Section 10(1) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(1)Any business which may be necessary for the Institute to transact may, if the President so directs, be dealt with by circulation of papers under registered cover among all members for the time being in India at their usual addresses and any resolution so circulated shall be taken as passed, if majority of members approve it, in writing, and shall be as effectual and binding as if the resolution has been passed at a meeting of the Institute.
