Section 24 in The Rajasthan Homoeopathic Medicine Act, 1969
24. The minute book and resolutions.
(1)The names of the members present, and the proceedings held and resolutions passed, at a meeting of the Board shall be entered in a book to be called the minute book.(2)The minutes shall be read out at the meeting or at the next following meeting and, after being passed as correct by the members, or a majority of them present at the reading, shall be certified as passed by the signature of the Chairman of the meeting at which they are passed.(3)A copy of the proceedings of every meeting of the Board shall, within fifteen days from the date of the meeting be forwarded to the State Government or any other authority appointed by the State Government in this behalf.
