Section 16 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
16. Minutes Book.
(1)The minutes of the proceedings of meeting shall be recorded in a book in Hindi, which shall be confirmed at the same meeting or the next meeting. The minutes of the proceedings shall include-(a)The names of the members present.(b)The decision on every case.(c)The signature of the Chairman of the meeting and Secretary.(2)The Minute Book shall be open for inspection to any Councillor during office time without payment of fees.
