Section 21(1) in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
(1)Any business which may be necessary for the Governing Body to transact may, if the Chairman directs, be dealt with by circulation of papers under registered cover among all the members for the time being in India at their usual address, and any resolution so circulated and approved by all the members signing, shall be as effectual and binding as if the resolution had been passed at a meeting of the Governing Body.
