Section 18(6) in The Maharashtra National Law University Act, 2014
(6)If any 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 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.
