Section 25 in The U.P. Homoeopathic Medicine Act, 1951
25. The minute book and resolutions.
(1)The names of the members present, and all the proceedings held and resolutions passed at a meeting of the Board shall be entered in a book to be called the minute book.(2)The minutes shall be read out at the meeting, or the next ensuing meeting, and, after being passed as correct by the members (or a majority of them) present at the reading shall be certified as passed by the signature of the Chairman of the meeting at which they are passed.(3)Every resolution passed by the Board at a meeting shall be given due publicity.(4)A copy of the proceedings of every meeting of the Board shall, within 15 days from the date of the meeting, be forwarded to the State Government or any other authority appointed by the Government in this behalf.
