Section 19(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)[ If an urgent action by the Executive Council becomes necessary, the Chairperson of the General Council may permit the business to be transacted by circulation of papers to the members of the Executive Council. The action proposed under this sub-section shall not be taken unless agreed to by one-third of the total members of the Executive Council. The action so taken shall be forthwith intimated to all the members of the Executive Council and the matter shall be reported in the next meeting of the Executive Council.] [Inserted by U.P. Act 5 of 2009, Section 6.]
