Section 35 in The Global Open University (Nagaland) Act, 2006
35. Meetings of Executive Council.
(1)The Executive Council shall meet at least once in three months.(2)The Chairman or in his absence, the Vice Chairman or in the absence of both, the Secretary shall preside over the meetings.(3)All meetings of the Council shall be called by the Secretary at fifteen days notice.(4)If any three members, of the Council desire a meeting to discuss a matter of urgent importance, the Secretary shall call a meeting forthwith and the requirement of fifteen days notice shall be deemed to have been waived.(5)Two-fifth members shall constitute quorum.(6)All questions shall be decided by majority of members present and voting.(7)Each member shall have one vote and in case of tie, the Presiding Officer shall have an additional casting vote.(8)If business of the Council has to be transacted urgently without waiting for a formal meeting to take place, the Pro Chancellor may authorize the circulation of questions to the members for decision, which shall be deemed as valid decision of the council for action, however, such decisions shall be circulated at the earliest to all concerned for information and compliance.(9)All other details relating to the conduct of meetings, functions etc., of the Governing Council shall be as per regulations.
