Section 44(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Proceedings shall include the attendance of members present along with their signatures and the decisions taken. Although, it will not be necessary to give details of the debates or discussions held with regards to the various resolutions moved in the meeting, it will be the duty of the official recording the proceeding to give details of every resolution which in his opinion is inconsistent with the provision of the Act or any other law or the rules made thereunder or instructions issued by the State Government along with reasons.
