Section 16 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
16. Minutes of the Meeting.
(a)The Secretary shall arrange for preparing the minutes of the proceedings of each meeting of the Board showing inter alia the names of the members present and shall forward a copy of such minutes to each member of the Board as soon after the meeting as possible.(b)The minutes of the proceedings of each meeting shall be confirmed with such modification, if any, as may be decided upon at the next meeting of the Board and signed by the Chairman at that meeting by way of authentication.(c)The minutes of the proceedings of each meeting of the Board authenticated by the Chairman under clause (b) shall be kept in a separate minutes book and the Secretary shall send a copy of such authenticated minutes of the proceedings of each meeting to the Government for information as early as possible.(d)The minutes book shall be kept in safe custody of the Officer authorized by the Secretary who shall be responsible for recording the minutes of the meetings.
