Section 26(a) in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
(a)the minutes of the last meeting held shall be read and if approved as correctly entered shall be signed by the presiding member of such meeting. If any portion or portions of the proceedings are challenged and not acceded to, it shall be left to the decision of the Parishad. The minutes then amended as per this decision shall be signed by the President;
