Section 10 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
10. Inspection and Confirmation of Minutes.
- The minutes which was not confirmed, will be available for inspection by Councillors during office hours two days before next meeting. If any Councillor has any objection on any part of it, then it will he put in meeting by Presiding Officer otherwise it will be deemed to have been read and the Presiding Officer shall put his signature as proof of confirmation. The Presiding Officer shall have power to amend clerical errors before signature.
