Section 41(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)The minutes so recorded shall be signed-(a)in the case of a general meeting or delegate general body meeting, by the person who presided the said meeting, or in the event of his death or incapacity to sign the minutes within the time required, by the person who presides the following meeting wherein the minutes are confirmed; and(b)in the case of a board meeting, by the person who presided the said meeting or by the person who presides the following meeting, wherein the minutes are confirmed.
