Section 25(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(2)(i)The Academic Council shall meet as often as may be necessary, but not less than three times, during anacademic year;(ii)One half of the existing members of the Academic Council shall form the quorum for a meeting of theAcademic 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 Chairperson of the Academic Council, shall have onevote and if there be an equality of votes on any matter to be determined by the Academic Council, the Chairpersonshall in addition, have a casting vote;(v)Every meeting of the Academic Council shall be presided over by the Vice-Chancellor and in the absence ofVice-Chancellor, the Pro-Vice Chancellor as nominated by the Vice-Chancellor, will preside the meeting and in hisabsence, senior most Dean will preside over the meeting;(vi)If urgent action by the Academic Council becomes necessary, the Chairperson of the Academic Councilmay permit the business to the transacted by circulation of papers to the members of the Academic Council and theaction proposed to be taken shall not be taken unless agreed to, by a majority of the members of the AcademicCouncil, and the action as taken shall forthwith be intimated to all the members of the Academic Counciland in casethe authority concerned fails to take a decision, the matter shall be referred to the Chancellor whose decision shall befinal.
