Section 11 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
11. Proceeding of The Meeting.
(1)All proceedings of the meeting of Gram Panchayat shall be recorded in Hindi in Devnagari script in a register kept for this purpose by the Panchayat Secretary and shall be signed by the presiding member of the meeting.(2)The proceedings shall include the attendance of present members with their signatures and decisions/resolutions taken at the meeting. Although it will not be necessary to give details of discussions held regarding different resolutions proposed in the meeting, however it shall be the duty of the officer recording the proceedings to give details of each such resolution with reasons, which in his opinion, is inconsistent with the provisions of the Act or any other law or rules made therein or directions issued by the government.(3)A copy of the proceedings shall be sent to the concerned Panchayat Samiti. Such copies shall be sent within 15 days. In case of a resolution taken under sub-rule (2), the Secretary of a Gram Panchayat shall send the proceeding reports to the Executive Officer of Panchayat Samiti within 24 hours. The Panchayat Secretary shall also send the relevant extracts of the proceedings of the meeting to district/sub-division/block level officials of the concerned departments for necessary action at their ends.(4)The proceeding register shall always be kept at the office of Gram Panchayat. In no case the proceeding register shall be taken out from the office of Gram Panchayat, unless required by the government or authorities authorised by it or by the order of a competent court of law to do so. The Panchayat Secretary shall be the custodian of the proceeding register of Gram Panchayat.(5)The proceeding register shall be available for inspection of the members of public.
