Section 3(2) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
(2)The business shall be transacted, as far as possible, in meetings of the Governing Board:Provided that a Member may attend a meeting through video conferencing:Provided further that wherever considered necessary, a business may be transacted by a resolution passed by circulation of an agenda to the Members:Provided further that a resolution passed through circulation of the agenda to the Members shall be placed before the next meeting of the Governing Board for ratification.
