Section 26 in Tamil Nadu National Law School Act, 2012
26. Meetings of Executive Council.
(1)The Executive Council shall meet at least once in every two months at such times and places and shall, subject to the provisions of sub-sections (2) and (3), observe such rules of procedure in regard to transaction of business at its meetings including the quorum at meetings as may be prescribed by the regulations.(2)The Vice-Chancellor or, in his absence, any member chosen by the members present, shall preside at a meeting of the Executive Council.(3)All questions at any meeting of the Executive Council shall be decided by a majority of the votes of the members present and voting and, in the case of equality of votes, the Vice-Chancellor or the member presiding as the case may be, shall have and exercise a second or casting vote.(4)In case, the Secretary to Government in-charge of law, who is an ex-officio member, is unable to attend the meeting of the Executive Council for any reason, he may depute an officer of his department not lower in rank than that of a Deputy Secretary to Government to attend the meeting and the officer so deputed shall have the right to take part in the proceedings of such meetings and shall have the right to vote.(5)The Executive Council may, for the purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend any meeting. Such person may speak in and otherwise take part in the proceedings of such meeting but shall not be entitled to vote. The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Executive Council.
