Section 35 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
35. Procedure of the Meetings of the Academic Council.
(1)Ordinarily the Academic Council shall meet at least once in every four months on such date as may be fixed by the Vice Chancellor. However, special meeting of the Academic Council maybe called by the Vice Chancellor.(2)One Third members of the Academic Council shall form quorum for a meeting of the Academic Council. However, at the adjourned meeting of Academic Council no quorum is necessary.(3)In case of difference of opinion among the members, the opinion of the majority shall prevail.(4)Each member of the Academic Council, including the Chairman of the Academic Council, shall have one vote and if there shall be an equality of votes on any question to be determined by the Academic Council the Chairman of the Academic Council or as the case may be, the member presiding over the meeting, shall, in addition, have a casting vote.(5)Every meeting of the Academic Council shall be presided over by the Chairman of the Academic Council and in his absence, by the senior most director present.(6)If urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to by a majority of members of the Academic Council. The action so taken shall be forthwith intimated to all the members of the Academic Council. The papers shall be placed before the next meeting of the Academic Council for information.
