Section 29(3) in The Orissa Co-operative Societies Rules, 1965
(3)The minutes of a meeting shall be recorded immediately on termination of the meeting. The President of the Meeting shall sign the minutes as a mark of corrections of recording thereof. The minutes so recorded and signed shall, until the contrary is proved, be the evidence of-(a)the proceedings of the meeting; and(b)the tact that the meeting had been duly called and held.
