Section 23 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
23. Minutes of meeting.
(1)All meetings of Board and the Court shall be attended by the Registrar who shall maintain the minutes of all the proceedings of the meetings of the Board and the Court. The minutes shall be authenticated, after confirmation, by the signature of the presiding authority.(2)The minutes of each meeting shall contain such motions and amendments as have been moved and adopted, or negatived with the names of the mover and the seconder, but without any observation made by any member at the meeting.
