Section 53 in The M.P. State Dental Council Rules, 1969
53. Time limit for submission of minutes to the President.
- A copy of the minutes of each meeting shall be submitted to the President within 10 days of the meeting; and after having been attested by him shall be sent to each member within 20 days of the meeting. If no objection to their correctness is received within 20 days of their despatch and decision therein shall be given effect to. The minutes shall be sent to the members of the Council after confirmation by Executive Committee :Provided that the President may direct that action be taken on a decision of the Executive Committee before the expiry of the period of 20 days mentioned above.
