Section 11(7) in The Haryana Municipal Citizens' Participation Act, 2008
(7)The following procedure shall be adhered to while conducting meetings of the ward committee:-(a)reasonable notice of meeting shall be given at least one week in advance and placed on the notice board of the offices of the ward committee;(b)minutes of the meeting shall be maintained and kept at its office and shall be made available to the general public for perusal;(c)the action taken report on the minutes shall be presented at the next meeting and this information shall be made use of by the appropriate sub-committees in their functions.
