Section 63 in Jammu and Kashmir Municipal Corporation Act, 2000
63. Keeping of minutes and proceedings.
- Minutes, in which shall be recorded the names of the Councillors present at and the proceedings of each meeting of the Corporation or of its committee, shall be drawn up and recorded by the Commissioner in a book to be kept for that purpose and shall be laid before the next ensuing meeting of the Corporation or of the committee, as the case may be and shall be signed at such meeting by the presiding officer thereof.
