Section 6(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)The draft minutes of the meeting shall be drawn up by the Secretary or the Joint Secretary in consultation with the Chairman or the Vice-Chairman or any other person presiding at the meeting and after approval they shall be sent to the Members of the Committee as soon as possible and in any cage not later than the date of despatch of the notice of the next meeting of the Committee.
