Section 29 in The Orissa Veterinary Council Rules, 1997
29. Meetings.
(1)All questions which come up before any meeting of the State Council shall be decided by a majority of the members present and voting.(2)In the case of an equality of votes, the presiding person shall have the casting vote.(3)A copy of the minutes of each meeting of the State Council, whether ordinary or special, shall be prepared by the Registrar and submitted to the President within seven days for authentication. Thereafter the Registrar shall send a copy of the same to such member within fifteen days.(4)If any objection regarding the correctness of the minutes is received within thirty days of the despatch of the minutes by the Registrar such objection together with the minutes as recorded and authenticated shall be put before the next meeting of the State Council for confirmation. At this stage no question shall be raised except as the correctness of the records of the meeting :Provided that if no objection regarding a decision taken by the State Council at a meeting is received within thirty days of the despatch of the minutes of that particular meeting by the Registrar, such decision may, if expedient, by put in to effect before the confirmation of the minutes at the next meeting :Provided further that the President may direct that action may be taken on a decision of the Council before the expiry of the period of thirty days specified above.
