Section 31C(13) in Maharashtra Public Trust Rules, 1951
(13)The minutes and proceedings of every meeting including decisions arrived at under sub-rule (9) shall be drawn up and recorded in writing by the Secretary in a book to be kept for the purpose, [and the same shall be readout at the next meeting and confirmed under the signature of the chairman of that meeting.] [Substituted by Notification No. 29306/P, dated 25th October 1966.] A copy of the said minutes shall be submitted for information to such authority or authorities as the State Government may specify in that behalf.
