Section 10 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
10. Minutes Section .
- (i) Record shall be kept of the names [and signatures] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] of members who attend the meeting of the Board and of the proceedings at the meeting in a minute book to be maintained by the Member-Secretary.(ii)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting, and shall be confirmed and signed by the Presiding Officer at such meeting.(iii)The proceedings shall be open to inspection by any member in the office of the Board during office hours.(iv)[ The proceedings of each meeting of the Board shall be sent to the Members for their comments, if any.] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.]
