Section 15 in Bihar Commission for Protection of Child Right Rules, 2010
15. Minutes of the meeting.
(1)The minutes of each meeting of the Commission shall be recorded during the meeting itself or immediately thereafter by the Secretary or by and other officer of the Commission as directly.(2)The draft minutes of the meeting of the Commission shall be submitted to the chairperson for approval and upon approval, be circulated to all members of the Commission at the earliest and in any case, sufficiently before the commencement of the next meeting(3)The conclusion of the Commission in every matter undertaken by it shall be recorded in the form of an record. Action shall be taken on the basis of majority opinion where there is any difference of opinion.(4)All orders and decisions the Commission duly authorized by the Secretary with the prior approval of the Chairperson in this behalf.(5)Unless specifically authorized, no action shall be taken by the secretariat of the commission on the minutes of the meetings until the chairperson confirms the same.(6)A master copy of the record of all meetings and opinions of the Commission shall be maintained duly authenticated by Secretary.(7)A copy of the minutes pertaining to each item shall be kept in the respective files for appropriate action. Opinions shall be kept in respective records and for convenience, copies thereof with appropriate indexing shall be kept in guard files.
