Section 38(6) in Gujarat Metropolitan Planning Committees Rules, 2016
(6)The Member-Secretary shall also communicate, with the approval of the Chairperson or the presiding member at meeting, the relevant extracts of the decisions taken at the meeting of the Committee or any of its sub-Committee to all concerned for necessary follow-up action and to monitor their complaints by evolving a suitable reporting system. Periodical reports on follow-up action shall be submitted to the Committee.
