Section 54(1) in Gujarat Elementary Education Rules, 2010
(1)Minutes of the proceedings of each meeting of the Committee shall be kept in a register and in electronics form and shall include the names of the members and the Government Officer, if any, invited under rule 47, and if any member presents at the meeting so desires, the names of the members voting respectively for or against any resolution. This register shall be signed, as soon as possible, by the presiding authority and shall, at all reasonable times, be open to inspection by any member of the Committee or by an officer authorised by the State Government in this behalf. Copies of the minutes shall be supplied to every member of the Education Committee within 10 days preferable in electronic form, from the date of the meeting.
