Section 10(4) in The Jammu and Kashmir State Legal Services Authority Regulations, 1998
(4)The minutes of the proceedings of each meeting shall be truly and faithfully maintained by the Secretary and such minutes shall be open to inspection at all reasonable times by the members of the District Authority. A copy of the minutes shall as soon as may, be, after the meeting be forwarded to the Chairman of the District Authority and the Member Secretary of the State Authority.
