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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(10) in The Orissa Veterinary Council Rules, 1997

(10)A copy of the minutes of each meeting of the Executive Committee shall be submitted to the President for his approval within seven days of the meeting and after his approval shall be sent to the members of the Executive Committee within twenty days of the meeting. If no objection to their correctness is received within fifteen days of their despatch, any decision taken therein shall be given effect to. The minutes shall be sent to the members of the State Council after confirmation by the 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 fifteen days specified above in exigencies.