Section 17 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
17. Minutes of the proceedings.
(1)Minutes of the Proceedings of the corporation shall be entered in Oriya and in English in a book to be called the minute book specifying the names of the Corporators who attended the meeting, the business transacted, the decision of the Corporation in respect of each item of business, the date of the meeting and the time of commencement and closing of the meeting and shall be signed by the Presiding Officer after each meeting. The minutes shall be written by the Secretary.(2)The minute book shall be open at the corporation office at all reasonable times to the inspection of any Corporator without payment and to the inspection of any other person on payment of a fee of rupees fifty and subject to such conditions as the corporation may impose.(3)The Commissioner may grant copies of the proceedings of the Corporation and the Standing Committees on payment of a fee as the corporation may by general or special order determination.
