Section 11(5) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(5)Meetings of the Board of Governors-The Vice-Chancellor shall convene or cause to be convened meetings of the Board of Governors in consultation with the Chairman, Board of Governors(a)Board of Governors shall ordinarily meet once every three months provided that the Chairman Board of Governors or Vice- Chancellor, with the permission of the Chairman, may he/she thinks fit, or, on a written requisition of not less than one-third of the existing members of the Board of Governors (fraction being rounded off to next higher number) call for a meeting. Not less than seven days notice shall be given for every meeting of the Board of Governors. In case of urgency, the Chairman, may call for a meeting at a shorter notice.(b)One-third of the existing strength of the Board of Governors or five members, whichever is higher shall constitute a quorum for any meeting of the Board of Governors, any fraction being rounded off to the higher number.(c)The decisions of the Board of Governors shall be by a simple majority of the members present and voting.(d)Each member of the Board of Governors including the Chairman shall have one vote and if there shall be and equality of votes on any question to be determined by - the Board of Governors, the Chairperson of the meeting shall in addition to his own vote have and exercise casting vote to decide the issue.(e)In the absence of the Chairman, the Vice-Chancellor shall chair the meeting. However, in the absence of both of them, the meeting shall be chaired by one of the members chosen from amongst the Board of Governors present in the meeting.(f)Any resolution may be adopted by circulation among all its members and any resolution so circulated and adopted by a majority of the members who have signed their approval or disapproval on such resolutions shall be as effective and binding as if such resolution had been passed at a meeting of the Board of Governors.
