Section 29(4) in The Orissa Veterinary Council Rules, 1997
(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.
