(1)Minutes of the proceedings at each meeting of a Municipality or Committee shall be drawn up and recorded in the Oriya language in a book to be kept for the purpose, and shall be signed by the President and shall be published in such manner as the State Government may from time to time direct, and shall at all reasonable times and without charge, be open to the inspection of any person resident within or owing or holding land, within the jurisdiction of such Municipality area.(2)[ A copy of every resolution passed by Municipality at a meeting shall, within three days from the date of the meeting, be forwarded to -(a)the Magistrate of the district;(b)each of the Councillors of the Municipality; and(c)the State Government or to such officer or authority appointed by the State Government for the purpose of inspecting or superintending the operation of the Municipality area.(3)The minute book shall be kept in the custody of the Executive Officer and shall not be taken out of the Municipal office except when called for by any Court of law or by the District Magistrate :Provided that if Chairperson, Vice-Chairperson [* * *] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] or any Councillor desires to inspect the minute book in the Municipal office the Executive Officer shall produce the same before him.]
