Section 12 in The Employees' State Insurance (Central) Rules, 1950
12. Proceedings of the meetings. - (1) The proceedings of each meeting, showing, inter alia, the name of the members present thereat, shall be forwarded to each member of the Corporation, the Standing Committee or the Medical Benefit Council, as the case may be, and to the Central Government as soon after the meeting as possible and in any case not later than four weeks after the meeting.
(2)The minutes of each meeting shall be confirmed with such modifications as may be considered necessary at the next meeting.
