Section 29 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
29. Meeting of the Executive Council.
(1)The Executive Council shall meet at least once in three months. Not less than seven days notice shall be given for such meeting.(2)The Registrar shall convene the meeting with prior approval of the Chairman.(3)Seven members of the Executive Council shall constitute a quorum at any meeting thereof.(4)In case of difference of opinion among the members, the opinion of the majority shall prevail.(5)Each member of the Executive Council shall have one vote and in case of equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council, or as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.(6)Every meeting of the Executive Council shall be presided over by the Vice Chancellor, and in his absence by a member chosen by the members present to preside on the occasion.(7)If urgent action by the Executive Council becomes necessary, the Vice Chancellor may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed to be taken shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council. The papers shall be placed before the next meeting of the Executive Council for confirmation.
