Section 15 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
15. Meeting of the Executive Council.
(1)The meeting of the Executive Council shall be called atleast once in four months. For every meeting of the Executive Council, fifteen days' notice shall be given to every member before the date of meeting.(2)The meeting of the Executive Council shall be called by the Registrar under the instructions of the Vice-Chancellor or at the request of not less than five members of the Executive Council.(3)One half of the members of the Executive council shall form the quorum.(4)In case of differences of opinion among the members, the opinion of the majority shall prevail.(5)Each member of the Executive Council shall have one vote and if there is equality of votes on any question, to be determined by the Executive Council, the Chairman of the Executive Council or as the case may be, the Member presiding over that meeting shall, in addition, have a right of casting vote.(6)Every meeting of the Executive Council shall be presided over by the Vice-Chancellor and in his absence, by a member, chosen by the members present.(7)If an urgent action, to be taken 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 to be taken, shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken, shall be forthwith intimated to all the members of the Executive Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
