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State of Himachal Pradesh - Section

Section 14 in The Himachal Pradesh National Law University Act, 2016

14. Meetings of the Governing Council.

(1)The Governing Council shall meet at least once in a year. The annual meeting of the Governing Council shall be held on a date fixed by the Executive Council unless some other date has been fixed by the Governing Council in respect of a year.
(2)The Visitor, if present, and in his absence Chancellor shall preside over the meeting of the Governing Council and in the absence of the Chancellor, the Vice-Chancellor shall preside over the meeting.
(3)The Vice-Chancellor shall cause to be laid before the meeting of the Governing Council, a report of the working of the previous year of the University, the annual statement of accounts together with the report of auditors thereon and the budget estimates and the income and expenditure for the next financial year.
(4)The meeting of the Governing Council may be called by the Chancellor, either of his own or at the request of not less than ten members of the Governing Council.
(5)For every meeting of the Governing Council fifteen days notice shall be given.
(6)One-half of the members on the rolls of the Governing Council shall form the quorum.
(7)Each member shall have one vote and if there be equal votes on any question, then presiding person shall have the casting vote.
(8)In case of difference of opinion among members, the opinion of the majority shall prevail.
(9)If any urgent action is required, the Chancellor may, with the approval of the majority of the members of the Governing Council, permit the business to be transacted by circulation among the members of the Governing Council. The action so proposed shall not be taken unless agreed by the majority of members of the Governing Council. The action so taken shall forthwith be intimated to all members of the Governing Council. In case authority concerned fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.
(10)The report of the action so taken shall be placed before the next meeting of the Governing Council.