Section 11 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
11. Transaction of business by circulation of papers.
(1)Any business which may be necessary for the Institute to transact may, if the President so directs be dealt with by circulation of papers under registered cover among all members for the time being in India at their usual addresses and any resolution so circulated shall be taken as passed if majority of member approve it, in writing, and shall be as effectual and binding as if the resolution has been passed at a meeting of the Institute.(2)When any business is so referred to the members by circulation, a period of not less than three weeks shall be allowed for the receipt of replies from the members, such period to be counted from the date on which the notice of business is issued;Provided that if no reply is received by the stipulated date from any member, the resolution so circulated shall be deemed to have been approved by the member concerned.(3)If a resolution is circulated, the results of circulation shall be communicated to all the members.
