Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 14 in Travancore-Cochin Hindu Religious Institutions Act, 1950

14.

(1)The Board shall have a Secretary who shall be the convener of the meetings of the Board.
(2)The Secretary shall keep the minutes of the Proceedings of each meeting in a hook to be kept for the purpose which shall be signed by the President or the person presiding and the members present at such meeting.