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State of Odisha - Section

Section 19 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996

19. Minutes of the meeting.

(1)Minutes of the proceedings of every meeting of the Parishad shall be drawn up and recorded by the Secretary in such language, to be decided by the Parishad, in a book to be kept in the Parishad for the purpose which shall be signed by the presiding member after each meeting including every corrections therein.
(2)The Secretary shall forward a copy of the minutes of the proceedings of each meeting of the Parishad to the Government and the Revenue Divisional Commissioner having jurisdiction of the district and to all the members of the Parishad within seven days of each meeting.