Section 47 in Bye-Laws for the State Board of Religious Trusts
47.
When any emergency arises and it is not possible to hold the 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, it will be taken that the member has no comment to make. The member will intimate to the President if there is any change in his permanent address.
