Section 21(3) in The Delhi Technological University Act, 2009
(3)(i)Meeting of the Court shall be called by the Chancellor or by the Vice-Chancellor either on his own or at the request of not less than half the members of the Court;(ii)For every meeting of the Court, normally fifteen days notice shall be given;(iii)One-third of the members existing on the rolls of the Court shall form the quorum;(iv)Each member shall have one vote and if there be equality of votes on any question to be determined by the Court, the person presiding over the meeting shall, in addition, have a casting vote;(v)In case of difference of opinion among the members, the opinion of the majority shall prevail; and(vi)If urgent action by the Court becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Court. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Court. The action so taken shall be forthwith intimated to all the members of the Court. In case the authority concerned fails to take a decision the matter shall be referred to the Chancellor, whose decision shall be final.
