Section 29(10) in The U.P. Harcourt Butler Technical University Act, 2016
(10)If urgent action by the Executive Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action, so proposed, shall not be taken unless agreed to by a majority of members of Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council:Provided that no such business will be transacted as above if it has financial implications.
