Section 7(5) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(5)The proceedings of meetings of the authority shall be preserved in the form of minutes which shall be authenticated after confirmation by the signature of the Chairperson. A copy of minutes of each meeting of the authority shall be submitted to the Chairperson by the Convenor within ten days of the meeting and the minutes after having been approved by Chairperson shall be sent to each member of the authority within fifteen days of the meeting. If no objection to their correctness is received within ten days of their dispatch, any decisions therein shall be given effect to:Provided that the Chairperson may, where in his opinion it is necessary or expedient to do, direct that action be taken on the decision taken in the meeting.
