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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(4)(m) in First Statutes of the Indus University, Gujarat, India

(m)each member of the Board of Governance shall have one vote and decisions at the meeting shall be adopted by simple majority. In case of a tie, the Chairman shall have a casting vote, n) the Member-Secretary of the meeting shall prepare the minutes of the meeting and circulate to the members within reasonable period from the date of such meeting, o) the Member-Secretary may, under exigencies, obtain the consent of the Board of Governance by circulating appropriate resolution among its members, and any. resolution so circulated and approved by a simple majority shall be as effective and binding as if such resolution had been passed at the meeting of the Board of Governance.