Section 25 in Mother Teresa Women's University Act, 1984
25. Meetings of the Executive Council:-
(1)The Executive Council shall meet at such times and places and shall subject to the provisions of sub-sections (2) and (3) observe such rules of procedure in regard to transaction of business at its meetings including the quorum at meetings as may be prescribed;Provided that the Executive Council shall meet at least once in every three months.(2)The Vice-Chancellor or in her absence any member chosen by the members present, shall preside at a meeting of the Executive Council.(3)All questions at any meeting of the Executive Council shall be decided by a majority of the votes of the members present and voting and it thecase of an equality of votes, the Vice-Chancellor or the member presiding, as the case may be, shall have and exercise a second or casting vote.(4)(a)The Executive Council may, for the purpose of consultation, invite any person having special knowledge or practical experience in any subject under consideration to attend to any meeting. Such person may speak in, and otherwise take part in the proceedings of meeting but shall not be entitled to vote ;(b)The person so invited shall be entitled to such daily and travelling allowances as are admissible to a member of the Executive Council.
