Section 18 in The Maharashtra National Law University Act, 2014
18. Meetings of Executive Council.
(1)The Executive Council shall meet at least once in three months and not less than fifteen days' notice shall be given of such meeting.(2)Six members of the Executive Council shall constitute a quorum at any meeting thereof.(3)In case of difference of opinion among the members, the opinion of the majority shall prevail.(4)Each member of the Executive Council shall have one vote and if there shall be equality of votes on any question to be determined by the Executive Council, the Chairman of the Executive Council or as the case may be, the member presiding over that meeting shall, in addition, have a casting vote.(5)Every meeting of the Executive Council shall be presided over by the Vice-Chancellor being the Chairman of the Executive Council and in his absence, by a member chosen by the members present to preside on the occasion.(6)If any urgent action by the Executive Council becomes necessary, the Vice-Chancellor may, permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed shall not be taken, unless agreed to by a majority of members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council. The papers shall be placed before the next meeting of the Executive Council for confirmation.
