Section 18 in Damodaram Sanjivayya National Law University Act, 2008
18. Meetings of the Executive Council.
(1)The Executive Council shall meet atleast once in four months and not less than fifteen days notice shall be given of such meetings.(2)Meeting of the Executive Council shall be called by the Registrar under instructions of the Vice-Chancellor or at the request of not less than five members of the Executive Council.(3)Six members of the Executive Council shall form quorum at any meeting.(4)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.(5)If urgent action by, the Executive Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of the papers to the members of the Executive Council. The decision so taken shall not be valid unless agreed to by a majority of the members of the Executive Council. Such decision shall be forthwith intimated to all the members of the Executive Council. In case the Executive Council fails to take a decision the matter shall be referred to the Chancellor whose decision shall be final.
