Section 54 in Gujarat Elementary Education Rules, 2010
54. Minutes of the meeting.
(1)Minutes of the proceedings of each meeting of the Committee shall be kept in a register and in electronics form and shall include the names of the members and the Government Officer, if any, invited under rule 47, and if any member presents at the meeting so desires, the names of the members voting respectively for or against any resolution. This register shall be signed, as soon as possible, by the presiding authority and shall, at all reasonable times, be open to inspection by any member of the Committee or by an officer authorised by the State Government in this behalf. Copies of the minutes shall be supplied to every member of the Education Committee within 10 days preferable in electronic form, from the date of the meeting.(2)Copies of the minutes shall the District, and if the Education Committee is Municipal Education Committee also to the municipality for which it has been constituted. On receipt by such Municipality of copies of such minutes, they shall be placed before the next meeting of the Municipality.(3)All resolution of the Education Committee other than those passed at private deliberations of the Committee shall be placed in public domain (State Education Department website) and published as soon as may be by affixing a copy thereof in some conspicuous place in or near the office of the Education Committee.
