Section 29 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
29. Minutes for the Meeting.
(1)The minutes for the meeting of Zila Parishad shall be prepared by Chief Executive Officer in consultation with Adhyaksh, and may include any subject of public interest and which in his opinion should be considered by the Zila Parishad and it will also include any subject specified by the Adhyaksh.(2)Only that subject shall be included in the agenda of the special meeting, for which the special meeting has been convened.(3)In the special meeting called to discuss no confidence motion against Adhyaksh/Up-Adhyaksh, only the matter concerned with removal of Adhyaksh/Up-Adhyaksh shall be discussed.(4)A copy of the minutes along with a copy of the notice describing the date, time and place of the meeting shall be forwarded individually to each member of the Zila Parishad.
