Section 10 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
10. Preparation of record of proceedings and publication of result of election.
- Immediately after the meeting for election is held the presiding Authority shall,-(a)Prepare a record of the proceedings of the meeting and sign it, attesting with his initials every corrections made therein, and also permit any member present at the meeting to affix his signature to such record, if he expresses his desire to do so;(b)Publish on the notice board of the Panchayat a notice signed, by him stating name of the person/s elected as member/s of any committee, and send a copy of such notice in duplicate to the Block Development Officer. Such notice shall be in Form VI hereto.
