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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

(2)
(a)The Board shall meet at least, three times in a year and not less than fifteen days notice shall be given for
such meetings;
(b)The meetings of the Board shall be called by the Registrar under instructions of the Vice-Chancellor or at the
request of not less than eight members of the Board;
(c)One half of the members of the Board shall form the quorum at any meeting;
(d)In case of difference of opinion among the members, the opinion of the majority shall prevail;
(e)Each member of the Board shall have one vote and if there be equality of votes on any question to be
determined by the Board, the Chairperson of the Board or, as the case may be, the member presiding over that meetingshall, in addition, have a casting vote;
(f)Every meeting of the Board shall be presided over by the Chairperson, Board of Management, who shall be
the Vice-Chancellor of the University. In the absence of the Vice-Chancellor, a senior-most Pro-Vice-Chancellorshall preside over the meeting of Board of Management, and if there is no Pro-Vice-Chancellor in the University,senior-most Dean shall preside over the meeting;
(g)In emergent cases, the Chairperson may exercise the powers of the Board of Management and inform the
Board of the action taken by him in good faith for its ratification in the next meeting of the Board and the Board mayeither ratify the decision of the Chairperson or accept it with modifications or reject it and in the event ofmodification or rejection of the decision of the Chairperson by the Board, such decision shall stand modified orrejected, as the case may be, retrospectively i.e., from the date of implementation of such decision of the Chairperson;
(h)If urgent action by the Board becomes necessary, the Chairperson, Board of Management, may permit the
business to be transacted by circulation of papers to the members of the Board, and the action so proposed to be takenshall not be taken unless agreed to by a majority of members of the Board and the action so taken shall be forthwithintimated to all the members of the Board and in case the authority concerned fails to take a decision, the matter shallbe referred to the Chancellor, whose decision shall be final;