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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(5) in The West Bengal University of Health Sciences Act, 2002

(5)Meeting of the General Council shall be held in the following manner :-
(a)the General Council shall meet at least twice in a year. An annual meeting of the General Council shall be held on a date to be fixed by the Executive Council, unless some other date has been fixed by the General Council in respect of any year;
(b)the Chancellor shall preside over the meetings of the General Council. The Chancellor, in his absence, shall nominate a member of the Executive Council to preside and, in the absence of both of them, the Vice-Chancellor shall preside;
(c)a report of the working of the University during the preceding year, together with the statement of receipts and expenditures, the balance sheet as audited and the financial estimates, shall be presented by the Vice-Chancellor to the General Council at its annual meeting;
(d)the meetings of the General Council shall be called on by the Chancellor, or in his absence, by the Vice-Chancellor, either on his own or at the request of not less than ten members of the General Council;
(e)for every meeting of the General Council, fifteen days' notice shall be given;
(f)one-third of the members of the General Council shall form the quorum for the meeting;
(g)each member of the General Council shall have one vote and if there be equality of votes on any question to be determined by the General Council, the Chancellor or the person presiding over the meeting shall, in addition, have a casting vote;
(h)in the case of difference of opinion among the members, the opinion of the majority shall prevail; and
(i)if any urgent action by the General Council becomes necessary, the Chancellor may permit the business to be transacted by circulation of papers to the members of the General Council. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the General Council. The action so taken shall be forthwith intimated to all the members of the General Council and the papers shall be placed at the next meeting of the General Council for ratification.