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State of Odisha - Section

Section 17 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

17. Minutes of the meeting.

(1)The minutes of the meeting of the Board of Trustees, showing inter alia the names of the Trustees present there, shall be circulated to all the Trustees not later than ten days from the date of the meeting. The minutes shall thereafter be recorded in the Minute Book.
(2)The records of the minutes of each meeting shall be signed by the Chairman of the Board of Trustees after confirmation with modification as may be considered necessary at the next meeting.