Section 8(4) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
(4)A resume of every discussion with the number of the votes for and against such motion or amendment shall be recorded by the Secretary under the instruction of the Chairman of the meeting. A complete and accurate record shall be kept in the minutes book to indicate whether a member did not cast vote or voted for or against a proposition or an amendment.
