Section 10 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
10. Quorum, call for meeting and minutes.
(1)One-third of the total number of members of the State Council shall form a quorum and all actions of the State Council shall be decided by a majority of the members present and voting.(2)The notice and agenda of every such meeting of the State Council shall ordinarily be given 7-10 days before the meeting by the Member Secretary of the State Council.(3)The proceedings of the meetings of the State Council shall be preserved in the form of minutes which shall be authenticated after confirmation by the signature of the Chairperson.(4)A copy the minutes of each meeting of the State Council shall be submitted to the Chairperson by the secretary within 5-7 days of the meeting and after having been approved by him/her shall be sent to each member of the Council within 15 days of the meeting. If no objection to their correctness is received within 10 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 so, direct that action be taken on the decision of the meeting/
