Section 29 in The Orissa Co-operative Societies Rules, 1965
29. Minutes of General Body Meeting.
(1)Every Society shall cause the minutes of the proceedings of each meeting of it's General Body to be recorded by the Chief Executive of the Society in a book kept for the purpose, duly certified by the President under his hand and seal, to be the Minutes Book of the Society.(2)Every member attending the meeting shall sign in the Minutes Book in token of his attendance at the commencement, or during the course of the meeting.(3)The minutes of a meeting shall be recorded immediately on termination of the meeting. The President of the Meeting shall sign the minutes as a mark of corrections of recording thereof. The minutes so recorded and signed shall, until the contrary is proved, be the evidence of-(a)the proceedings of the meeting; and(b)the tact that the meeting had been duly called and held.(4)Copies of the minutes of each meeting held shall be sent to the Registrar, Auditor-General and the Financing Bank of the Society.
