, Justice and Legislative Affairs,
Government of National Capital Territory of Delhi;
(g) three Professors of Law outside the University nominated by the
Chancellor ;
(h) two teachers of the University to be nominated by the Vice-
Chancellor, of whom one shall be from among the Professors
and one from among the associate professors of the University,
by rotation for a period of one year.
*(2) The Vice-Chancellor shall be the Chairman of the Executive Council.
(3) Where a person has become a member of the Executive Council by
reason of the office or appointment he holds, his membership shall
terminate when he ceases to hold that office or appointment.
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
11Chap. III, Sec.13
NATIONAL LAW UNIVERSITY ACT, 2008
(4) The term of office of the nominated members of the Executive Council,
other than ex-Officio members, shall be three years.
(5) A member of the Executive Council shall cease to be member, if he resigns
or becomes of unsound mind or becomes insolvent or is convicted of a
criminal offence, involving moral turpitude. A member other than the Vice-
Chancellor or teacher shall also cease to be a member if he accepts a full
time appointment in the University, or if he, being a teachers fails to attend
three consecutive meetings of the Executive Council without the leave of
the Vice-Chancellor.
(6) A member of the Executive Council other than an ex-officio member,
may resign his office by a letter addressed to the Vice-Chancellor
and such resignation shall take effect as soon as it has been accepted
by him.
(7) Any vacancy in the Executive Council shall be filled by nomination by
the respective nominating authority and on expiry of the period of
vacancy, such nomination shall cease to be effective.
14. Powers, Functions and Meetings of the Executive Council:-
(1) The Executive Council shall be the chief executive authority of the
University and, as such, shall have all powers necessary to administer
the University subject to the provisions of this Act and the Statutes
made there under; and may make Regulations for that purpose and
also with respect to matters provided hereunder
(2) The Executive Council shall have the following powers and functions,
namely:-
(a) to recommend the names of three persons to the Chancellor for
appointment as Registrar of the University on the
recommendations of the selection committee constituted for that
purpose by it and headed by the Vice-Chancellor;
(b) to prepare and present to the Governing Council at its annual
meeting-
(i) A report on the working of the University;
(ii) A Statement of accounts; and
(iii) Budget proposals for the ensuing academic year;
(c) to manage and regulate the finances, accounts, investments,
properties, business and all other administrative affairs of the
University and for that purpose, constitute committees and
delegate the powers to such committees or such officers of the
University as it may deem fit;
12 Chap. III, Sec.14
Authorities of University
(d) to invest any money belonging to the University, including any
unapplied income, in such stock, funds, shares or securities, as
it may, from time to time, think fit, or in the purchase of immovable
property in India, with the like power of varying such investments
from time to time;
(e) to transfer or accept transfer of any moveable or immobile property
on behalf of the University ;
(f) to enter into vary, carryout and cancel contracts on behalf of the
University and for that purpose to appoint such officers as it may
think fit;
(g) to provide the buildings, premises, furniture and apparatus and
other means needed for carrying on the work of the University ;
(h) to entertain, adjudicate upon, and if it think fit, to redress any
grievances of the officers, teachers, students and employees of
the University;
(i) to create teaching, administrative, ministerial and other necessary
posts, to determine the number and emoluments of such posts,
to specify the minimum qualifications for appointment to such
posts on such terms and conditions of service as may be
prescribed by the Regulations made in this behalf;
(j) to appoint examiners and moderators, and if necessary to remove
them and to fix their fees, emoluments and travelling and other
allowances, after consulting the Academic Council ;
(k) to select a common seal for the University; and
(l) to exercise such other powers and to perform such other duties
as may be considered necessary, or imposed on it by or under
this Act.
(3) The Executive Council shall meet, at least, once in three months and
not less than fifteen days notice shall be given of such meetings.
(4) The meeting of the Executive Council shall be called by the Registrar
under instructions of the Vice-Chancellor or at the request of not less
than five members of the Executive Council.
(5) one-half of the members of the Executive Council shall form the quorum
at any meeting.
(6) In case of difference of opinion among the members the opinion of
the majority shall prevail.
(7) Each member of the Executive Council shall have one vote and if
there be equality of votes on any question to be determined by the
13Chap. III, Sec.14
NATIONAL LAW UNIVERSITY ACT, 2008
Executive Council, the Chairman of the Executive Council or as the
case may be, the member presiding over that meeting shall, in addition,
have a casting vote.
*(8) Every meeting of the Executive Council shall be presided over by the
Vice- Chancellor and in his absence by a member chosen by the
members present.
(9) If urgent action by the Executive Council becomes necessary, the
Vice-Chancellor may permit the business to be transacted by
circulation of papers to the members of the Executive Council. The
action so proposed to be taken shall not be taken unless agreed to
by a majority of members of the Executive Council. The action so
taken shall be forthwith intimated to all the members of the Executive
Council. In case the authority concerned fails to take decision, the
matter shall be referred to the Chancellor whose decision shall be
final.
15. Academic Council:-
(1) The Academic Council shall consist of the following persons, namely:-
(a) the Vice-Chancellor who shall be the Chairman ;
(b) three persons from amongst educationists of repute or men of
letters or members of the legal profession or eminent public men,
who are not in the service of the University, nominated by the
Chancellor;
(c) a nominee of the Bar Council of India;
(d) all the Heads of the Departments;
(e) two members of the teaching staff, one each respectively
representing the associate and assistant professors of the
University, nominated by the Vice-Chancellor for a period of one
year on rotation;
Provided that an employee of the University shall not be eligible
for nomination under category (b)
(2) The term of the members other than ex-officio members and those
whose term is specified by clause (e) of sub-section (1), shall be
three years.
16. Powers, Functions and Meetings of the Academic Council:-
(1) Subject to the provisions of this Act, Statutes and Regulations and
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
14 Chap. III, Sec.15
Authorities of University
overall supervision of the Executive Council, the Academic Council
shall manage the academic affairs and matters in the University and
in particular shall have the following powers and functions, namely:-
(a) To report on any matter referred or delegated to it by the Governing
Council or the Executive Council;
(b) To make recommendations to the Executive Council with regard
to the creation, abolition or classification of teaching posts in
the University and the emoluments payable and the duties
attached thereto;
(c) To formulate and modify or revise schemes for the organization
of the faculties, and to assign to such faculties their respective
subjects and also to report to the Executive Council as to the
expediency of the abolition or sub-division of any faculty or the
combination of one faculty with another;
(d) to recommended arrangements for the instruction and
examination of persons other than those enrolled in the University;
(e) to promote research within the University and to require from
time to time, reports on such research ;
(f) to consider proposals submitted by the faculties;
(g) to lay down policies for admission to the University;
(h) to recommend recognized diplomas and degrees of other
Universities and institutions and to determine their equivalence
in relation to the certificates, diplomas and degrees of the
University;
(i) to fix, subject to any conditions accepted by the Governing
Council, the time, mode and conditions of competition for
fellowships, scholarships and other prizes and to recommend
for award of the same;
(j) to make recommendations to the Executive Council in regard to
the appointment of examiners and, if necessary, their removal,
fixation of their fees, emoluments, traveling and other expenses;
(k) to recommend arrangements for the conduct of examinations
and the dates for holding them;
(l) to declare or review the result of the various examinations or to
appoint committees or officers to do so, and to make
recommendations regarding the conferment or grant of degrees,
honours, diplomas, licences, titles and marks of honour
15Chap. III, Sec.16
NATIONAL LAW UNIVERSITY ACT, 2008
(m) to recommend stipends, scholarships, medals and prizes and
to make other awards in accordance with the Regulations and
such other conditions as may be attached to the awards;
(n) to approve or revise lists of prescribed or recommended text
books and to publish the same and syllabus at the prescribed
courses of study;
(o) to approve such forms and the registers as are, from time to
time, required by the Regulations;
(p) to formulate, from time to time, the desired standards of legal
education to be adhered in drawing up the curriculum /syllabi for
being taught in the University ; and
(q) to perform, in relation to academic matters, all such duties and
to do all such acts as may be necessary for the proper carrying
out of the provisions of this Act and the Regulations made there
under.
(2) The Academic Council shall meet as often as may be necessary, but
not less than two times during an academic year.
(3) One-half of the existing members of the Academic Council shall form
the quorum for a meeting of the Academic Council.
(4) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
(5) Each member of the Academic Council, including the Chairman of
the Academic Council, have one vote and if there be an equality of
votes on any question to be determined by the Academic Council,
the Chairman of the Academic Council, or, as the case may be, the
member presiding over the meetings, shall in addition, have a casting
vote.
(6) Every meeting of the Academic Council shall be presided over by the
Vice-Chancellor and in his absence by a member chosen in the
meeting to preside on the occasion.
(7) If urgent action by the Academic Council becomes necessary, the
Chairman of the Academic Council may permit the business to be
transacted by circulation of the papers to the members of the
Academic Council. The action proposed to be taken shall not be
taken unless agreed to, by a majority of the members of the Academic
Council. The action so taken shall forthwith be intimated to all the
members of the Academic Council. In case the authority concerned
fails to take decision, the matter shall be referred to the Chancellor
whose decision shall be final.
16 Chap. III, Sec.16
Authorities of University
17. Dispute Redressal Committee:-
(1) There shall be a Dispute Redressal Committee to redress the dispute
that may arise between the management and staff, management
and students, teachers and students and teachers and management,
comprising:-
(a) the Vice-Chancellor or his nominee;
(b) one member of the Executive Council, nominated by the
Chancellor;
(c) one member, nominated by the Chancellor, who is not part of
any of the council or committees to the University and who is a
distinguished law academic with at least fifteen years experience
in a similar institution.
(2) The Registrar shall be the Convenor of the Disputes Redressal
Committee.
(3) Where the dispute relates to a complaint of sexual harassment, the
Dispute Redressal Committee shall be reconstituted by co-opting
certain additional members consistent with the law.
(4) The Executive Council, or any smaller body, that may be constituted
by it for this purpose, shall be the appellate authority;
(5) The rules and regulations governing the functioning of the Dispute
Redressal Committee and the appellate authority shall be as framed
by the Executive Council.
18. Finance Committee:-
(1) There shall be a Finance Committee constituted by the Executive
Council consisting of the following, namely:-
(a) the Vice-Chancellor ;
(b) the Principal Secretary, Finance, Government of National Capital
Territory of Delhi; and
(c) Three other members nominated by the Executive Council from
amongst its members of whom one shall be a professor.
(2) The members of the Finance Committee, other than the Vice-
Chancellor and Professor, shall hold office so long as they continue
as members of the Executive Council.
(3) The functions and duties of the Finance Committee shall be as follows:-
(a) to examine and scrutinize the annual budget of the University
and to make recommendations on financial matters to the
Executive Council;
17Chap. III, Sec.17
NATIONAL LAW UNIVERSITY ACT, 2008
(b) to consider all proposals for new expenditure and to make
recommendations to the Executive Council;
(c) To consider the periodical statements of accounts and to review
the finances of the University from time to time and to consider
re-appropriation statements and audit reports and to make
recommendations to the Executive Council;
(d) To give its views and to make recommendations to the Executive
Council on any financial question affecting the University either
on its own initiative or on reference from the Executive Council or
the Vice-Chancellor.
(4) The Finance Committee shall meet at least, thrice in every year.
Three members of the Finance Committee shall form the quorum.
(5) The Vice- Chancellor shall preside over the meetings of the Finance
Committee, and in his absence, a member elected at the meeting
shall preside. In case of deference of opinion among the members,
the opinion of the majority of the members present shall prevail.
CHAPTER IV
Officers of the University
19. Officers of the University:-
The following shall be the officers of the University:
(a) the Vice-Chancellor ;
(b) the Registrar;
(c) heads of the Departments;
(d) such other officers as may be prescribed by the Statutes or
Regulations.
20. The Vice-Chancellor:-
(1) The Vice-Chancellor shall be an academic person and an outstanding
scholar in law or an eminent jurist. He shall be a whole time salaried
officer of the University.
(2) The Vice-Chancellor shall be appointed by the Chancellor on the
recommendations of the Governing. Council from out of a panel of
not less than three persons recommended (the names being arranged
18 Chap. IV, Sec.19
Officers of the University
in the alphabetical order) by a selection committee constituted under
sub-section (3);
Provided that if the Chancellor does not approve of any of the persons
so recommended, he may call for fresh recommendations.
(3) The selection Committee referred to in sub-section-(2) shall consists
of three members of whom one shall be nominated by the Executive
Council, one by the Chairman, University Grants Commission and
one by the Chancellor from among the retired or serving Judges of
the High Court of Delhi. The person nominated by the Chancellor
shall be the Convenor of the Committee:
Provided that no person who is an employee of the University shall
be nominated as the member of the selection committee.
*(4) The Vice-Chancellor shall hold office for a term of five years or such
less period as the Governing Council may decide, from the date on
which he enters upon his office, or until he attains the age of seventy
years, whichever is earlier, and he shall be eligible for re-appointment
for further term till he attains the age of seventy years:
Provided that the Chancellor may require the Vice-Chancellor after
his term has expired to continue in office for such period, not exceeding
a total period of one year as may be specified by him.
(5) The emoluments and other conditions of service of the Vice-Chancellor
shall be as prescribed by Regulations.
(6) If the office of the Vice-Chancellor becomes vacant due to death,
resignation or otherwise or if he is unable to perform his duties due to
ill health or any other cause, the Chancellor shall have the authority
to designate a professor of the University to perform the functions of
the Vice-Chancellor until the new Vice-Chancellor assumes his office
or until the existing Vice-Chancellor attends to the duties of his office,
as the case may be:
(7) The Vice-Chancellor shall:-
(a) ensure that the provisions of this Act, Statutes and Regulations
are duly observed, and he shall have all powers as are necessary
for that purpose;
(b) convene the meetings of the Governing Council, the Executive
Council, the Academic Council and shall perform all other acts,
as may be necessary to give effect to the provisions of this Act;
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
19Chap. IV, Sec.20
NATIONAL LAW UNIVERSITY ACT, 2008
* Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.
(c) preside over the meetings of the Governing Council in the absence
of the Chancellor;
(d) be the competent authority to appoint the teachers, librarians,
finance officer and other officers in consultation with the
Chancellor on the recommendations of the selection committee
appointed by the Executive Council thereof for that purpose in
accordance with the guidelines prescribed;
(e) be the competent authority to take disciplinary action against
the above officers in accordance with the procedure prescribed;
(f) have all powers relating to the maintenance of proper discipline
in the University.
(g) if, in his opinion, any emergency has arisen which requires that
immediate action be taken, he shall take such action as he may
deem fit and shall report the same for confirmation in the next
meeting of the authority which , in the ordinary course, would
have dealt with the matter.
21. Registrar:-
*(1) The Registrar, who shall be an academic person in law not below the
rank of a Professor shall be appointed by the Chancellor on the
recommendation of the selection committee constituted by the
Executive Council and headed by the Vice-Chancellor on such terms
and conditions of service as the selection committee may specify
subject to the provisions of the Statutes and Regulations.
(2) The Registrar shall;
(a) Be ex-officio Secretary of all the authorities, committees and
other bodies of the University and shall also be the Convenor of
all the meetings. He shall note and maintain the minutes of the
meetings;
(b) be the Principal adjutant of the Vice-Chancellor in all matters
pertaining to the administration of the University. The Executive
Council may entrust to him special responsibilities and powers;
(c) have the power to appoint, with the approval of the Vice-
Chancellor, the non-teaching staff, including employees of last
grade service and contingent staff in pursuance of the
recommendations of the selection committee, appointed for that
purpose, in the prescribed manner. He shall be the competent
20 Chap. IV, Sec.21
Officers of the University
authority to take disciplinary action against such employees in
accordance with such procedure as may be prescribed;
(d) comply with all direction and orders of the Executive Council
and Vice-Chancellor;
e) Be the custodian of records, common seal and such otheExcerpt shown. Open the full act in Lexace.