Section 44 in Rajasthan Panchayati Raj Rules, 1996
44. Minutes of the proceedings of the meetings.
(1)The proceedings of the meeting of a Panchayati Raj Institution shall be in Hindi and shall, in the minutes book, be recorded by the Secretary in the case of a Panchayat, by the Vikas Adhikari in the case of a Panchayat Samiti and by the Chief Executive Officer in the case of a Zila Parishad.(2)Proceedings shall include the attendance of members present along with their signatures and the decisions taken. Although, it will not be necessary to give details of the debates or discussions held with regards to the various resolutions moved in the meeting, it will be the duty of the official recording the proceeding to give details of every resolution which in his opinion is inconsistent with the provision of the Act or any other law or the rules made thereunder or instructions issued by the State Government along with reasons.(3)A copy of the proceedings shall be sent, in the case of a Panchayat, to the Panchayat Samiti in the case of a Panchayat Samiti, to a Zila Parishad as well as to all the members of the Panchayat Samiti and in the case of a Zila Parishad to all the members of the Zila Parishad. Such copies shall be sent within fifteen days. In case of any resolution in contravention of Act or rules as referred in Sub-rule (2). Secretary and Vikas Adhikari shall report within twenty-four hours to the Chief Executive Officer and in case such resolution has been taken by Zila Parishad, Chief Executive Officer and in case such resolution has been taken by Zila Parishad, Chief Executive Officer shall report to Director Rural Development. The Secretary/Vikas Adhikari/Chief Executive Officer shall also forward relevant extract of the minutes of the meeting to the district Tehsil level Officers of the departments concerned for necessary action at their level.
