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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2)(vi) in National Academy of Legal Studies and Research University Act, 1998

(vi)if urgent action by the Academic Council becomes necessary, the Chairman of the Academic Council may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to, by a majority of the members of the Academic Council. The action so taken shall forthwith be intimated to all the members of the Academic Council. The papers shall be placed before the next meeting of the Academic Council for confirmation.