Section 111(13) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(13)Records shall be kept of the names of Councillors present and others who attend the meeting of the Zilla Parishad under the provisions of this Act and of the proceedings at each meeting of the Zilla Parishad (and if any Councillor present at the Meeting so desires, of the names of the Councillors voting, for and against any resolution) in a minute book to be provided for this purpose, [the minutes shall] [This portion was substituted for the portion beginning with 'which shall be signed immediately' and ending 'with any voter of the Zilla Parishad' by Maharashtra 6 of 1975, section 35(c).] be recorded, as soon as practicable after the meeting and shall be placed before the next meeting of the Zilla Parishad for confirmation and shall after confirmation in that meeting, be signed by the presiding authority of such meeting. The minutes shall at all times be open to inspection by any Councillor or by any voter of the Zilla Parishad:Provided that, a copy of every resolution passed at the meeting shall be kept in a separate book to be provided for the purpose which shall be read over and confirmed in the same meeting and shall be signed by the presiding authority of such meeting, immediately at the end of the meeting. Every such resolution shall form part of the minute book.
