Section 81(12) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(12)Minutes containing the names of the Councillors and of the Government Officers, if any, present under the provisions of clause (17), and of the proceedings at each meeting shall be kept in Marathi, Hindi or English as the Council may determine, in a book to be maintained for this purpose. Except when votes are recorded by ballot, the names of the Councillors voting for or against any proposal or motion shall be recorded in the minute book. [The minutes shall be signed within seven days] [Substituted 'The minutes shall be signed as soon as practicable' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.], by the presiding authority of such meeting and shall at all reasonable times be open to inspection [by any inhabitant of the municipal area and the resolutions shall be published on the official website of the Council and the official website of the Director] [Substituted 'by any inhabitant of the municipal area' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] Such minutes shall be placed before the next meeting of the Council and shall after confirmation by the meeting, be signed by the presiding authority of such meeting.
