Section 9 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
9.
When any emergency arises and it is not possible to hold a meeting of the Board, the decision of the Board will be ascertained by circulation of papers through post. The papers will be sent by registered post to each member of the Board to his permanent address and if no reply is received within the time specified therein, it will be assumed that the member has no comments to make. The members will intimate any change of permanent address to the President.
