Section 9 in The Science and Engineering Research Board Rules, 2010
9. Record of business. - (1) The record of business transacted at every meeting of the Board shall be prepared by the Secretary of the Board, for approval by the Chairperson or the member presiding at such meeting.
(2)When any business is transacted by circulation of papers, the Secretary shall prepare record of the business so transacted for approval by Chairperson of the Board directing the circulation.(3)The record of business transacted at every meeting of the Board shall be approved and signed by the Chairperson or the member presiding at such meeting, and the approved record of business shall be submitted to the Board at its next meeting.(4)A record shall be maintained by the Secretary of items of business transacted by the Board or the Committees thereof.(5)A record of actions taken on the suggestions, recommendations and advice of the Oversight Committee shall be maintained by the Secretary and shall be communicated to the Government in every quarter of the year on the advice of the Chairperson of the Oversight Committee.
