Section 19 in The National Commission For Protection Of Child Rights Rules, 2006
19. Minutes of the meeting .-(1) The minutes of each meeting of the Commission shall be recorded during the meeting itself or immediately thereafter by the Member-Secretary or by any other officer of the Commission as directed.
(2)The minutes of meeting of the Commission shall be submitted to the Chairperson for approval and, upon approval, be circulated to all members of the Commission at the earliest and in any case, sufficiently before the commencement of the next meeting.(3)The conclusions of the Commission in every matter undertaken by it shall be recorded in the form of an opinion and dissenting opinions, if given, shall also form part of and be kept on record. Action shall be taken on the basis of majority opinion where there is any difference of opinion.(4)All orders and decisions of the Commission shall be authenticated by the Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary with the prior approval of the Chairperson in this behalf.(5)Unless specifically authorised, no action shall be taken by the Secretariat of the Commission on the minutes of the meetings until the Chairperson confirms the same.(6)A master copy of the record of all meetings and opinions of the Commission shall be maintained duly authenticated by the Member-Secretary.(7)A copy of the minutes pertaining to each item shall be kept in the respective files for appropriate action. Opinions shall be kept in respective records and for convenience, copies thereof with appropriate indexing shall be kept in guard files.
