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State of Madhya Pradesh - Section

Section 37 in M.P. Rights of Persons with Disabilities Rules, 2017

37. Minutes of the Meeting.

(1)The Member-Secretary shall keep the minute book of the meeting in which names of all members of the board and their signature who had attended the meeting and details of proceedings of the meeting shall also be maintained.
(2)The minutes of the previous meeting of the Board at the beginning of every succeeding meeting and shall be confirmed and signed by the Presiding Officer of such meeting.