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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(vi) in The Chanakya National Law University Act, 2006

(vi)If urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by the circulation of papers to the members of the Academic Council.The decision taken shall not be valid unless agreed to, by a majority of the members of the Academic Council. The decision so taken shall forthwith be intimated to all the members of the Academic Council. In case the Academic Council fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.