Section 12 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
12. Meetings of the General Council.
(1)The meeting of the General Council shall be called at least once in a year. An annual meeting of the General Council shall be held on such date, as be fixed by the Executive Council, unless some other date has been fixed by the General Council in respect of any year.(2)A report of the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice-Chancellor to the General Council at its annual meetings.(3)The meeting of the General Council shall be called by the Chancellor or by the Vice-Chancellor either on his own or at the request of not less than ten members of the General Council.(4)For every meeting of the General Council, fifteen days notice shall be given to every member before the date of the meeting.(5)One half of the members, existing on the rolls of the General Council, shall form the quorum.(6)Each member shall have one vote and, if there is equality of votes on any question to be determined by the General Council, the person presiding over the meeting shall, in addition, have a right of casting vote.(7)In case of difference of opinion among the members, the opinion of majority of members shall prevail.(8)If an urgent action, to be taken by the General Council becomes necessary, the Vice-Chancellor, may permit the business, to be transacted by circulation of papers to the members of the General Council. The action so proposed to be taken, shall not be taken, unless agreed to by a majority of members of the General Council. The action so taken, shall be intimated forthwith to all the members of the General Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
