Section 18(h) in The Calcutta Improvement Act, 1911
(h)[ minutes of the proceedings of each meeting (together with the names of the Trustees present) shall be recorded and such minutes shall be] [Clauses (e) and (h) substituted by W.B. Act 32 of 1955.] -(i)read at the next ensuing meeting by the person presiding at such meeting,(ii)signed by the person presiding at such meeting, and(iii)open to inspection by any Trustee during office hours.
