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State of Chattisgarh - Section

Section 7 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

7. Attendance Register.

- An attendance register shall be kept in Form B' appended to these rules for the purpose of meeting of the Municipality. The name of Mayor/President and all the Councillors attending the meeting shall be entered in the register. This register shall be kept on a table in the meeting Hall before the commencement of meeting and the Mayor/President and every Councillor shall put his signature therein. The President Officer shall put his signature at the end of the meeting. If the meeting is adjourned due to lack of quorum or for any other reason, the Mayor/ President and Councillors shall again record their name and put signature in the register at the commencement of such adjourned meeting.