Section 30 in The Orissa Self-Help Co-operatives Act, 2001
30. Minutes of general body meetings.
(1)Every Co-operative shall record', in the language specified by the articles of association, minutes of all proceeding of every general body meeting in the minutes book and send the copy of the minutes in the manner as specified in the articles of association within fifteen days of the conclusion of every such meeting to all members.(2)The minutes so recorded shall be signed by the member who presided over the said meeting.(3)The minutes so recorded shall be deemed to have been confirmed on the thirtieth day after is despatch to all members, if no comments on the correctness or otherwise of the recorded minutes are received from members within that time :Provided that where comments have been received from members, the board shall take them into consideration while taking action on the resolutions and place the matter before the general body at its next meeting.Chapter -IV Management
