(1)Minutes of the proceedings at each meeting of a Council or any of its Committee shall be drawn up in Hindi written in Devanagri script and recorded in a book to be kept for the purpose separately for the Council and each of its Committees and shall be signed by the Chairman of meeting or of the next ensuing meeting.(2)The minutes of the Council shall be published in the manner prescribed and shall at all the reasonable times and without charge be open to the inspection by any habitant of the Municipality.(3)The minutes of the proceedings recorded under sub-section (1) shall include-(i)the name of Councillors present;(ii)the decision of a a meeting on every question considered; and(iii)when such decision is not unanimous, the number of votes and the names of Councillors voting for and against such question and the names of those who have remained neutral, whether votes have been taken by division or otherwise :[Provided that in case of a meeting under Section 43-A or 47, the provision relating to recording the names of Councillors voting for and against the question shall not be applicable.] [Inserted by M.P. Act No. 18 of 1997.](4)A copy of every resolution passed by a Council at a meeting shall, within ten days from the date of the meeting be forwarded to the prescribed authority.
