Section 22 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
22. [ Circulation of proposition in lieu of meeting. [Substituted by G. N. of 2.5.1968.]
- The President or as the case may be, the Chairman, if he is of the opinion that the proposition is of a non-controversial nature or a decision thereon, is required to be taken immediately and the time available is too short even for calling an extraordinary meeting, may instead of convening a meeting, circulate by hand delivery or by registered post, a written proposition with the reasons for such propositions for the observations and votes of the members of the Board or, as the case may be, the Court. The President, or as the case may be, the Chairman, shall in the written proposition, also record his reasons, why the proposition has been circulated, and a meeting has not been convened.]
