(1)The names of the members present, and the proceedings held and resolutions passed, at a meeting of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be entered in a book to be called the minute book.(1A)[ The Executive Officer or where there is no Executive Officer, the Secretary of the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall maintain a register of attendance of members and every member shall sign it before taking his seat at any meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(2)[ The minutes shall be read out at the meeting or the next ensuing meeting and, unless objected to by a majority of such of the members, if any, present at the reading as were also present at the proceedings recorded in such minutes, shall be certified as passed by the signature of the President of the meeting at which they are read.] [Substituted by U.P. Act No. 26 of 1964.](3)[ Every resolution passed by a] [Substituted by U.P. Act No. 7 of 1953.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] at a meeting, shall, as soon thereafter as may be, [be published in Hindi in any paper approved by the State Government for purpose of publication of public notices, published in the district, or if there is no such paper, in the district, in the division, in which the municipality concerned is situate and where there is no such paper, be posted upon the notice boards of the municipal office and Collectorate Office for three consecutive days] [Substituted by U.P. Act No. 26 of 1964.].(4)Copies of every resolution passed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] at a meeting shall, within ten days from the date of the meeting, be forwarded to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] and the District Magistrate.(5)When, subsequent to action being taken in respect of any resolution under sub-section (3) or (4), but before the minutes recording the resolution are singed as required by sub-section (2), any alteration is made in the wording of such minutes, the alteration shall be notified by publication or communicated to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] and the District Magistrate, as the case may be.(6)A resolution of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not be modified or cancelled within six months after the passing thereof, -(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution; and(b)except by a resolution supported by not less than, one half of the total number of members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for the time being.Conduct of correspondence, accounts, budgets, etc.
