Section 48 in Rajasthan State Dental Council Rules, 2008
48. Time limit for entertaining the objections about correctness of minutes.
- If any objection regarding the correctness of the minutes is received within 30 days of the dispatch of the minutes by the Registrar, such object 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 receipt as to the correctness of the records of the last meeting:Provided that if no objection regarding a decision taken by the Council at a meeting is received within 30 days of the despatch 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 of 30 days mentioned above.
