Section 49(2) in Central Council of Homoeopathy (General) Regulations, 2018
(2)If no objection to the correctness of the minutes is received within fifteen days of their dispatch, any decision therein shall be given effect to, and the minutes shall be sent to the members of the Central 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 mentioned above.
