Section 53 in The Manipur Municipalities Act,1994.
53. Minutes of proceedings.
(1)Minutes of the proceedings of each meeting of a Nagar Panchayat or of a Council or any of its Committee shall be recorded in a book to be kept for the purpose separately for the Nagar Panchayat or the Council and for each of its Committees and shall be signed by the persons who presided over the meeting.(2)The minutes of the meeting of a Nagar Panchayat or of a Council shall at all reasonable times and without charge be open to inspection, by any member of the public.(3)The minutes of the proceedings of all meetings of the Nagar Panchayat or of the Council shall forthwith be forwarded by the Executive Officer to the Deputy Commissioner, the Director and to the State Government.
