Section 6 in The National Bank For Agriculture And Rural Development General Regulations, 1982
6. Resolution without meeting valid
.-A resolution in writing circulated to all the Directors in India and approved and signed by a majority of such Directors who are then in India, one of whom shall be the Chairman, shall be valid and effectual and shall be deemed to be the resolution passed by the Board on the date on which it is approved and signed by the last signatory to the resolution:Provided, that any resolution passed as aforesaid shall be placed before the next meeting of the Board.
