Section 16 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
16. Decisions of the Authority by circulation of note.-
(1)The Chairman may direct that any case may, instead of being brought up for discussion at a meeting of the Authority, be circulated,amongst the members of the Authority for opinion. If all the members unanimously agree for the proposal contained in the note circulated, it shall be deemed to be affirmative decision of theAuthority and further action taken accordingly. If there is any difference of opinion on any particularsubject taken up for the decision of the Authority by circulation, the Secretary shall refer the matter tothe State Government, and the decision of the State Government thereon shall be final.(2)In cases which are circulated for opinion under sub-section (1), if any member fails to communicate his opinion to the Secretary by a date to be specified in the note, it shall be presumed that such member has accepted the proposal contained in the note circulated.(3)The provisions of section 14 shall mutatis mutandis apply to the decisions of the Authority by circulation under this section.(4)The contents of the note for circulation under sub-section (1), shall be as may be prescribed.
