Section 13(3) in The Chanakya National Law University Act, 2006
(3)(i)The Executive Council shall meet at least once in four months and not less than fifteen days notice shall be given of such meetings;(ii)The meeting of the Executive Council shall be called by the Registrar under instructions of the Vice-Chancellor or at the request of not less than five members of the Executive Council;(iii)Six members of the Executive Council shall form the quorum at any meeting;(iv)In case of difference of opinion among the members, the opinion of the majority shall prevail;(v)Each member of the Executive Council shall have one vote and if there be 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 casting vote;(vi)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;(vii)If urgent action 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 decisions so taken shall not be valid unless agreed to by a majority of members of the Executive Council. Such decisions shall be forthwith intimated to all the members of the Executive Council. In case the Executive Council fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.
