12. Minutes of proceedings and authentication of orders and decision of Board.
(1)Minutes in which shall be recorded the names of the trustees present and the proceedings of each meeting of the Board and Standing Committees shall be draw up and recorded in a book to be kept for that purpose, and shall be laid before the next meeting of the Board and signed at such meeting by the Presiding Officer thereof, and shall be open to inspection by any Trustee during working hours of the office of the Board.(2)A copy of the minutes of every meeting of the Board and of its Standing Committee shall, as soon as may be, be sent for publication in the Official Gazette at the cost of the Board and another such copy shall within three days of the meeting be forwarded to Government.(3)Government may also in any case ask for a copy of any paper or papers laid before the Board and the Board shall forward to Government a copy of such paper or papers.(4)All orders and decisions of the Board shall be authenticated by the signature of the Chairman or any other trustee authorised by the Board in this behalf, and all other instruments issued by the Board shall be authenticated by the signature of an officer of the Board authorised in like manner in that behalf.
