Section 6 in The National Institute Of Disaster Management Regulations, 2006
6. Recording of business - (1) A record shall be maintained of all business transacted by the institute.
(2)All decisions of the institute shall, as far as possible, be recorded in the form of resolutions and an entry of such decision in the book of proceedings of the institute shall be conclusive evidence of the fact that such decisions were taken by the institute.(3)The proceedings of every meeting of the institute shall be circulated among its members within thirty days of the meeting and if any comments are received within a stipulated time they shall be incorporated suitably subject to the approval of the President and re-issued as final proceedings.
