Section 41 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
41. Minutes of proceedings of meetings.
- [Every co-operative shall, in its minute book, record, in Hindi or in any other language prescribed in the bye-laws, the minutes of all proceedings of every general meeting, delegate general body meeting and Board meeting and the names of the members, delegates or directors present thereat and shall confirm it at the same or ensuing meeting and it shall he the responsibility of the Chief Executive of co-operative to send the copy thereof within fifteen days of every such meeting to all delegates or members or directors, as the case may be.] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under :'(1) Every co-operative shall record, in Hindi or in any other language prescribed in the bye-laws the minutes book, minutes of all proceedings of every general meeting, delegate general body meeting and board meeting and the names of the members/delegates/directors present thereat and shall be confirmed at the same or the next ensuing meeting and send the copy thereof within fifteen days of the conclusion of every' such meeting to all delegates or members or directors as the case may be.']](2)The minutes so recorded shall be signed-(a)in the case of a general meeting or delegate general body meeting, by the person who presided the said meeting, or in the event of his death or incapacity to sign the minutes within the time required, by the person who presides the following meeting wherein the minutes are confirmed; and(b)in the case of a board meeting, by the person who presided the said meeting or by the person who presides the following meeting, wherein the minutes are confirmed.(3)The minutes of a general meeting shall be deemed to have been confirmed on the thirtieth day of its dispatch to all members, if no comments are received from members within that time :Provided that where comments have been received from members, corrections, if any, may be made to the minutes by the President, and the revised, minutes shall be confirmed by the person who presides the following meeting of the general body.
