Section 24 in Rajasthan Para-medical Council Regulations, 2014
24. Objection to minutes, etc.
- If any objection regarding the correctness of the minutes is received within thirty days of the dispatch of the minutes by the Registrar such objection together with the minutes as recorded and attested shall be put before the next meeting of the Council for confirmation. At this meeting no question shall be raised expect as to the correctness of the records of the meeting:Provided that if no objection regarding a decision taken by the Council at a meeting is received within thirty days of the dispatch by the Registrar of the minutes of that particular meeting such decision may , if expedient, be put into effect before the confirmation of the minutes at the next meeting.Provided further that the President may direct that action be taken on a decision of the Council before the expiry of the period thirty days mentioned above.
