Section 8 in The Punjab State Warehousing Corporation Regulations, 1976
8. Minute Book. [Section 42(2)(c)].
- The managing director shall maintain a minute book in which the minutes of the meeting of the Board shall be recorded. He shall similarly maintain a minute book in which the proceedings of a meeting of the Executive Committee shall be recorded. The minutes of a meeting of the Board as well as of the Executive Committee shall be circulated as soon as possible after the meeting for the information of the directors and shall be placed before the next meeting of the Board or the Executive Committee, as the case may be, for confirmation and shall bear the signatures of the Chairman or the person presiding over the meeting. The minutes of the Executive Committee shall also be placed before the next meeting of the Board for information.
