Section 62(3) in The M.P. Municipalities Act, 1961
(3)The minutes of the proceedings recorded under sub-section (1) shall include-(i)the name of Councillors present;(ii)the decision of a a meeting on every question considered; and(iii)when such decision is not unanimous, the number of votes and the names of Councillors voting for and against such question and the names of those who have remained neutral, whether votes have been taken by division or otherwise :[Provided that in case of a meeting under Section 43-A or 47, the provision relating to recording the names of Councillors voting for and against the question shall not be applicable.] [Inserted by M.P. Act No. 18 of 1997.]
