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State of Madhya Pradesh - Section

Section 7 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

7. Attendance Register.

- An attendance register shall be kept in Form 'B' for the purpose of meeting of the Municipality. The name of Mayor/President and all the Councillors attending the meetings shall be entered in the register. This register shall be kept on a table in the meeting Hall before the commencement of the meeting and the Mayor/President and every Councillor shall put his signature therein. The Presiding Officer shall put his signature in the register at the end of the meeting. If the meeting is adjourned due to want of quorum or for any other reason, the Mayor/President and Councillors shall again record their name and put signature in the register at the commencement of such adjourned meeting.