Section 13 in Damodaram Sanjivayya National Law University Act, 2008
13. Powers, functions and meetings of General Council.
(1)The General Council shall have the following powers namely,-(i)to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University:(ii)to direct the Executive Council to take such steps as are necessary for achieving the objects of the University:(iii)to consider and pass resolution on the annual report, financial estimates and audit reports of the accounts of the University;(iv)to exercise such other powers as it may deem necessary for the performance of functions and administration of the University.(2)The General Council shall meet atleast once in a year and annual meeting of the General Council shall be held on a date to be fixed by the Executive Council or by the Vice-Chancellor in consultation with the Chancellor.(3)A report of the working of the University during the previous year together with the statements of receipts and expenditure, the balance sheet as audited and the financial estimates for the next financial year shall be presented by the Vice-Chancellor to the General Council as its annual meeting.(4)Meetings of the General Council shall be called by the Chancellor or by the Vice-Chancellor either on his own or at the request of not less than ten members of the General Council.(5)For every meeting of the General Council fourteen days notice shall be given.(6)One third of the members existing on the rolls of the General Council shall form the quorum.(7)Any urgent action if required, the Chairman may with the approval of the majority of the members of the General Council, permit the business to be transacted by circulation among the members of the General Council. The report of the action so taken shall be placed before the next meeting of the General Council.
