Section 8 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
8. Proceedings of the meeting.
(1)Proceedings of the meeting of the Committee shall be recorded in Hindi by the Secretary of the Committee under the instruction and the supervision of the Chairman of the meeting and shall be signed by the Secretary and the Chairman.(2)Recorded proceedings of the meeting shall be read out in the next meeting of the Committee as the first item on the agenda and the members who were present in the former meeting shall have the right to question the correctness of the recorded proceedings, which may be corrected with such modifications as may be decided upon to bring those in conformity with the facts. In case of any dispute about the correctness of the proceedings, the matter shall be decided in accordance with the majority of the votes of the members who had attended the former meeting and the present.(3)Proceedings of each meeting shall be recorded in the minutes book kept by the Committee for the purpose and shall be placed on the table of the Committee for reference by the members thereof and shall at all reasonable times and without any charge be open to their inspection. The Secretary of the Committee shall keep the minutes book in his custody.(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.
