Section 19(16) in The M.P. Zila Panchayat (Business) Rules, 1998
(16)When a decision upon the points under discussion has been arrived at the proposed resolution shall be take down in writing and read out and such resolution shall, after its terms have been finally approved, be authenticated by the Chairperson and the Secretary and shall be placed with the notes of the case. A copy of resolution shall also be sent to the Prescribed Authority and the President through the Chief Executive Officer.
