(3)The minute book shall be kept in the custody of the Executive Officer and shall not be taken out of the Municipal office except when called for by any Court of law or by the District Magistrate :Provided that if Chairperson, Vice-Chairperson [* * *] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] or any Councillor desires to inspect the minute book in the Municipal office the Executive Officer shall produce the same before him.]
