Section 101 in Himachal Pradesh Co-Operative Societies Rules, 1971
101. Minutes of the meeting.
(1)The Chairman shall cause minutes to be prepared of the proceedings of the meeting, and shall sign them before leaving the meeting.(2)The minutes shall contain the names of all creditors present at the meeting and if a poll is demanded the name of each creditor voting for or against the motion, or any amendment moved thereto.(3)The Chairman shall forthwith forward to the Registrar a copy of the minutes of the proceedings of the meeting, together with a copy of the terms of the compromise, or arrangement, if any, duly signed by him.
