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State of Odisha - Section

Section 19 in Grama Panchayats Rules, 1968

19.

(i)The Secretary of the Grama Panchayat shall record the proceedings of the meeting and in his absence the Sarpanch shall take such steps as may be necessary for correct recording of the proceedings.
(ii)The minutes of the proceedings shall be entered in a book to be kept for the purpose and shall be signed by the President of the meeting and such book shall be open to the inspection of the public.