Section 8 in Tariff Advisory Committee (Election Of Members, Meetings, Functions And Miscellaneous Regulations, 2004
8. Minutes of meetings.-
(1)The secretary shall record and keep the minutes of the proceedings at the meetings of the Committee.(2)The minutes shall also contain the names of members and invitees, if any, present at the meeting.(3)The minutes of each meetings shall contain a fair and correct summary of the decisions arrived at the meeting.(4)The Secretary shall send a copy of the minutes as approved by the Chairman or the presiding member, as the case may be, to each of the members for information and that the same may also be placed at the next meeting of the Committee for taking note of the same.
