Section 24(6) in The Maharashtra National Law University Act, 2014
(6)If any 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 shall not be taken, unless agreed to by a majority of members of the Academic Council. The action so taken shall be forthwith intimated to all the members of the Academic Council. The papers shall be placed before the next meeting of the Academic Council for confirmation.
