Section 11 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
11. Corrections in the Minutes.
- If any Councillor makes any objection on the minutes that it is not clear or is ambiguous, then the Presiding Officer, shall after seeking opinion of Municipality, if necessary, make appropriate amendments in it and after confirming the amended minutes, he will put his signature at the end.
