Section 18(6) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(6)If an urgent action, to be taken by the Academic Council, becomes necessary, the Chairman of the Academic Council, may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken, shall not be taken unless agreed to, by a majority of the members of the Academic Council. The action so taken, shall forthwith be intimated to all the members of the Academic Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
