Section 12(8) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(8)If an urgent action, to be taken by the General Council becomes necessary, the Vice-Chancellor, may permit the business, to be transacted by circulation of papers to the members of the General Council. The action so proposed to be taken, shall not be taken, unless agreed to by a majority of members of the General Council. The action so taken, shall be intimated forthwith to all the members of the General Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
