Section 31 in The Bihar and Orissa Local Self-Government Act, 1885
31. Record and publication of proceedings.
- Minutes of the proceedings at each meeting of a District Board or Local Board shall be drawn up and recorded in a book to be kept for the purposes, and shall be signed by the Chairman of the meeting, and shall be published in such manner as the [State] [Substituted by ALO.] Government may from time to time direct, and shall at all reasonable times and without charge be open to the inspection of any person resident within, or owning or holding land within, the jurisdiction of such Board.Resolutions passed by District Board. - A copy of every resolution passed by a District Board at a meeting shall, within three days from the date of the meeting, be forwarded to the Magistrate of the district for transmission to the Commissioner.or Local Board how to be treated. - A copy of every resolution passed by a Local Board at a meeting shall, within three days from the date of the meetings be forwarded to the District Board and to the Magistrate of the district.
