Section 11 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
11. Record of Business of Institute.
(1)A record shall be maintained by the Secretary of all business transacted by the Institute.(2)All business of the Institute shall, as far as possible, be recorded in the form of resolutions in the minutes book to be maintained by the Secretary and shall be signed by the President of that meeting after the same is duly confirmed, and an entry of such decision in the book of the proceedings of the Institute shall be conclusive evidence of the fact that such decisions were taken by the Institute.(3)The proceedings of the meetings shall be circulated to the members of the Institute after the same is duly approved by the President.
