Report No. 117
IV. Governing Body
The Governing Body of the National Academy shall consist of the following:
| 1. | Chief Justice of India | Visitor |
|
| 2. | Retired Chief Justice of India or retired Judge of the Supreme Court nominated by the President of India in consultation with the Visitor. | Chairman |
|
| 3. | Two Judges of the Supreme Court of India to be nominated by the Chairman in consultation with the Visitor. | Members |
2 |
| 4. | Four Chief Justices of High Courts to be nominated by the Chairman in consultation with the Visitor. | Members |
4 |
| 5. | Minister for Law and Justice of the Government of India. | Member |
1 |
| 6. | Minister In-charge of Department of Personnel and Administration. | Member |
1 |
| 7. | Minister of State for Law and Justice of the Government of India. | Member |
1 |
| 8. | Chairman of the Law Commission of India. | Member |
1 |
| 9. | Two Ministers of Law from the States to be nominated by the Govt. of India in consultation with the Visitor. | Members |
2 |
| 10. | Law Secretary of the Government of India. | Member |
1 |
| 11. | Attorney-General of India. | Member |
1 |
| 12. | Director, The Indian Law Institute. | Member |
1 |
| 13. | Director, The National Law School of India. | Member |
1 |
| 14. | Three Law Academics to be nominated by the Chairman in Consultation with the visitor | Members |
3 |
| 15. | The Director | Member |
1 |
Total |
20 |
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