Section 6 in Rajasthan State Commission for Women Regulations, 2007
6. Minutes of the meeting.
(1)Minutes of the proceedings of every meetings of the Commission including special meetings shall be recorded in a minutes book immediately and in no case later than seven days from the date of the meeting and the minutes book shall be signed as soon as practicable by the chairperson or the presiding officer of such meeting, as the case may be and shall be kept open for inspection of all members.(2)The names of the members present at each meeting shall also be recorded in the minutes book.(3)A copy of the minutes of each meeting shall be circulated by the Member Secretary or any other officer of the Commission not below the rank of Deputy Secretary duly authorized by the Member Secretary to all members of the Commission for information and also to concerned officers and employees of the Commission for preparing 'Action Taken' note thereon.
