Section 9 in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council
9. Recording of proceedings.
- Immediately after the meeting, the president of the meeting shall-(a)prepare a record of the proceedings at the meeting and sign it;(b)forward to the Commissioner the name of person elected and "also to the Director of Stationery and Printing, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] for publication in the Tamil Nadu Government Gazette.
