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  • NLU Consortium: VC Of NLSIU Relieved of Post of Secretary-Treasurer, No Other NLU Plans to Hold a Separate Test

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NLU Consortium: VC Of NLSIU Relieved of Post of Secretary-Treasurer, No Other NLU Plans to Hold a Separate Test

Courtesy/By: Shreyasi Das  |  07 Sep 2020     Views:550

The Consortium of National Law Universities has arrived at the decision of relieving the Vice-Chancellor of National Law School of India’s University, Prof Sudhir Krishnaswamy of the post of Secretary-Treasurer of the Consortium due to the rift between NLSIU and the Consortium and the decision of the former to hold its own entrance test.

It has also been decided that the Secretariat of the NLU Consortium will be transferred from NLSIU Bengaluru to National Academy of Legal Studies and Research, (NALSAR). The administrative and secretarial functions of the Consortium will be executed by Prof Faizan Mustafa, the vice chancellor of NALSAR. Prof SKD Rao.

The Vice Chancellor of NLU Odisha shall carry out the pecuniary functions of the Treasurer of the CLAT Consortium. The website of the NLU consortium shall be taken charge by Prof Mustafa with immediate effect. The Consortium had taken these decisions at a meeting to “not only to clarify the position to thousands of CLAT 2020 aspirants, but also to ensure smooth functioning of the Consortium”.

The Consortium released an issue which stated that no other Law University Except NLSIU, Bengaluru, will conduct its separate test as was inaccurately reported in the social media. There is no plan of any other member University to hold its test independently. The Consortium has also insisted that NLSIU Vice-Chancellor’s actions are belittling its by-laws and objectives and hence the decision to deprive Prof Krishaswamy of his powers has been taken.

"Since the Vice Chancellor, NLSIU is the Secretary- Treasurer of the Consortium, in the light of the clear conflict of interest between these the functions of the Consortium and his decision to hold independent test for NLSIU, the Consortium unanimously resolved to divest him of his functions as the Secretary-Treasurer of the Consortium with immediate effect.

He is advised not to discharge these functions and not speak for the Consortium in any manner nor represent the Consortium in any proceeding till further decision in this matter is taken by the Governing Body."

On September 8, a meeting will be held between the Executive Council and the General Body of the NLU consortium and the date that has been set for the conduct of CLAT, that is,  28th September will be held on to.


Document:


Courtesy/By: Shreyasi Das  |  07 Sep 2020     Views:550

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