Section 12 in National Law University of Uttarakhand Act, 2011
12. Meetings of the Governing Council.
(1)The Governing Council shall meet at least once in a year and at least fifteen days notice shall be given for its meetings.(2)The Chancellor shall preside over the meeting of the Governing Council and in his absence; any member duly authorized by him shall preside over the meeting.(3)One third of the total number of members of the Governing Council shall form a quorum for a meeting.(4)Each member shall have one vote and if there be equality of votes on any question to be determined by the Governing Council, the Chancellor or the person presiding over the meeting shall, in addition, have a casting vote.(5)If urgent action by the Governing Council becomes necessary, the Chancellor may permit the business to be transacted by circulation of papers to the members of the Governing Council. The action proposed to be taken shall not be carried out unless agreed to by one-third of the total members of the Governing Council. The action so taken shall be forthwith intimated to all the members of the Governing Council and the papers shall be placed before the next meeting of the Governing Council for confirmation.(6)A report of the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimate shall be presented by the Vice Chancellor to the Governing Council at its annual meeting.
