Section 49 in The Medical Council Of India Regulations, 2000
49. Minutes of meetings .-A copy of the minutes of each meeting shall be drafted by the Secretary to be submitted to the President within ten days of the meeting for his counter signature upon which they shall be sent to each member of the Executive Committee within twenty days of the meeting. In case no corrections/suggestions are received from the members within fifteen days of the date of despatch by the Secretary, the decision recorded therein shall be given effect to. The minutes shall be sent to the members of the Council after confirmation by the Executive Committee at its next meeting:
Provided that the President, may, if necessary, direct that action be taken on a decision of the Executive Committee before the expiry of the said period of fifteen days mentioned above.
