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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(3)(g) in The Delhi Technological University Act, 2009

(g)If urgent action by the Board of Management becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Board of Management. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Board of Management. The action so taken shall be forthwith intimated to all the members of the Board of Management. In case the authority concerned fails to take a decision, the matter shall be referred to the Chancellor, whose decision shall be final.