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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(b) in Jharkhand University of Technology Act, 2011

(b)A nominated member of the Executive Council may tender resignation of his membership at any time. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Government;
(VIII)All casual vacancies among nominated members shall be filled by nomination by the Government.
(IX)The Executive Council shall meet at least once in 3 months and may meet often if necessary.
(X)Upon requisition in writing signed by not less then one third of the total members of the Executive Council, the Vice-Chancellor shall convene a meeting thereof on a date appointed by him, which shall not be than seven days from the date of receipt of such requisition.
(XI)In the absence of the Vice-Chancellor, the members present at the meeting shall choose one among themselves to preside over the meeting.
(XII)The quorum for the meeting of the Executive Council shall be one - third of the total number of members or six persons whichever is less.