Section 31C(11) in Maharashtra Public Trust Rules, 1951
(11)Where the chairman is of the opinion that a decision is required to be taken urgently by the committee on any proposition, he shall cause the proposition in writing to be circulated to all the members of the committee for observations and votes of members. The decisions on any proposition so circulated shall be in accordance with the majority of votes recorded thereon; but every such decision shall be place before the next meeting of the committee for its formal ratification.
