Section 10 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987
10.
The minutes of the proceedings at each meeting shall be recorded in a book to be kept for that purpose and shall be signed by the Chairman or the Trustee, as the case may be, who presided over such meeting, and also by all the other trustees present at the meeting. The minutes book shall be kept in the office of the institution or endowment and shall be under the custody of the Chairman or in the custody of the Executive Officer, as the case may be.
