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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Nagaland - Subsection

Section 35(8) in The Global Open University (Nagaland) Act, 2006

(8)If business of the Council has to be transacted urgently without waiting for a formal meeting to take place, the Pro Chancellor may authorize the circulation of questions to the members for decision, which shall be deemed as valid decision of the council for action, however, such decisions shall be circulated at the earliest to all concerned for information and compliance.