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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(5)(i) in The West Bengal University of Health Sciences Act, 2002

(i)if any urgent action by the General Council becomes necessary, the Chancellor may permit the business to be transacted by circulation of papers to the members of the General Council. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the General Council. The action so taken shall be forthwith intimated to all the members of the General Council and the papers shall be placed at the next meeting of the General Council for ratification.