Report No. 184

13. Amendment of Act 3 of 195.-

In the University Grants Commission Act, 1956, after section 5, the following section shall be inserted, namely:-

"5A Legal Education Committee of the University Grants Commissio.-(1). The Commission shall constitute a Legal Education Committee of the University Grants Commission consisting of ten members of whom-

(a) six shall be law teachers of the rank of Professor, Dean or Principal holding office as such or others of equal rank;

(b) two shall be retired law teachers of the rank of Professor, Dean or Principal or others of equal rank;

(c) two shall be Vice-Chancellors or Directors of law universities established by statute.

(2) The University Grants Commission Legal Education Committee shall represent all the universities and law colleges for purpose of clause (h) of sub-section (1) of section 7 of the Advocates Act, 1961.

(3) The University Grants Commission shall nominate-

(a) two law teachers in office from among the six members referred to in clause (a) of sub-section(1);

(b) one member from among the category referred to in clause (c) of sub-section (1), to be members of the Bar Council Legal Education Committee for the purpose of sub-clause (iv) of clause (b) of sub-section (2) of section 10 of the Advocates Act, 1961 (Act 25 of 1961)."