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State of Odisha - Section

Section 41 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

41. Minutes of the meeting.

(1)All minutes of the proceedings of each Standing Committee shall be entered in a book and shall be signed by the Chairman or Presiding Member after each meeting. The minutes shall be written by the Secretary of the Corporation.
(2)The minute book shall be placed before the Corporation at its next meeting.