Section 4(6) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013
(6)A copy of the minutes of each meeting of the Authority shall be submitted to the Chairperson by the Convener within seven days or the meeting and after having been attested by him shall be sent to each member of the Authority within fifteen days of the meeting. If no objection to their correctness is received within ten days, any decisions therein shall be given effect.
