Section 29(2) in The Medical Council Of India Regulations, 2000
(2)If no objection regarding the correctness of the minutes is received within thirty days of the despatch by the Secretary of the minutes, decision taken by the Council may, if expedient, be put into effect before the confirmation of the minutes at the next meeting:Provided that the President may direct that action be taken on a decision of the Council before the expiry of the period of thirty days mentioned above.
