Section 5(5) in The National Housing Bank General Regulations, 1988
(5)A resolution in writing and circulated to the members of the Executive Committee referred to in sub-regulation (1) and [approved by any four of them] [ Substituted by S.O. 1041(E), dated 10.9.2003.] shall be valid and effectual and shall be deemed to be the resolution passed by the Executive Committee on the date on which it is signed by the last signatory to the resolution.
