Section 16 in The Kaginele Development Authority Act, 2009
16. Decisions of the Authority by circulation of note
(1)The Chairman may direct that any case may, instead of being brought up for discussion at a meeting of the Authority, be circulated by sending a note in the prescribed form amongst the members of the Authority for opinion. If all the members unanimously agree for the proposal contained in the note circulated, it shall be deemed to be affirmative decision of the Authority and further action taken accordingly. If there is any difference of opinion on any particular subject taken up for the decision of the Authority by circulation, the "Commissioner shall refer the matter to the State Government, and the decision of the State Government thereon shall be final.(2)In cases which are circulated for opinion under sub-section (1), if any member fails to communicate his opinion to the Commissioner by a date to be specified in the-note, it shall be presumed that such member has accepted the proposal contained in the note circulated.(3)The provisions of Section 14 shall mutatis mutandis apply to the decisions of the Authority by circulation under this section.
