Section 53(1) in The M.P. Municipal Corporation Act, 1956
(1)Minutes of the proceedings of every meeting of the cooperation, Mayor-in-Council oi any committee shall be recorded in the following manner :-(i)In case of meeting of the Corporation the Municipal Commissioner and in case of meeting of the Mayor-in-Council or any of the Committee, the officer-in-charge shall arrange to record the minutes in accordance with the decision taken in the meeting on any subject just after a decision is taken on such subject;(ii)The minutes of the proceedings recorded shall include-(a)the names of the councillors present;(b)if the decision on any subject is not unanimous, the names of the councillors who have voted for and against such decision and the names of those who have remained neutral;(c)the mode of voting followed in taking decision i.e. by secret ballot or otherwise;(iii)As soon as the business of the meeting is over, the Municipal Commissioner or the officer-in-charge, as the case may be, shall submit the minutes in the meeting for confirmation and after having confirmed, the Speaker or Chairman, as the case may be, of the meeting and the Municipal Commissioner or Officer-in-Charge, as the case may be, shall jointly sign, the minutes.
