Section 56 in The Jharkhand Agricultural Produce Markets Rules, 2000
56. Minute book to be kept.
- [A minute book shall be kept by the Secretary of the Market Committee and a record of proceeding of every meeting shall be entered therein by the Secretary under the supervision of the Chairman or Vice-Chairman or the member presiding over the meeting and shall be signed both by the Secretary and the Chairman or Vice-Chairman or the member presiding. The minute book shall be permanently preserved. It shall be open to the inspection at the reasonable hours to members of the Market Committee and also to the Managing Director of the Board, the Director of Marketing, the Assistant Director and any other officer authorised by the Managing Director of the Board in this behalf. The record of proceeding of the Market Committee shall not be treated as public document and copy thereof shall be supplied only when so required by orders of a Court or the Managing Director of the Board.] [Substituted by G.S.R. 12A dated 26.9.1993.]
