Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 13 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994

13. Minutes.

(1)The proceedings of the meeting of each of the Standing Committees shall be recorded in a minute book to be maintained for the purpose.
(2)The presiding authority of the meeting shall sign the minute book as soon as practicable after the meeting is over.
(3)The minute book shall be placed before the Standing Committee in its next meeting, for confirmation unless it has in the meantime been confirmed in the meeting of the Gram Panchayat.