Section 212(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The minutes of the meeting of the State Transport Authority or Regional Transport Authority shall be a permanent record and prepared in triplicate. Every copy of the minutes shall contain the agenda of the meeting in one part and, on the other, there shall be the decisions and shall be prepared in such a manner that the decision of a meeting on a particular agenda can be easily found out. The minutes when approved and signed by the Chairman presiding over the meeting, shall be the official minutes. The decision taken on any item by the procedure of circulation shall be laid in the Minutes Book chronologically. The minutes shall be kept in volumes with index showing the dates of the meetings. One copy of the minutes shall be preserved in the custody of the Chairman, one with the Secretary of the Authority and the third copy with the Section Officer or any other official as may be specially entrusted.
