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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3)(vii) in The Chanakya National Law University Act, 2006

(vii)If 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 decisions so taken shall not be valid unless agreed to by a majority of members of the Executive Council. Such decisions shall be forthwith intimated to all the members of the Executive Council. In case the Executive Council fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.