Section 53 in The M.P. Municipal Corporation Act, 1956
53. [ Minutes of the meeting. [[Substituted by M.P. Act No 29 of 2003, Prior to substitution Section 53 reacts as under :-
'53. Minutes Book.-(1) Minutes recording the proceedings at every meeting of the Corporation and of any of its Committees and the names of the members present thereat shall be entered in the Minute Book in Hindi, written in devnagri script and confirmed at the same or the next ensuing meeting.(2)A copy of the minutes of the proceeding of each meeting of the Corporation shall be forwarded to the Government within 15 days of the meeting.(3)The Minute Books prescribed by this section shall be open at the Municipal Office at all reasonable times to the inspection of any Councillor without payment and to the inspection of any other person on payment of fees prescribed by bye-laws in this behalf.']](1)Minutes of the proceedings of every meeting of the cooperation, Mayor-in-Council oi any committee shall be recorded in the following manner :-(i)In case of meeting of the Corporation the Municipal Commissioner and in case of meeting of the Mayor-in-Council or any of the Committee, the officer-in-charge shall arrange to record the minutes in accordance with the decision taken in the meeting on any subject just after a decision is taken on such subject;(ii)The minutes of the proceedings recorded shall include-(a)the names of the councillors present;(b)if the decision on any subject is not unanimous, the names of the councillors who have voted for and against such decision and the names of those who have remained neutral;(c)the mode of voting followed in taking decision i.e. by secret ballot or otherwise;(iii)As soon as the business of the meeting is over, the Municipal Commissioner or the officer-in-charge, as the case may be, shall submit the minutes in the meeting for confirmation and after having confirmed, the Speaker or Chairman, as the case may be, of the meeting and the Municipal Commissioner or Officer-in-Charge, as the case may be, shall jointly sign, the minutes.(2)If the minutes are not confirmed due to any reason in the meeting, the proposal to confirm the minutes shall be submitted in the next meeting.(3)In case of minutes relating to Corporation meeting a copy of the minutes shall be sent by the Municipal Commissioner to the Mayor, speaker, and every Councillor and in case of meeting of the Mayor-in-Council or any committee, the Officer-in Charge shall send the copy of the minutes to the chairman and members of such committee.(4)The copy of the minutes or any of its portion may be obtained by any person on payment of such fee as may be prescribed by the Municipal Commissioner.(5)A copy of the minutes of every meeting of the Corporation shall be sent by the Municipal Commissioner to the State Government and a copy of the same shall be pasted at the notice board of the Corporation within seven days from the date of confirmation of minutes.]
