Section 10 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
10. Transaction of business of Institute by circulation of papers.
(1)Any business which may be necessary for the Institute to transact may, if the President so directs, be dealt with by circulation of papers under registered cover among all members for the time being in India at their usual addresses and any resolution so circulated shall be taken as passed, if majority of members approve it, in writing, and shall be as effectual and binding as if the resolution has been passed at a meeting of the Institute.(2)When any business is so referred to the members by circulation, a period of not less than three weeks shall be allowed for the receipt of replies from the members and such period shall be counted from the date on which the notice of business is issued:Provided that if no reply is received within three weeks from any member, the resolution so circulated shall be deemed to have been approved by the member concerned.(3)If a resolution is circulated, the results of circulation shall be communicated to all the members.
