Section 17 in The Central Electricity Authority (Procedure For Transaction Of Business) Regulations, 2006
17. Recording of minutes .-(1) The Secretary or any other person authorised by the Chairperson shall be responsible for recording the minutes of the meeting which shall contain a fair, concise and correct summary of the proceedings at the meeting and which shall mention the following, among other:-
(a)the name and designation of Members and invitees present in the meeting, and(b)notes of dissent, if any.(2)The draft minutes shall, as soon as possible after conclusion of the meeting, be sent to the Chairperson and the Members who have attended the meeting for approval.(3)The approved minutes shall be communicated to the Chairperson and Members and only the relevant portion of the minutes shall be communicated to other concerned officers for implementation.
