(1)A record of items of business transacted by the Board shall be maintained by the Secretary and copies of such record shall be forwarded to the Central Government.(2)The record of business transacted at every meeting of the Board shall be signed by the Chairman, the Vice-Chairman or, as the case may be, the member presiding at such meeting.(3)When any business is transacted by circulation of papers, a record of the business so transacted shall be signed by the Chairman.
