Section 30 in The Orissa Veterinary Council Rules, 1997
30. Proceeding of the meeting.
(1)The minutes of the meeting of the State Council shall, as soon as practicable after their confirmation, be made up in sheets and consequently paged for insertion in a volume which shall be supplied free of cost to each member of the State Council and such copies may be sold to the public at such price as may be fixed by the State Council.(2)A report shall be kept for the observations and for the discussions at the meeting of the State Council in an accurate manner as far as possible for perusal by the members of the State Council, the detailed proceedings of the meeting which shall be treated as confidential shall be kept in the office and shall be open to members for inspection. A copy of the proceedings in full or in part shall be supplied to any members, who may apply for it.Note. - Such copy shall be supplied on the payment of the fixed by the President and such fee shall not exceed the cost of copying. No copy of proceedings held in camera shall be supplied out; but such proceedings can be inspected by the members of the Council.
