Section 15(2) in The Chanakya National Law University Act, 2006
(2)(i)The Academic Council shall meet as often as maybe necessary, but not less than two times during an academic year;(ii)One half of the existing members of the Academic Council shall form the quorum for a meeting of the Academic Council;(iii)In case of difference of opinion among the members, the opinion of the majority shall prevail;(iv)Each member of the Academic Council, including the Chairman of the Academic Council, have one vote and if there be an equality of votes on any question to be determined by the Academic Council, the Chairman of the Academic Council, or as the case may be, the member presiding over the meetings, shall in addition, have a casting vote;(v)Every meeting of the Academic Council shall be presided over by the Vice Chancellor and in his absence by a member chosen in the meeting to preside on the occasion;(vi)If urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by the circulation of papers to the members of the Academic Council.The decision taken shall not be valid unless agreed to, by a majority of the members of the Academic Council. The decision so taken shall forthwith be intimated to all the members of the Academic Council. In case the Academic Council fails to take decision the matter shall be referred to the Chancellor whose decision shall be final.
