(2)Any proposal or resolution circulated under sub-rule (1) and approved by the majority of the members who have record their views in writing shall be as effectual and binding as if such proposal or resolution was decided by the majority of the members at a meeting of the Board.Provided that at least [eight members] [The words eight members were substituted for the words Six members vide Tobacco Board (Amendment) Rules 1988 Published in Gazette of India (Extraordinary) Part-II, Section-3 (i), dated 16-5-1988.] of the Board have recorded their views on the proposal or resolution;Provided further that when a proposal or resolution is referred to the members by circulation, any five members may require that the proposal or resolution be referred to members at a meeting and there upon such reference shall be made to members at a meeting of the Board.
