Section 13(1) in The Sugar Development Fund Rules, 1983
(1)Any business which is not of an urgent nature and which is to be transacted by the Committee or sub-committee, if the Chairman of the Committee or convener of the sub-committees so directs, shall be referred to members by circulation of papers and any proposal so circulated and approved by the majority of the members who have given their approval in writing shall be deemed to be the recommendation of the Committee or the sub-committee as if the proposal had been approved by a majority of the members at a meeting.Provided that at least [five members in the case of the Committee and three members] [Substituted vide GSR 599 dated 30.07.2012.] in the case of a sub-committee have given their approval to the proposal.Provided further that when a proposal is referred to members by circulation of papers, any [five members of the committee or three members] [Substituted vide GSR 599 dated 30.07.2012.] of a sub-committee may require that the proposal be referred to members at a meeting and thereupon such reference shall be made to members at a meeting of the Committee or sub-committee, as the case may be.
