Section 12(5) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(5)If urgent action by the General Council becomes necessary, the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] may permit the business to be transacted by circulation of papers to the members of the General Council. The action proposed to be taken shall not be taken unless agreed to by one-third of the total members of the General Council. The action so taken shall be forthwith intimated to all the members of the General Council and the papers shall be placed before the next meeting of [the General Council] [Substituted for 'the General Council for confirmation' by U.P. Act 5 of 2009, Section 4.].
