Section 23 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
23. Minutes of the State Executive Committee.
(1)Records shall be kept of the names of members who attend the meeting and of the proceedings of the meeting, shall be maintained in a proceeding-book by the Member Secretary for this purpose.(2)The minutes of the previous meeting shall be read at the beginning of the every succeeding meeting and shall be confirmed and signed by the Presiding Officer in the meeting.(3)The proceedings shall be open to inspection by any member at the office of the Member Secretary during office hours.
