Section 27 in Arunachal Pradesh Panchayat Raj Act, 1997
27.
(1)Minutes shall be kept of the names of the members and of the officers, if any present, and of the proceedings at each meeting of the Gram Panchayat and if any member present at the meeting so desires, of the name of the members voting respectively for or against any resolution, in a book to be provided for the purpose and after they are read over and agreed to shall be signed by the Chairperson or person presiding at such meeting, and shall at all reasonable times be open to inspection, by any member of the Gram Panchayat. Any person may inspect the copy of the minutes of the meeting. The minute's book shall always be kept in the office of the Gram Panchayat and shall be in the custody of the Chairperson of the Gram Panchayat.(2)A copy of every resolution passed by the Gram Panchayat shall within ten days from the date of meeting, be forwarded by the Chairperson to the Executive Officer of Anchal Samiti.
