Section 14(2) in National Academy of Legal Studies and Research University Act, 1998
(2)(i)The Academic Council shall meet as often as may be necessary, but not less than two times during an academic year;(ii)one half of the existing members of the Academic Council shall form the quorum for a meeting of the Academic Council;(iii)in case of difference of opinion among the members, the opinion of the majority shall prevail;(iv)each member of the Academic Council, including the Chairman of the Academic Council, have one vote and if there be an equality of votes on any question to be determined by the Academic Council, the Chairman of the Academic Council, or as the case may be, the member presiding over the meetings, shall in addition, have a casting vote;(v)every meeting of the Academic Council shall be presided over by the Vice Chancellor and in his absence by a member chosen in the meeting to preside on the occasion;(vi)if urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to, by a majority of the members of the Academic Council. The action so taken shall forthwith be intimated to all the members of the Academic Council. The papers shall be placed before the next meeting of the Academic Council for confirmation.
