Section 3(5) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(5)The proceedings of each meeting of the State Council shall be preserved in the form of minutes which shall be authenticated after confirmation by the signature of the Chairman. A copy of minute shall be submitted to the Chairman by the member secretary within ten days of the meeting and the minutes after having been approved by Chairman shall be sent to each member of the State Council within fifteen days of the meeting. If no objection to their correctness is received within ten days of their dispatch, any decisions therein shall be given effect to:Provided that the Chairman may, where in his opinion it is necessary or expedient to do so, direct that action be taken on the decision of the meeting immediately.
