126. Minutes of conferences and meetings. [§ 12, Act V, 1861].
(a)A conference or co-operation meeting shall be presided over by the senior officer present.(b)The minutes of conferences and meetings shall be recorded by or under the direction of the presiding officer, in such a way that matters of general interest are kept separate from those of purely local interest.(c)Extracts regarding matters of general interest shall be sent to all officers who attend the conference or meeting, and extracts of matters of local interest to the officers concerned.(d)Copies of the minutes of special meetings convened with the sanction of a Deputy Inspector-General shall be sent to that officer, and copies of the minutes of any special meeting convened by a Subdivisional Police Officer or by an Inspector shall be sent to the Superintendent of the district in which it was held.(e)The fact that he has attended a conference or meeting shall be noted (1) by an Inspector in his personal diary and (2) by a Sub-Inspector in the mufassil or general diary according to the place where the meeting was held.
