Section 32 in The Global Open University (Nagaland) Act, 2006
32. Meetings of Governing Council.
(1)The Governing Council shall meet at least once in a year on a date fixed in consultation with the Executive Council.,(2)The Chairman or in his absence, the Vice Chairman or in the absence of both, the Secretary shall preside over the meetings.(3)If the Chancellor chooses to attend any meeting, the Chancellor shall have the overriding right to preside over the meeting.(4)A report on the working of the University during the previous year, the statement of receipts and expenditure, the balance-sheet the audit report and other such data shall be placed before the Annual Meeting of the General Council.(5)All meetings of the Council shall be called by the Secretary at fifteen days notice.(6)If any five 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.(7)Two-fifth members shall constitute quorum.(8)All questions shall be decided by majority of members present and voting. (9) Each member shall have one vote and in case of tie, the Presiding Officer shall have an additional casting vote.(10)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.(11)All other details relating to the conduct of meetings, functions etc., of the Governing Council shall be as per regulations.
