Section 14(6) in The Maharashtra National Law University Act, 2014
(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.]
