Section 19 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
19.
(i)There shall be a book, for drawing up the minutes of the proceedings of each meeting of the Samiti. During the period of each meeting, the Block Development Officer, shall record the names of the members present in the meeting, in the minutes book, and shall obtain their signature.(ii)Minutes of the proceedings of each meeting of the Samiti shall be drawn up and recorded by the Block Development Officer in the Oriya language in the book kept for the purpose and after obtaining the signature of the presiding member, the Block Development Officer shall circulate copies of the same, to all members, within seven days of the meeting. If no objections are received from any member, within 20 days of holding of the meeting the minutes shall be taken to have been correctly recorded.(iii)The Block Development Officer, shall forward the copy of the minutes of the proceedings of each meeting of the Samiti to the concerned Subdivisional Officer and the Collector of the district, within seven days, of each meeting. He shall forward a copy to the Government, if directed by the Samiti, within seven days of each meeting.
