Section 60(4) in The Punjab Motor Vehicles Rules, 1989
(4)In the procedure by circulation, the Secretary of the authority concerned shall send to each member such particulars of the matters as may be reasonably necessary in order to enable the member to arrive at a decision and shall specify the date by which the votes of the members are to be received in the office of the concerned authority. Upon receipt of the votes of the members as aforesaid, the Secretary concerned shall lay the papers before the Chairman, who shall record the decision by endorsement on the application for grant of a permit according to the votes received and the vote or votes cast by him. The record of the votes cast shall be kept by the Secretary and shall not be available for inspection by any person save by a member at a regularly constituted meeting of the concerned authority. No decision shall be made upon procedure by circulation if before the date by which the votes of the members are required to reach the office of the authority not less than one- third of the members of the authority by notice in writing to the Secretary, demand that the matter be referred to a meeting of the authority.
