Section 30 in Central Council of Homoeopathy (General) Regulations, 2018
30. Objections regarding minutes.
- If any objection regarding the correctness of the minutes is received within thirty days of the dispatch of the minutes by the Secretary, such objection together with the minutes as recorded and attested shall be put before the next meeting of the Central Council for confirmation and at this meeting no question shall be raised except as to the correctness of the minutes of the meeting:Provided that if no objection regarding a decision taken by the Central Council at a meeting is received within thirty days of the dispatch by the Secretary on the minutes of that particular meeting, such decision shall be put into effect:Provided further that the President may direct that action be taken on a decision of the Central Council before the expiry of the period of thirty days mentioned above.
