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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(11) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(11)The minutes of the proceedings of a meeting of the Senate shall be drawn up by the Secretary of the Senate and circulated within three working days to all members of the Senate:Provided that any such minutes shall not be circulated, if the Senate considers such circulation as being prejudicial to the interest of Institute. The minutes shall be finalised within the next three days, with or without the members' comments. The minutes, along with amendments, if any, suggested by members shall be placed for confirmation at the next meeting of the Senate. After the minutes are confirmed and signed by the Chairperson of the Senate, they shall be recorded in a minute book which shall be open for inspection by members of the Senate and the Board of Governors at all times during office hours.