Section 17(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(1)Minutes of the Proceedings of the corporation shall be entered in Oriya and in English in a book to be called the minute book specifying the names of the Corporators who attended the meeting, the business transacted, the decision of the Corporation in respect of each item of business, the date of the meeting and the time of commencement and closing of the meeting and shall be signed by the Presiding Officer after each meeting. The minutes shall be written by the Secretary.
