Section 49 in The Maharashtra Universities Act, 1994
49. Meeting of the authorities.
(1)Save as otherwise provided by this Act, all matters with regard to the conduct, of meetings of the authorities, bodies or committees, if any, constituted by the university or any authority shall be such as may be prescribed by the Statutes.(2)A meeting of an authority or body shall be convened on the date determined by the Chairman by a notice issued by its Secretary.(3)Except as otherwise provided, the quorum for a meeting shall ordinarily be one-third of the number of the sitting members. If there is no quorum, the meeting shall be adjourned by the Chairman to a specific time on the same day, or on a later date and no quorum shall be necessary for such adjourned meeting.(4)Where no provision is made by or under [the Statutes] [These words were substituted for the words 'the statutes' by Maharashtra 55 of 2000 section 37(a).] for a President or Chairman to preside over a meeting of any authority or body of the university or when the President or the Chairman so provided for is absent and no provision is made for any other person to preside, the members present shall elect a person from amongst themselves to preside at the meeting.(5)Save as otherwise provided all items, questions, matters or proposals on the agenda shall be decided by a majority of votes of members present. The Chairman shall have a vote. In case of equality of votes, the Chairman shall have a casting vote.The Secretary, if not a member, shall have right to participate in the deliberations but shall not have the right to vote.(6)[ The officer who is designated to be the permanent invitee of the authority shall be entitled to receive the notice of its meetings and take part in the deliberations relating to the topics with which he is concerned, but shall have no right to vote.] [This sub-section was added by Maharashtra 55 of 2000 section 37(b).]
