Section 37 in The Orissa Self-Help Co-operatives Act, 2001
37. Minutes of board meetings.
(1)Every Co-operative shall maintain, in the language specified by the articles of association, minutes of all proceedings of every board meeting in the minutes book, and send the copy of the minutes within seven days of the conclusion of every such meeting to all directors.(2)The minutes so recorded shall be signed by the member who presided over the said meeting.(3)The minutes so recorded shall be deemed to have been confirmed on the fifteenth day after its despatch to all directors, if no comments on the correctness or otherwise of the minutes are received from directors within that time ;Provided that where comments have been received from directors, corrections, if any, shall be made by the board when the said minutes are placed before the next meeting of the board for confirmation.Chapter-V Finance
