Section 15(4) in The Maharashtra State legal Aid and Advice Scheme, 1979
(4)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Member-Secretary and such minutes shall be open to inspection at all reasonable times by the Members of the Committee. A copy of the minutes shall, as soon as may be, after the meeting, be forwarded to the Board, and in the case of a meeting of the Taluka Legal Aid and Advice Committee, a copy of the minutes shall also be forwarded to the District Legal Aid and Advice Committee.
