Section 17 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
17. Minutes Or The Meeting.
(1)The minutes or the meeting of Panchayat Samiti shall be prepared by Executive Officer in consultation with Pramukh, and any subject of public interest may be included in it and which, in his opinion, should be considered by the Panchayat Samiti and it may also include any subject specified by the Pramukh.(2)Only that subject shall be included in the agenda of the special meeting, for which the special meeting has been summoned .(3)In the special meeting called to discuss no confidence motion against Pramukh/Up-Pramukh, only the matter concerned with removal of Pramukh/Up-Pramukh shall be discussed.(4)A copy of the minutes along with a copy of the notice mentioning the date, time and place of the meeting shall be forwarded individually to each member of the Panchayat Samiti.
