(1)Any business which is to be transacted by the Board may, if the Chairman so directs, be referred to members (other than members who are not in India) by circulation of papers and copies of papers so circulated shall also be sent to the Central Government.(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.(3)Where any business is referred to members under sub-rule (1), a period of not less than ten clear-days shall be allowed for the receipt of replies from members and such period shall be reckoned from the date on which the notice of business is issued.(4)If a proposal or resolution is circulated under this rule, the result of the circulation shall be communicated to all the members and to the Central Government.(5)All decisions on questions arrived at by circulation of papers shall be placed at the next meeting of the Board for record.
