Section 12(9) in National Law University Delhi Act, 2007
(9)If urgent action by the Governing Council becomes necessary, the Vice-Chancellor may permit the business to be transacted by circulation of papers to the members of the Governing Council. The action so proposed to be taken shall not be taken unless agreed to by a majority of members of the Governing Council. The action so taken shall be forthwith intimated to all members of the Governing Council. In case the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
