(1)The minutes of the proceedings shall be recorded by the Panchayat Secretary.(2)The Minutes Book shall be kept in the office of the Gram Panchayat. Panchayat Secretary shall be responsible for the safe keeping of the records. He shall be responsible for any missing records. Proper documentation of all the records shall be done and handed over under proper acknowledgement, on transfer, by the Panchayat Secretary.(3)The presiding authority and Ward Members present shall sign the minutes of the proceedings immediately after conclusion of the meeting. If the Presiding authority refuses to sign on the proceedings, majority of Ward Members may report the fact to the Collector (Panchayat). The Collector shall after due enquiry pass an order on the validity of such resolution or otherwise.(4)The Panchayat Secretary shall forward the copy of the minutes of every meeting, to the Extension Officer (PR&RD), within three days after the date of the meeting. All the resolutions shall be displayed in the Gram Panchayat notice board and shall also be uploaded in the Panchayat Raj website.(5)The Extension Officer (PR&RD) shall examine the validity of such resolutions and report to the Collector, inconsistency with the Act and relevant rules, if any noticed in the resolution.(6)The proceedings of every Gram Panchayat and of all committees thereof shall be governed by such rules as may be prescribed and by resolutions, not inconsistent with such rules or the provisions of this Act.
