Section 22 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
22. Record of business of Governing Body.
(1)A record shall be maintained by the Secretary of all business transacted by the Governing Body.(2)All business of the Governing Body shall, as far as possible, be recorded in the form of resolutions in the minutes book to be maintained by the Secretary and shall be signed by the Chairperson of that meeting after the same is duly confirmed.(3)An entry of such decision in the book of the proceedings of the Governing Body shall be conclusive evidence of the fact that such decisions were taken by the Governing Body.(4)The proceedings of the meeting shall be circulated to the members of the Governing Body after the same is duly approved by the Chairperson.
