Section 42 in The State Pharmacy Council Rules, 1951
42.
If any objections regarding the correctness of the minutes is received within 30 days of the despatch of the minutes by the Registrar, such objections together with the minutes as recorded and attested shall be put before the next meeting of the Council for confirmation. At this meeting no question shall be raised except as to the correctness of the records of the meeting :Provided that if no objections regarding a decision taken by the Council at a meeting is received within 30 days of the despatch by the Registrar of the minutes of that particular meeting such decision may if expedient be put into effect before the confirmation of the minutes at the next meeting.Provided further that the President may direct that action be taken on a decision of the Council before the expiry of the period of 30 days mentioned above.
