Section 14 in The Maharashtra National Law University Act, 2014
14. Meetings of General Council.
(1)The General Council shall meet at least once 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.(2)The Chancellor, when present, shall preside over the meetings. In the absence of the Chancellor, any member of the General Council nominated by him shall preside.(3)A report of the working of the university during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice- Chancellor to the General Council at its annual meetings.(4)The meetings of the General Council shall be called by the Chancellor or in his absence by the Vice-Chancellor either on his own motion or at the request of not less than ten members of the General Council.(5)For every meeting of the General Council, fifteen days' notice shall be given.(6)[ One-third of the sitting members of the General Council either in person or through video conferencing shall form the quorum :Provided that, a declaration as is prescribed for the directors under the Companies Act, 2013 in respect of attending the meetings through video conferencing shall be submitted to the Vice-Chancellor.] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](7)Each member shall have one vote and, if there is equality of votes on any question to be determined by the General Council, the person presiding over the meeting shall, in addition, have a right of casting vote.(8)In case of difference of opinion among the members, the opinion of majority of [members present shall] [Substituted 'members shall' by Maharashtra Act No. 76 of 2018, dated 17.12.2018.] prevail.(9)If any urgent action by the General Council becomes necessary, the Vice-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 before the next meeting of the General Council for confirmation.
