Section 23 in The Maharashtra Council of Indian Medicine Rules, 1961
23. Minutes of meeting.
(1)The proceeding of the meeting of the Council shall be preserved in the form of printed minutes which shall be authenticated, after confirmation, by the signature of the presiding authority.(2)The minutes of each meeting shall contain such motion and amendments as have been moved and adopted, or negatived with the names of the mover and the seconder, but without any comment and without any record of any observation made by any member at the meeting.
