Section 29 in The Maharashtra Non-Trading Corporations Act, 1959
29. Minutes of proceedings of general meetings and of Board and other meetings.
(1)Every corporation shall cause minutes of all proceedings of general meetings, and of all proceedings at meetings of its Board of directors or of committees of the Board, to be entered in books kept for that purpose.(2)The minutes of each meeting shall contain a fair and correct summary of the proceedings thereat.(3)All appointments of officers made at any of the meetings aforesaid shall be included in the minutes of the meeting.(4)In case of a meeting of the Board of directors or of a committee of the Board, the minutes shall also contain–(a)the names of the directors present at the meeting; and(b)in the case of each resolution passed at the meeting, the names of the directors, if any, dissenting from, or not concurring in, the resolution.(5)Nothing contained in sub-sections (1) to (4) shall be deemed to require the inclusion in any such minutes of any matter which, in the opinion of the chairman of the meeting–(a)is, or could reasonably be regarded as, defamatory of any person;(b)is irrelevant or immaterial to the proceedings; or(c)is detrimental to the interests of the corporation.Explanation.–The chairman shall exercise an absolute discretion in regard to the inclusion or non-inclusion of any matter in the minutes on the grounds specified in this sub-section.
