Section 18(5) in Damodaram Sanjivayya National Law University Act, 2008
(5)If urgent action by, the Executive Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of the papers to the members of the Executive Council. The decision so taken shall not be valid unless agreed to by a majority of the members of the Executive Council. Such decision shall be forthwith intimated to all the members of the Executive Council. In case the Executive Council fails to take a decision the matter shall be referred to the Chancellor whose decision shall be final.
