Section 85 in The Delhi Municipal Corporation Act, 1957
85. Keeping of minutes and proceedings.
- Minutes, in which shall be recorded the names of the [members and other persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 63 for "members presets" (w.e.f. 1-10-1993)] present at, and the proceedings of each meeting [***] [Certain words omitted by Act 67 of 1993, section 63 (w.e.f. 1-10-1993).] of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and of the Standing Committee and every other committee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], shall be drawn up and recorded in a book to be kept for that purpose, and shall be laid before the next ensuing meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or of such committee, as the case may be, and signed at such meeting by the presiding officer thereof.
