Section 50 in Gujarat State Council for Physiotherapy Rules, 2013
50. Minutes of Meetings.
- Minutes of the proceedings of each meeting of the Council shall he kept in a book to be provided for the purpose and shall include the names of the members and if any member present at the meeting so desires, the names of the members voting, respectively, for or against any motion. Minutes of the meeting of the Council shall be signed by the President, in his absence by the Vice-Presidents and in the absence of the President and the Vice-Presidents by the Presiding Authority. This book shall be signed by the President at the next meeting after the minutes are confirmed, and shall, at all reasonable times, be open to inspection by any member of the Council. The copy of the minutes shall be supplied to every member of the Council.
