Section 49 in Central Council of Homoeopathy (General) Regulations, 2018
49. Minutes of meeting of Executive Committee to be submitted to President.
(1)A copy of the minutes of each meeting of the Executive Committee shall be submitted to the President within fifteen days of the meeting, and after having been attested by him shall be sent to each member of the Executive Committee within twenty days of the meeting.(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.
