Section 16 in The Maharashtra Electricity (Supply) Rules, 1963
16. Records of proceedings.
- The proceedings of every meeting of the Board shall be recorded in the form of a Resolution or a set of Resolution in a minute book to be kept for the purpose for each year of account and shall be signed by the Chairman of the meeting at that or the next succeeding meeting, as per the Board's procedure in this behalf. Where a member so desires, such Resolution shall state the expression of his dissent thereto and the reasons therefor. The Secretary shall be responsible for the custody and safe preservation of all the minute books.
