Section 16(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)The Chairman may direct that any case may, instead of being brought up for discussion at a meeting of the Authority, be circulated,amongst the members of the Authority for opinion. If all the members unanimously agree for the proposal contained in the note circulated, it shall be deemed to be affirmative decision of theAuthority and further action taken accordingly. If there is any difference of opinion on any particularsubject taken up for the decision of the Authority by circulation, the Secretary shall refer the matter tothe State Government, and the decision of the State Government thereon shall be final.
