Section 12 in National Law University Delhi Act, 2007
12. Powers, Functions, and Meetings of the Governing Council.
(1)The Governing Council shall be the plenary authority of the University and shall formulate and review from time to time the broad policies and programmes of the University and devise measures for the improvement and development of the University and shall also have the following powers and functions, namely :-(a)To consider and pass the annual report, financial statement and the budget estimates prepared by the Executive Council and to adopt them with or without modification;(b)To make Statutes concerning the administration of the affairs of the University including prescribing the procedures to be followed by the authorities and the officers of the University in the discharge of their functions.(2)The Governing Council shall meet at least once in a year. An annual meeting of the Governing Council shall be held on a date to be fixed by the Executive Council, unless some other date has been fixed by the Governing Council in respect of any year.(3)A report of the working of the University during the previous year, together with a statement of receipt and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice-Chancellor to the Governing Council at its annual meetings.(4)The meetings of the Governing 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 Governing Council.(5)For every meeting of the Governing Council, fifteen days notice shall be given.(6)One-half of the members existing on the rolls of the Governing Council shall form the quorum.(7)Each member shall have one vote and if there be equality of votes on any question to be determined by the Governing Council the person presiding over the meeting shall, in addition, have a casting vote.(8)In case of difference of opinion among the members, the opinion of the majority shall prevail.(9)If urgent action by the Governing Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Governing Council. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Governing Council. The action so taken shall be forthwith intimated to all members of the Governing Council. In case the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
