Section 6 in Delhi Legal Services Authority Regulations,2002
6. Minutes of the Meeting
The Member Secretary shall prepare the minutes of the proceedings of every meeting as soon as possible after the meeting and after obtaining the approval of the Executive Chairman; he shall circulate the minutes to the members. The minutes shall be confirmed and signed by the Executive Chairman, unless any Member who was present at the meeting to which the minutes relate to has objected to the minutes as having been incorrectly or incompletely recorded and has communicated his objections in writing to the Member Secretary within three days of the receipt of the minutes as having been incorrectly or incompletely recorded within three days of the receipt of the minutes by him or her. Any objections received shall be considered by the Executive Chairman who may make such modifications in the minutes as are thought proper and the modified minutes shall then be confirmed and signed by the Executive Chairman.
