Section 14(9) in The Himachal Pradesh National Law University Act, 2016
(9)If any urgent action is required, the Chancellor may, with the approval of the majority of the members of the Governing Council, permit the business to be transacted by circulation among the members of the Governing Council. The action so proposed shall not be taken unless agreed by the majority of members of the Governing Council. The action so taken shall forthwith be intimated to all members of the Governing Council. In case authority concerned fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.
