Section 21(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(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.
