Section 30(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)The minutes so recorded shall be deemed to have been confirmed on the thirtieth day after its dispatch to all members, if no comments on the correctness or otherwise of the recorded minutes are received from member within that time:Provided that where comments have been received from members the board will take them into consideration while taking action on the resolutions and suggestions of the general body and place the matter before the general body at its next meeting.
