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State of Odisha - Section

Section 247 in Grama Panchayats Rules, 1968

247.

Minutes of proceedings shall be entered by the Secretary in a book to be kept for the purpose and shall be signed by the members present at the meeting. The President at the end of the meeting shall sign and certify the correct recording of the proceedings and the number of members present at such meeting. The proceeding book shall be open to the inspection of the public :Provided that in the absence of the Secretary, the Sarpanch shall take necessary steps for proper recording of the proceedings.