Section 23(3) in The Delhi Technological University Act, 2009
(3)(a)The Board of Management shall meet, at least once in three months and not less than fifteen days' notice shall be given for such meetings.(b)The meetings of the Board of Management shall be called by the Registrar under instructions of the Vice-Chancellor or at the request of not less than five members of the Board of Management.(c)One-third of the members of the Board of Management shall form the quorum at any meeting.(d)In case of difference of opinion among the members, the opinion of the majority shall prevail.(e)Each member of the Board of Management shall have one vote and if there be equality of votes on any question to be determined by the Board of Management, the Chairman of the Board of Management or, as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.(f)Every meeting of the Board of Management shall be presided over by the Vice-Chancellor and in his absence by a member chosen by the members present.(g)If urgent action by the Board of Management becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Board of Management. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Board of Management. The action so taken shall be forthwith intimated to all the members of the Board of Management. In case the authority concerned fails to take a decision, the matter shall be referred to the Chancellor, whose decision shall be final.
