Section 18 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
18. Proceedings and minutes of meetings.
(1)The proceedings of the meetings of the District Registering Authority shall be preserved in the form of minutes which shall be authenticated after confirmation by the signature of the Chairperson.(2)A copy the minutes of each meeting of the Authority shall be submitted to the Chairperson by the Member Secretary within 5-7 days of the meeting and after having been attested by him shall be sent to each member of the Council within 15 days of the meeting. If no objection to their correctness is received within 10 days of their dispatch, any decisions therein shall be given effect to, provided that the Chairperson may, where in his opinion it is necessary or expedient so to do, direct that action be taken on the decision taken in the meeting.
