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State of Maharashtra - Section

Section 7 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

7. Minutes of Board meeting.

(1)Record shall be kept of the names of members who attended the meeting of the Board and of the proceedings at meeting in a minute-book to be maintained by the Member-Secretary.
(2)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting, and shall be confirmed and signed by the presiding authority at such meeting.
(3)The proceedings shall be open to inspection by any member at the office of the Board during office hours.