Section 23 in The Himachal Pradesh National Law University Act, 2016
23. Meetings of the Academic Council.
(1)The Academic Council shall meet as many times as may be necessary, but at least once in six months.(2)One-half of the existing members shall form the quorum for a meeting of the Academic Council.(3)In case of difference of opinion among the members, the opinion of the majority shall prevail.(4)Each member of the Academic Council, including the Chairman, shall have one vote and if there is an equality of votes on any question to be determined by the Academic Council, the Chairman, or, as the case may be, the member presiding over the meetings shall, in addition, have a casting vote.(5)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.(6)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 the papers to the members of the Academic Council. The action so proposed 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. In case the authority concerned fails to take decision, the matter shall be referred to the Chancellor whose decision shall be final.
