Section 62 in The Orissa Industrial Disputes Rules, 1959
62. Proceedings.
- The proceedings shall be recorded in adequate details in duplicate by the Joint Secretaries in any language or languages that Committee may decide. Both copies shall be signed by the Joint Secretaries and one copy shall be kept in the custody of each Joint Secretary. At every meeting of the Works Committee except the first one, the Joint Secretaries shall report to the Committee the action taken or proposed to be taken on such decisions of the previous meeting.
