Section 21(1) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(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.
