Section 6 in The Maharashtra State Legal Aid and Advice Board Rules, 1981
6. Minutes of the meeting.
(1)The draft minutes of the meeting shall be drawn up by the Secretary or the Joint Secretary in consultation with the Chairman or the Vice-Chairman or any other person presiding at the meeting and after approval they shall be sent to the Members of the Committee as soon as possible and in any cage not later than the date of despatch of the notice of the next meeting of the Committee.(2)The minutes shall contain a record of the decision taken and resolutions passed at the meeting and the discussions at the meeting shall not ordinarily form part of the minutes unless the Chairman so directs.(3)The draft minutes of the meeting shall be read over at the next meeting of the Committee and any suggestions which may be made by any member of the Committee or corrections in the draft minutes shall be considered at such meeting.
