Section 23 in The SreeNarayanaGuru Open University Act, 2021
23. Meetings of the Senate.—
(1)The Senate shall meet at least once in a year:Provided that, the Chancellor shall have the authority to convene a meeting of the Senate at any time.(2)The Vice-Chancellor shall, in consultation with the Chancellor, convene the meeting of the Senate.(3)The Chancellor shall preside over the meeting of the Senate:Provided that, in the absence of the Chancellor, the Pro-Chancellor shall preside over the meeting with the permission of the Chancellor.(4)The quorum of the Senate shall be one third of its total number of members:Provided that, such quorum shall not be required for convocation of the University or a meeting of the Senate held for the purpose of conferring degrees, titles or other academic distinctions.(5)The procedures of the meeting of the Senate shall be as may be prescribed by Statutes.
