Section 21 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
21. Transaction of business of Governing Body by circulation of papers.
(1)Any business which may be necessary for the Governing Body to transact may, if the Chairperson directs, be dealt with by circulation of papers under registered cover among all the members for the time being in India at their usual address and any resolution so circulated and approved by not less than fifty per cent.of the members signing, shall be as effectual and binding as if the resolution had been passed at a meeting of the Governing Body.(2)When any business is so referred to the members by circulation, a period of not less than ten clear days 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.
