Section 16 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
16. Minutes.
(1)The Member-Secretary shall maintain the record containing the names of all the members of the Board who attended the meeting of the Board and of the proceedings at the meetings in a book to be maintained for that purpose.(2)The minutes of the previous meeting of the Board shall be read at the beginning of every succeeding meeting and shall be confirmed and signed by the presiding officer at such meeting.(3)The proceedings shall be open to inspection by any member of the Board at the office of the Member-Secretary of the Board during office hours.
