Section 23 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
23. Meetings of the Academic Council.
(1)The Academic Council shall meet as often as may be necessary, but not less than twice during an academic year.(2)The [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council shall preside over the meeting of the Academic Council, and in his absence, the members present shall elect a person from amongst themselves to preside over the meeting.(3)One-half of the total number of members of the Academic Council shall form the quorum for a meeting of the Academic Council.(4)Each member of the Academic Council shall have one vote and if there shall be equality of votes on any question to be determined by the Academic Council, the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the Academic Council, or as the case may be, the member presiding over the meeting shall, in addition, have a casting vote.
