17. Record of Business. - (1) A record shall be maintained of all business transacted by the Board or its Committees, and copies of such record shall be submitted to the Central Government:
Provided that the records of business of a routine nature transacted by the Licensing Committees by circulation need not be submitted to the Central Government.(2)The record of business transacted at the meetings of the Board and of the Committees shall be signed by the Chairman presiding over such meetings.(3)When business is transacted by circulation of papers, a record of business so transacted shall be signed by the Chairman of the Board or the Committee, as the case may be, directing the circulation.
