Section 26(4) in The Orissa District Planning Committees Rules, 2000
(4)Following procedure shall be followed in holding the meetings :-(a)Minutes of proceedings of every meeting of the Committee shall be drawn up and recorded in a register to be maintained for the purpose by the Member-Secretary which shall be signed by the Chairperson or by the Presiding Member, as the case may be, after each meeting and every correction shall be attested. Minutes of proceedings of every meeting of the Committee so recorded shall be placed before the Committee in the next meeting for confirmation.(b)The Member-Secretary shall forward a copy of the minutes of the proceedings of each meeting of the Committee to the Government, Revenue Divisional Commissioner, Member, Board of Revenue, other authorities concerned if any, and all members of the Committee within seven days of each meeting,(c)No member shall take part in the discussion of any subject, coming up for consideration at a meeting of the Committee, if he or any member of his family or close relative has any direct pecuniary interest in the subject matter of discussion.
