Section 15(7) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(7)If an urgent action, to be taken by the Executive Council becomes necessary, the Vice-Chancellor, may permit the business, to be transacted by circulation of papers to the members of the Executive Council. The action so proposed to be taken, shall not be taken unless agreed to by a majority of members of the Executive Council. The action so taken, shall be forthwith intimated to all the members of the Executive Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
