Section 65 in Gujarat State Council for Physiotherapy Rules, 2013
65. Minutes of Meetings of Executive Committee.
(1)Minutes of the proceedings of each meeting of the executive committee shall be kept in a book to be provided for the purpose and shall include the names of the members and if any member present at the meeting so desires, the names of the members voting for or against any question.(2)Minutes of the meeting of the executive committee shall be signed by the Presiding Authority at the next meeting after the minutes are confirmed, and shall, at all reasonable times, be open to inspection by any member of the Executive Committee or of the Council.(3)Copies of the minutes shall be supplied to every member of the Council.
