42. Statute 40. - Exception of correctness of minutes. - If no exception or taken by any member who was present at the meeting to the correctness of the minutes within seven days of the minutes, they shall be deemed to be correct.
If exception be taken within the time aforesaid by means of a letter addressed in the Registrar definitely specifying the points which require correction in the minutes, the minutes shall be brought forward by the Syndicate at the next meeting of the Senate for confirmation or correction by such of the members as were present at the meeting to which the minutes relate, and the business in question was transacted to which objections have been raised.
