- As soon as the hearing of the case is over and the registered practitioner has made his oral or written statement, if any, the Executive Committee shall deliberate thereon in private and at the conclusion of the deliberation, the Chairman shall forward the decision of the Executive Committee to the Council for its records but shall pronounce its decision at the earliest. If it is not possible to declare the decision immediately at any time thereafter, the Chairman shall direct the Registrar to inform the parties of the decision of the council by a Registered letter and to implement the decision, but not later than fifteen days.
