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State of Chattisgarh - Section

Section 24 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

24. Meeting of Executive Council.

(1)The Executive Council shall meet at such times and places and shall subject to the provisions of sub-section (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings including the quorum at meetings as may be prescribed :Provided that the Executive Council shall meet at least once in three months.
(2)The Vice-Chancellor shall preside over a meeting of the Executive Council.
(3)All questions at any meeting of the Executive Council shall be decided by a majority of votes of the members present and voting and in the case of any equality of votes, the Vice-Chancellor or the member presiding, as the case may be, shall have and exercise a second or casting vote.
(4)The Executive Council may, for purposes of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting and such person may speak and otherwise take part in the proceedings of such meeting, but shall not be entitled to vote.